-Manupatra

Delhi High Court: Elective Surgery Does Not Bar Grant of Interim Bail on Medical Grounds || Delhi HC: Consensual Romance With Minor Nearing 18 May be Considered For Bail in POCSO Case || Delhi HC: Not Named In FIR Doesn’t Matter If Financial Links Show Active Role in NDPS Offence || Chhattisgarh HC: Rape is an Affront to Womanhood and a Brutal Violation of The Right To Life || Supreme Court: Single Insolvency Petition Maintainable Against Linked Corporate Entities || Supreme Court: Disputes are Not Arbitrable When the Arbitration Agreement is Alleged to be Forged || Supreme Court: Temple Trust Does Not Qualify as an ‘Industry’ under the Industrial Disputes Act || Delhi HC: Unmarried Granddaughter’s Limited Estate Can Become Absolute if Pre-Existing Right || MP High Court: Labour Laws are Beneficial, and Hyper-Technical Limitation Views Must be Avoided || Calcutta HC: Supplementary Chargesheet Filed Late in NDPS Trial is Valid if Based on Fresh Evidence

Finance Ministry Notifies Section 100 of Finance Act, 2019 - (26 Aug 2020)