-Manupatra

SC: Appeal U/S 374 CrPC/415 BNSS is Not Maintainable Against Sessions Court's Reversal of Acquittal || SC Asked the Centre to Promote Awareness About the Consequences of Driving With an Expired Licence || SC Explains How a Deceased Christian Wife's Property Devolves under the Indian Succession Act || Supreme Court: Reach Stacker isn't a Motor Vehicle; MACT Claim Not Maintainable || Supreme Court: Lift Makers, Operators and Owners Share Responsibility for User Safety || Patna HC: Pressure to Sign Divorce and Child Custody does not Amount to Cruelty || Bombay HC: Externment under the Police Act Requires Satisfaction About a Gang's Activities || Bombay HC: False Travel Distance Claim Alone Doesn't Constitute Misappropriation || J&K&L High Court: Interest on Delayed Gratuity is Not a Mandatory Pre-Deposit For an Appeal || Meghalaya HC: Meritorious Candidate Cannot Be Denied Admission For a Two-Minute Delay

Delhi High Court has admitted the appeal preferred by former Union Minister MJ Akbar, against acquitt - (14 Jan 2022)