-Manupatra

MP HC: Major Unmarried Daughter Need Not Prove Disability to Claim Maintenance if Unable to Earn || Madras HC: Travel Costs Must be Reimbursed to Independent Special Public Prosecutors || MP HC: Timely Coordination Between Police, Banks and Telecom Bodies is Crucial in Cyber Fraud || Kerala HC: Foreign Counsel Cannot Conduct Cross-Examination Before Commissioners || Allahabad HC: Proclaimed Offenders Get Anticipatory Bail Only in Rare and Exceptional Cases || Madras HC: Repeated Intimacy Alone Doesn't Prove Consent; Coercion & Deception Must be Examined || SC: Government Can Revise Royalty under the MMDR Act Despite a Silent Lease Deed || SC: Recovery of a Weapon Alone is Insufficient to Prove Guilt Without Conscious Possession || SC: Section 68 of Evidence Act Does Not Require Attesting Witnesses to Prove Registered Sale Deeds || SC: Rejection of Section 16 Application by Arbitral Tribunal Not Challengeable under Article 227

SC Issues Notice on Plea Filed by ED Challenging Bail Granted to M Sivasankar - (05 Mar 2021)