-Manupatra

Supreme Court: After the BNSS, a Pre-Cognizance Hearing is Mandatory in PMLA Cases || SC: Landowners Cannot be Forced to Waive Statutory Compensation to Claim Other Benefits || Supreme Court: Banks are Lenient With Big Borrowers But Strict With Ordinary Loan Applicants || Delhi HC: Minimum Wages During Pending Litigation Cannot be Frozen and Must be Updated Periodically || Kerala HC: ICC Can Probe Sexual Harassment Complaint Against a Director Not Controlling Affairs || Delhi HC: Interim Protection From Blacklisting Does Not Remove Bidder’s Duty to Disclose in Tenders || Allahabad HC: After the BNSS, Pre-Cognizance Hearing of the Accused is Mandatory in NDPS Complaints || Delhi HC: Husband Cannot Avoid Maintenance For Wife and Children by Claiming Irregular Income || SC: Repeated Anticipatory Bail Pleas Abuse Process and Reduce Litigation to a Gamble || Supreme Court: State Officers Cannot Back Litigants Through Affidavits Against the Law

Kerala HC Dismisses Quo Warranto Plea Challenging Appointment of Former Judge - (09 Oct 2020)