-Manupatra

Supreme Court: Third Party Can File SLP Against Quashing Of Criminal Proceedings || SC: Absolute Ownership in Property as Per HSA Can’t be Claimed by Woman with Limited Interest || SC: Can’t Forego Fundamental Requirements of Election of Society in Absence of Specific Provisions || SC: Special Efforts Should be Made to Identify Women Prisoners Eligible for Release u/s 479 of BNSS || P&H HC: Eyewitness Account Not Credible if Eyewitness Directly Identifies Accused in Court || Delhi HC: Conditions u/s 45 PMLA Have to Give Way to Article 21 When Accused Incarcerated for Long || Delhi High Court: Delhi Police to Add Grounds of Arrest in Arrest Memo || Kerala High Court: Giving Seniority on the Basis of Rules is a Policy Decision || Del. HC: Where Arbitrator has Taken Plausible View, Court Cannot Interfere u/s 34 of A&C Act || Ker. HC: No Question of Estoppel Against Party Where Error is Committed by Court Itself

Gujarat High Court: PAN Cannot be Declared Inoperative Due to Non-Linking with Aadhar - (17 Jan 2020)