-Manupatra

SC: DRT Auction Sale Valid Despite Failure to Serve Order XXI Rule 22 Notice || SC: Legal Representatives Entitled to Motor Accident Compensation without Financial Dependency || SC: Re-Employed Officers May be Classified Differently from Regular Officers || Supreme Court Questions Union's Opposition to Global Food Package Labelling Norms || SC: S.42 NDPS Act Compliance Need Not be Absolute When Immediate Seizure is Required || SC Clarifies Whether Tenancy Ends after Landlord-Tenant Execute Agreement to Sell || SC Levies Rs. 10 Lakh Cost on Reliance Industries for Hindering 20-Year-Old NTPC Suit || P&H HC: Authorities Obligated to Act if Protests Escalate into Violence || Allahabad HC: Allottee Aware of Reduced Lease Area Not Entitled to Full Zero-Period Benefit || Delhi HC: 2015 Commercial Courts Act Applicable to Suits Instituted Before its Enactment

Telangana HC Upholds Validity of Section 15 of the Telangana Advocates' Welfare Fund Act, 1987 - (01 Nov 2021)