P&H High Court: Re-Investigation Cannot Nullify Existing Acquittal Despite Breach of Stay Order  ||  Gujarat HC: Illegal Mining Vehicle Complaints Must Be Filed Before Sessions Court, Not Magistrate  ||  Delhi High Court Lays Down Registry Directions for Dealing with Insufficiently Stamped Arbitral Award  ||  Delhi High Court: Victims Need No Leave to Appeal Acquittal or Conviction for Lesser Offence  ||  SC: Limitation Act Inapplicable to Revisions under Karnataka Land Revenue Act  ||  SC: Banks Can Invoke SARFAESI for Loans Acquired from NBFCs Outside the Act  ||  SC: Gujarat Prohibition Act Does not Bar Interim Seized Vehicle Release  ||  Supreme Court Quashes Rs. 425-Crore Customs Penalty Based on AI-Generated Fake Case Laws  ||  SC: Guilt cannot be Presumed Solely Due to Collusion Allegations against Investigating Officer  ||  SC: Clarificatory Statement Does Not Constitute a Binding Undertaking for Contempt Proceedings    

Manupatra Webinar: Useful Tips - Part II - (12 Jan 2016)

Enrollment for Manupatra's Webinar on 12th January, 2016 is nearly concluded. The session will focus on addressing user queries and streamlining your research experience with Manupatra. To make the most of the session, be sure to email your questions to contact@manupatra.com or call 1-800-103-3550. To register or view previous Webinars, please visit http://webinar.manupatra.in/.

Tags : WEBINAR   JANUARY   USEFUL TIPS  

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