-Manupatra

Gujarat HC: Officials Commuting to Court on Two-Wheelers Required to Wear Helmets || Madras HC: To Invoke PMLA, Mere Possession of Proceeds of Crime Sufficient || Madras HC: To Invoke PMLA, Mere Possession of Proceeds of Crime Sufficient || Bom. HC: Sai Baba Sansthan Trust Eligible for Exemption on Income Tax for Anonymous Donations || Delhi HC: Counting of Votes for DUSU Elections to be Allowed Once Defacement Cleaned Up || Ori. HC: Fact-Finding Inquiry Makes it Permissible to Not Give Opportunity of Hearing to Employee || Gauhati High Court Issues Guidelines for Acceptance of Final Report Form by Courts || MP HC: Can’t Subject Transfer Order to Judicial Review Unless Found to be Influenced by Malafide || MP HC: Discretion of Appointing Authority to Appoint a Person Involved in Offence of Moral Turpitude || Gau. HC Issues Guidelines Regarding Release of Seized Money in Cyber Frauds or Crimes

Delhi HC Refuses to Stay Pollution Cess on Delhi Development Authority - (14 Aug 2020)