-Manupatra

Supreme Court Upholds Acquittal, Holds Investigating Officer Cannot Create Evidence || Supreme Court: NDPS Prosecution Cannot Be Quashed Solely Over Co-Accused’s Disclosure || SC: Tax Classification Depends on Goods' Form at Sale, not their End Use || Delhi High Court: No Material Showing Delhi Police Compromised the 2020 Riots Probe || Madras HC Suggests Mandatory Attachment of Properties Suspected to Be Proceeds of Corruption || P&H High Court: Demolition After Lawyer Flagged Corruption Appears Aimed at Silencing Him || Calcutta High Court: Contempt Proceedings Cannot Be Used to Challenge Orders or Attack Judges || Orissa High Court: Marriage Need Not Be Preserved When the Relationship Has Substantially Eroded || SC: CIRP Can Continue Despite Fraudulent Insolvency Plea That Triggered It || Delhi HC: Senior Citizen May Seek Eviction of Daughter-in-Law for Ill-Treatment

Bombay HC Imposes Cost of Rs 15k on Petitioner for Frivolous Plea - (18 Mar 2020)