-Manupatra

Bombay HC Conducts Emergency Hearing from CJ’s Residence as Court Staff Deployed for Elections || Madras HC: Preventive Detention Laws are Draconian, Cannot be Used to Curb Dissent or Settle Politics || HP HC: Mere Interest in a Project Cannot Justify Impleading a Non-Signatory in Arbitration || J&K&L HC: Women Accused in Non-Bailable Offences Form a Distinct Class Beyond Sec 437 CrPC Rigour || Bombay HC Restores IMAX’s Enforcement of Foreign Awards Against E-City, Applying Res Judicata || Supreme Court Upholds Cancellation of Bail For Man Accused of Assault Causing Miscarriage || J&K&L High Court Invalidates Residence-Based Reservation, Citing Violation of Article 16 || Kerala HC Denies Parole to Life Convict in TP Chandrasekharan Murder Case For Cousin's Funeral || High Court Grants Bail to J&K Bank Manager in Multi-Crore Loan Fraud Case, Emphasizing Bail As Rule || J&K HC: Civil Remedy Alone Cannot Be Used To Quash Criminal Proceedings in Enso Tower Case

CESTAT Bangalore: No Service Tax Would be Applicable on VSAT Hire Charges and VSAT Usage Fee - (06 Jan 2020)