-Manupatra

Supreme Court: Right to a Speedy Trial Cannot Override NDPS Act Bail Conditions || SC: Relatives Cannot be Implicated in Bigamy Solely Based on Knowledge of a Second Marriage || Supreme Court: Service Inam Land Attached to a Mosque Constitutes Waqf Property and is Inalienable || Supreme Court: Court Cannot Order an Accused to Surrender While Denying Anticipatory Bail || Supreme Court: Landlord’s Legal Heirs May Amend an Eviction Suit to Include Bona Fide Need || Supreme Court: Unsuccessful Party Can Invoke Section 9 of the Arbitration Act Even After an Award || Karnataka High Court: Accused Cannot be Required to Share Live GPS Location as a Condition of Bail || Guj HC: Plaintiff in Specific Performance Suit Must Prove Readiness &Willingness to Perform Contract || Madras HC: Transgenders are Children of God, Tragedy Lies in Society’s Blindness, Not Their Birth || Del HC: False Educational Qualification Declaration does not amount to Corrupt Practice U/S 123(4)

P&H HC Directs Re-Classification of Ayurvedic Sanitizers Within 12% GST Bracket - (17 Aug 2020)