-Manupatra

SC: Readiness for Agreement Execution Must be Proven From Agreement Date, Not Only After Suit Filing || Supreme Court: Long Gap Without Similar Criminal Conduct May Mitigate Sentence || Supreme Court: Loss of Right Leg Constitutes 100% Functional Disability for a Mason || Del HC Orders Fresh All India Tennis Association Elections by Sept 30, Sets Timeline for Amendments || Bombay High Court Permits 26-Week Pregnancy Termination Due to Fetal Anomalies, Financial Hardship || Uttarakhand High Court: NH Act Authority Cannot Challenge Collector-Fixed Circle Rate || Consumer Court Directs Amazon, Seller to Pay Rs.4.68 Lakh to Customer as Compensation || MP HC: Pension is a Proprietary Right and Cannot be Withheld unless Grave Misconduct is Proved || HP High Court: ITBP Constable Removal For Affair Disproportionate; Orders Compulsory Retirement || Calcutta High Court: Trade Licence Not Required For Advocates’ Partnership Registration

Delhi HC Irks Over Delay in Implementing 4th DFC Report - (11 Jan 2016)