-Manupatra

SC Issues Notice on PIL Seeking Strict Implementation of RPwD Act in Prisons || SC Issues Notice on PIL Seeking Strict Implementation of RPwD Act in Prisons || AP HC: Daughter-In-Law a Vital Member of Family and Has Substantial Right to Request CA || Del. HC: If Distributor Makes No Value Addition, Resale Price Method Appropriate to Determine ALP || Ker. HC: Quashing Charges u/s 185 MV Act Won’t Nullify Prosecution u/s 279 of IPC || Del. HC Issues Notice on PIL Seeking Reduction of Bird Aircraft Strike Hazard || Del. HC: Misuse of Firecrackers has Potential Not Only to Cause Ocular Injuries but Also Other Injuri || Del. HC: Conviction u/s 138 of NI Act Can’t Qualify as Reason for Appellate Court to Seek 20% Deposit || J&K HC: Can’t Allow Party to Unilaterally and Retrospectively Alter the Rent Amount || Allahabad HC: Grabbing Breasts of Victim Will Not Constitute Offence of Rape

Delhi HC Orders Constitution of Medical Board to Examine Farmer's Death During Tractor Rally - (18 Mar 2021)