-Manupatra

J&K&L HC: Failure to Frame Limitation Issue Not Fatal; Courts May Examine Limitation Suo Motu || Bombay HC: Preventing Feeding Stray Dogs at Society or Bus Stop is Not 'Wrongful Restraint' || Gujarat HC: Not All Injuries Reduce Earning Capacity; Functional Disability Must Be Assessed || Delhi HC: Framing of Charges is Interlocutory and Not Appealable under Section 21 of NIA Act || Supreme Court: Mutation of Revenue Records Can Be Based on a Will || Supreme Court: Informant’s Criminal Revision Does Not Abate on Death; Other Victims May Continue || Supreme Court: Driving Licence Renewal After a Gap Will Not Take Effect From Expiry Date || Supreme Court: High Courts Cannot Quash Cheque Bounce Cases by Pre-Trial Inquiry Into Liability || Supreme Court: Passport Renewal Cannot be Denied if Trial Court Has Permitted it Despite Pending Case || SC: Delay in Depositing Sale Balance Does not Make Specific Performance Decree Inexecutable

Delhi HC Seeks Response on Plea for Registration of Aazad Samaj Party for Bihar Elections - (08 Oct 2020)