-Manupatra

Calcutta HC: Purchase Order Including Arbitration Agreement to Prevail Over Tax Invoice Lacking it || Kerala HC Asks Working Committee to Consider Legislature’s Intention regarding Prohibition of Ragging || Karnataka HC Directs Proton Mail to Block Offensive E-Mails Sent to Female Employees of Moser || Del. HC: Repeatedly Rejecting Furlough Applications Due to Delay in Surrendering is Unduly Harsh || HP HC: Rule Making Power Under Drugs & Cosmetics Act Lies Exclusively With the Central Government || Delhi HC Modifies Order Allowing Minor to Terminate Pregnancy || Delhi HC: Maintenance is Intended to Safeguard Dependent Spouse & Child’s Right to Live With Dignity || Delhi HC: Any Person in India Has the Right to Legally Import Goods from Abroad || Bombay HC: Can’t Quash Rape Cases on the Basis of Compromise || Madras HC: Can’t Tap Individual’s Phone to Uncover Suspected Crime

SC Grants Time to Secretary General to File Reply in Plea Seeking Appointment of Additional Judges - (27 Nov 2020)