-Manupatra

Supreme Court Flags Excess Records as Cause of Delays in Corruption Case Prosecutions || Supreme Court: Outgoing Partner’s Share Valued on Assessment Date, Not Dissolution Date || Supreme Court Acquits Two Murder Convicts, Finds Prosecution Story Suspicious || SC Restores SEBI Fraud Proceedings against Vedanta over 2014 Share Buyback || CCI Rejects Kerala Private Bus Operators’ Challenge to Free KSRTC Travel for Women || Chhattisgarh HC: Sharia Body can't Decide Muslim Woman's Marital Status or End Marriage || MP High Court: Adult Woman Can Become Jain Saadhvi Despite Parents’ Opposition || MP High Court Quashes 70%-80%-90% Pay Rule for Class III, IV Staff during Probation || SC: Pre-2015 NH Act Awards Must Follow 1894 Act for Solatium and Interest || SC: Service Rendered Before Regularization Must Be Counted for Pension Benefits

SC: Courts Should Inform Accused Availability of Right to Avail Default Bail - (27 Oct 2020)