-Manupatra

Bombay HC: Judicial Remand Extension Beyond 60 Days Without Hearing, Reasons is Illegal || Telangana HC: Changing Arbitration Venue Without Consent is Legally Perversive || J&K&L HC: Properly Addressed and Sent Notice Deemed Served Under General Clauses Act || Jharkhand HC: Fresh Anticipatory Bail Plea Not Maintainable After Earlier Rejection under S. 482 BNSS || Orissa HC: Res Judicata Principle Doesn’t Apply to Execution Proceedings under Order 21 CPC || Orissa HC: Railways Strictly Liable for Passenger’s Death After Falling From Train || Del. HC: Director Not Individually Liable for Asset Transfer Without Consideration under S.276 IT Act || Delhi HC: No Blanket Protection for Litigants from Counsel’s Negligence || Bombay HC: Board under Mathadi Act Has No Power to Review its Own Orders || Delhi HC: Father Granted Custody When Mother’s Adultery Allegation Includes Neglect

Delhi Court Issues Notice on Plea Challenging Order Discharging CM Arvind Kejriwal in Assault Case - (02 Nov 2021)