-Manupatra

Inordinate Delay in Execution of Death Sentence has a Dehumanising Effect on Accused || PC Granted to Woman Army Officer Who Was Denied Benefits Given to Similarly Situated Others || If Bodily Injury Caused with Lethal Weapon, Lack of Intention to Cause Murder Irrelevant || Must AddSection 304(II) of IPC In Accidents Involving Drunk Drivers || UGC Amended Regulation Not Binding on State Univ. Affiliated Institutions Without State Adoption || Can Consider Raising Money Through Optional Convertible Debentures as Financial Debt || NCLAT: Section 43(1) of IBC applicable when Corporate Debtor has given a preference in transaction || AP HC Declines Stay on Govt. Memo Permitting Higher Rate for Premiere of Pushpa 2 Movie || SC: Amended Regulations Not Bind State University Affiliated Institutions without State Adoption || MP High Court Issues Guidelines for Safe Travel of School Children

Delhi High Court Disposes Plea for Enhancing Pecuniary Jurisdiction of Civil Judges - (01 Dec 2021)