-Manupatra

SC: Advocate Must Protect Client Confidentiality Even after Client Turns Adversary || SC: Revenue Record Mutation Alone Cannot Defeat a Person’s Property Title || SC: SARFAESI Auction Valid Despite EMD Shortfall Where 25% Price Was Paid on Auction Day || SC: Extended GST Limitation under S.74 Requires Notice to Specify Fraud or Concealment || Allahabad HC Invalidates Key Provisions of Uttar Pradesh Tenancy Law || Delhi HC: Writ Courts Cannot Prescribe Method for Determining Property Tax || Bombay HC: ICC’s ‘No Sexual Element’ Finding Can Be Challenged under POSH Act || Rajasthan HC: Road Widening Demolition Requires Title Claims and Fair Hearing || Allahabad HC: Mere Presence or FIR Nomination is Insufficient for Conviction under Section 149 IPC || MP HC: Employment Secured Through Forged Records Gives No Right to Hold Public Office

Bombay HC Extends Interim Arrangement of Hearing Only Extremely Urgent Cases Till May 4 - (16 Apr 2020)