-Manupatra

Supreme Court Disposes of Contempt Petition against Chhattisgarh Tax Authorities || NCLAT Partially Upholds CCI’s Decision that Google Leveraged its Dominance in Play Store Ecosystem || SC: No Absolute Rule that When Investigation is at Nascent Stage, High Court Cannot Quash an Offence || Delhi HC: CESTAT’s Order Interdicting GST Dept. from Invoking Extended Period of Limitation Upheld || AP HC: Posting Matters to Longer Dates Defeats Purpose of Urgent Notice under O.39 R.1 CPC || Delhi HC: Initiation / Expansion of Live Streaming Must be Preceded by Adequate Preparation || MP HC: Centre to File Response Over Compliance of Public Awareness of POCSO Act in 2 Weeks || Rajasthan HC: Decision to Close Hostel Mess Due to Covid Won’t Amount to Abolition of Post || Allahabad HC: Conversion to Islam Bonafide if Individual Embraces by Own Freewill || Telangana HC: Cohabitation on Pretext of False Divorce from First Wife Amounts to Rape

Bombay High Court Asks TRAI to Respond to Broadcasters’ Petition Within a Week - (15 Jan 2020)