-Manupatra

Delhi HC Grants ‘Superlative Injunction’ in Favor of Broadcaster Star India || NCLAT: Suspended Management of CD is Prohibited from Deploying the Funds of Corporate Debtor || Delhi HC: No Insistence of ID Card in Pregnancy Cases of Rape Victims || Kerala High Court Allows Petition by Transgender Couple Seeking Issuance of New Birth Certificate || Delhi High Court: RITZ and RITZ CARLTON Marks Have Achieved Status of Well-Known Trademarks || Allahabad High Court Declares Arrest of Accused Illegal for Non-Compliance of Article 22(1) || SC to Consider Whether Courts Can Hear Disputes Relating to Properties of Erstwhile Princely States || Rajasthan HC Directs State to Not Take Coercive Steps Against Meat Shop Owners || Gujarat HC Grants Leave to Complainant under Section 12 Despite Completion of Inquiry || Kerala HC: Can’t Liberally Construe Benefit of S. 14 Limitation Act Just to Save a Lis

SC: Medical Professionals Should Not be Dragged into Criminal Proceedings Unless Grave Negligence - (17 Feb 2020)