-Manupatra

Calcutta High Court: Peaceful Protest is a Democratic Right and Cannot Be Treated as an Offence || Delhi High Court: Trial Courts Must Verify an Accused’s Address Before Declaring Absconding || Gujarat High Court: Judicial Officer Cannot Seek HC Judge’s Transfer over Housing Grievance || Delhi High Court Orders 125 Websites Using Jio Trademark for Lottery and Gaming to Be Suspended || MP High Court Strikes Down 27% OBC Quota, Restores Reservation to 14% || Supreme Court: Hindu Widow’s Limited Estate Became Absolute under Succession Act || Supreme Court: Prima Facie Arbitration Agreement Requires Referral to Arbitration || J&K&L HC Quashes 65-Year-Old's Detention, says Cattle Smuggling isn't Public Disorder || Karnataka HC Bars Denial of MV Inspector Posts over Experience with Non-Existent HGV/HPV Vehicles || P&H HC: Lengthy Incarceration alone is No Substantial Change for Repeat Bail Plea

Delhi HC Stays Anti Profiteering Penalty Proceedings Against Patanjali Ayurveda - (27 Jul 2020)