-Manupatra

SC: Electricity Dues over 2 Years Recoverable only if Shown Continuously as Outstanding || Allahabad HC Criticises UP Govt for Using Goondas Act as a ‘Tool of Oppression’ || Gujarat HC: Complaint Made in Good Faith does not Amount to Defamation || Allahabad HC: Bar Association Membership Disputes Are Private, Outside Writ Jurisdiction || P&H HC: Section 147A Income Tax Act Unconstitutional; Legislature Can’t Override Court Findings || Karnataka HC: Refusing to Return Child’s Volleyball, Asking for Parent Not Abetment of Suicide || Can an IBC Resolution Plan Survive the Death of its Proponent? NCLAT Answers || Supreme Court: Rape Conviction Possible Without S.376 Charge if POCSO Case Fails on Age Proof || SC: Mere Long Possession Can't Establish Adverse Possession; Hostile Intent is Required || Supreme Court Finds Gaps in FSSAI’s Proposed Warning Labels for Foods High in Fat, Sugar and Salt

Kerala HC Directs Vellapally Natesan To Surrender By January 12 - (24 Dec 2015)