-Manupatra

SC: Courts Must Curb Unlicensed Money Lenders; Probes Need Not Wait For New Law || SC: Gratuity May be Withheld While Criminal or Disciplinary Proceedings are Pending Against Employee || SC: Weapon Recovery Useless Without Proof Linking it to Crime under Section 27 Evidence Act || SC: Fines Also Run Concurrently When Sentences For Multiple Offences Run Concurrently || SC Dissolves 10-Year Estranged Marriage, Quashes 80+ Cases in 'Matrimonial Mahabharata' Dispute || SC: Board Resolution Signature Alone Doesn’t Prove Director’s Knowledge of Company Affairs || Raj HC: Industrial Tribunal Allowing Workman Legal Representation But Denying Employer is Unequal || Karnataka HC: Service Bonds Enforceable on Students With Subsidised Education, Not Bonded Labour || Gauhati HC: Challenge to Marks Barred by Constructive Res Judicata When Party Accepts Limited Remand || SC: Cheque Dishonour Complaint Can't be Quashed Pre-Trial if Sec 138 NI Act Conditions Met

Allahabad HC to UP Govt.: File Reply To Plea Against Azam Khan - (21 Dec 2015)