-Manupatra

Madras HC: Customs Brokers’ Offence Report Need Not Be Penal; 90-Day Period Starts on Receipt || Delhi HC: Police Evidence Valid Even if Narcotics Search and Seizure Were Not Videographed || Orissa HC: Court Must Pass Decree Based on Mediation Report Once Dispute is Referred to Mediation || Delhi HC: Employees Strictly Liable to Return Company Property Upon Termination of Employment || Delhi HC: Cheques Issued Solely as Security Cannot be Encashed for Any Existing Debt || Delhi HC: Changing POCSO Victim’s Clothes Before Medical Examination Does Not Affect Evidence || Delhi HC: Legal Heirs Can Seek Impleadment in Pending Appeals under FEMA || Delhi HC: Criminal Case Cannot Proceed Once Exonerated in Departmental or Vigilance Inquiry || Madras High Court: Customs Authorities Do Not Have Jurisdiction to Issue Directions under GST Law || Supreme Court Rejects Plea Seeking Vehicle Star-Rating System to Curb Air Pollution

NCLAT Directs Competition Commission of India to Probe into Flipkart - (05 Mar 2020)