-Manupatra

Supreme Court: Permanent Alimony Should not Penalize the Husband || SC Reserves Judgement on Plea by Transwoman Whose Appointment was Cancelled on Gender Identity || Lok Sabha Introduces the Merchant Shipping Bill, 2024 || NCLAT: If Liquidation Cost Not Paid as Per Regulations, Security Interest Shall Stand Relinquished || SC Refers to Larger Bench Conflicting Interpretation Surrounding Sections 14(1) & 14(2) of HSA || Supreme Court: There Has Been a Growing Tendency to Misuse Section 498A of IPC by Wife || Inordinate Delay in Execution of Death Sentence has a Dehumanising Effect on Accused || PC Granted to Woman Army Officer Who Was Denied Benefits Given to Similarly Situated Others || If Bodily Injury Caused with Lethal Weapon, Lack of Intention to Cause Murder Irrelevant || Must AddSection 304(II) of IPC In Accidents Involving Drunk Drivers

Orissa High Court Extends Interim Orders Passed By It & Courts Subordinate to It Till January 15 - (27 Nov 2020)