-Manupatra

Gauhati HC: Only A Family Court Can Grant A Divorce under Muslim Law, Not A Civil Judge || Del HC: Courts Cannot Compel Lawyers to Disclose Sources of Documents Filed on Clients' Instructions || SC Explains When Shares Received After Company Amalgamation are Taxable as Business Income || SC: Excavators, Dumpers Etc Used Within Factories aren’t Motor Vehicles For Road Tax Purposes || SC: Complaints Alleging Fraud under Companies Act Can Be Filed Only By SFIO, Not By Private Parties || SC: Preventive Detention Cannot Override Bail and Requires Proof of a Threat to Public Order || Supreme Court: Multiple Complaints Are Valid For Dishonour of Several Cheques in One Transaction || SC: Bail Should Not be Refused Mechanically Nor Granted Based on Irrelevant Considerations || Gujarat HC: Motor Accident Compensation Doesn’t Cover Medical Expenses Paid by Charity || HP High Court: Panchayati Raj Elections Cannot Be Postponed Beyond Five-Year Term

Delhi HC Sets Aside order Asking SC to Share Information on Reserved Verdicts - (08 Jan 2016)