-Manupatra

SC Slams Akola Cops For Dereliction, Orders Formation of SIT With Hindu and Muslim Officers || Delhi HC Rules Employed Wife Deserves Maintenance Matching Marital Standard of Living || Delhi HC Restrains Unauthorized Use of Abhishek Bachchan’s Name, Image, & Voice || J&K&L HC: Custody Can't Favor Either Parent Solely Based On Gender; Constitution Forbids Bias || Kerala HC Rejects Anticipatory Bail to IT Firm Owner in Sexual Harassment Case Citing Probe Anomalies || SC Criticizes Punjab National Bank for Settling With Borrower Post-Auction of Secured Property || Delhi HC: GST Officials Need Lawyer’s Consent or Presence to Access Their Computer Devices || Kerala HC Paves Way for Global Ayyappa Sangamam, Directs Steps to Uphold Sabarimala's Sanctity || Delhi HC: No Certification for Films That Mock Religions or Incite Hate in a Secular Society || Bombay HC: Missing a Few Hearings Isn't Enough to Dismiss a Case for Non-Prosecution

Bombay HC Asks State to File Affidavits to Deal with 2053 Victims of Unauthorized Vaccination - (11 Apr 2022)