-Manupatra

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 || Supreme Court: Revenue Entries are Admissible as Evidence of Possession || SC: Mere Breakup of Relationship Between Consenting Couple Can’t Result in Criminal Proceedings || SC: Bar u/s 195 CrPC Not Attracted Where Proceedings Initiated Pursuant to Judicial Order || NTF Gives Comprehensive Suggestions on Enhancing Better Working Conditions of Medical Professions

SC Reiterates That Availing of Civil Remedy is Not a Ground to Quash Criminal Proceedings - (23 Jan 2020)