-Manupatra

Delhi HC: Daughter-In-Law Has No Independent Right in Mother-In-Law’s Self-Acquired House || SC: Prolonged Separation Can Constitute Cruelty and Desertion || SC: Menstrual Hygiene Right Requires Effective Ground-Level Implementation Nationwide || SC: Court Permission Mandatory for Guardian’s Sale of Minor’s Property || SC: Daughter Doesn't Lose Ties With Natal Family After Marriage, Such Stereotype is Unconstitutional || SC: Limitation For Filing S.34 Appeal Starts From Disposal of S.33 Application, Allowed or Rejected || SC: In Cases of Drug Trade Threats to the Nation, Sovereignty Prevails over Personal Liberty || Delhi HC: Plaintiff Can Obtain a Refund of Court Fees After an IBC Resolution Plan “Settlement” || Ker HC: Default Bail is Available if Final Report is E-Filed After 5 Pm on Last Statutory Day || J&K&L HC: NDPS Act Provisions Extending Investigation Time Apply to Narco-Terror Cases under UAPA

SC: Long Delay in FIR Can be Valid Consideration for Grant of Anticipatory Bail - (04 Dec 2020)