-Manupatra

Telangana High Court: Barring People with over Two Children From Polls Violates No Fundamental Right || Del HC Clarifies That Breach of Promise to Marry is Not The Same as False Promise Amounting To Rape || Delhi High Court Rules Law Students Cannot be Barred From Exams For Not Meeting Minimum Attendance || Delhi HC: Only a Sessions Court, Not an Ilaqa Magistrate, Can Order Further Probe After Committal || Allahabad High Court: Protecting Homebuyers’ Interests is Paramount in Real Estate Insolvency || Allahabad HC: Police Can Freeze Accounts on Suspicion; Affected Party May Seek Magistrate’s Relief || NCLAT: Claimants Must Prove Asset Ownership; Liquidator Need Not Establish Title of Assets in Custody || NCLAT: Director’s Resignation Doesn’t Release Personal Guarantor from Continuing Guarantee Liability || NCLAT: Delay Condonable When Composite Appeal Filed in Time is Refiled after Registry’s Objection || Supreme Court: Upper Floors Can be Converted for Commercial Use Only after Paying Conversion Charges

Karnataka HC Appoints Amicus Curiae to Replace Petitioner in Case Against Cauvery Calling Project - (04 Nov 2020)