-Manupatra

Delhi HC: Economic Offender Cannot Seek Travel Abroad For Medical Treatment When Available In India || SC: Governors and President Have No Fixed Timeline To Assent To Bills; “Deemed Assent” is Invalid || SC: Assigning a Decree For Specific Performance of a Sale Agreement Does Not Require Registration || SC: No Quota Applies For Judicial Officers in District Judge Posts, Issuing Seniority Guidelines || SC: Interest Rate Disputes Doesn't Fall under Public Policy to Set Aside Arbitration Awards || SC: If Some Offences are Quashed By Compromise, the FIR For The Same Incident Cannot Continue || Supreme Court: TIP is Unreliable if the Witness Saw the Accused Beforehand || Delhi HC: MYAS Not Bound to ‘Rubber-Stamp’ International Federation Choices || AP HC: Fulfilling Rehabilitation Promises to Displaced is State’s Constitutional Obligation || SC: Career Progression to Higher Echelons of Judiciary is Neither a Matter of Right Nor Entitlement

SC: Minimal Interference by Courts in Terms of Section 48 of Arbitration & Conciliation Act, 1996 - (14 Feb 2020)