-Manupatra

Consumer Court Directs Amazon, Seller to Pay Rs.4.68 Lakh to Customer as Compensation || MP HC: Pension is a Proprietary Right and Cannot be Withheld unless Grave Misconduct is Proved || HP High Court: ITBP Constable Removal For Affair Disproportionate; Orders Compulsory Retirement || Calcutta High Court: Trade Licence Not Required For Advocates’ Partnership Registration || Supreme Court: Courts Cannot Compel Plaintiffs to Accept Compensation Instead of Injunctions || Delhi HC: Saying “Maro Sale Ko” During a Fight Alone Does Not by Itself Establish Intent to Kill || Delhi HC Ordered Removal of Fake News About Judges’ London Badminton Event, Restrained its Sharing || Bombay HC: Calling Police over Routine Transfers or External Complaints is Misconduct || Delhi HC Upheld EC’s Decision Banning Political Ads in the Delhi Metro During Model Code of Conduct || Delhi HC: In the Telegram Case Entire Social Media Platforms Can Be Blocked U/S 69A of the IT Act

Bombay HC Turns Down Plea by 8 Bhima Koregaon Accused for Factual Corrections in Order Denying Bail - (24 Dec 2021)