-Manupatra

Gujarat HC Grants Bail to Marriage Bureau Owner, Finds No Link to Alleged ‘Looteri Dulhan’ Gang || Calcutta HC: Minor’s Consent has No Mitigating Effect in POCSO Sexual Assault Cases || Orissa HC Commutes Death Sentence, Says Emotion Cannot Override Established Law || Calcutta HC: Street Vendors Act Protects Lawful Vending, Not Illegal Encroachments || P&H HC: Courts Cannot Reveal Identities of Children in Conflict With Law in Court Records || Bombay HC: Government Cannot Fix ‘Politically Convenient’ Election Dates sets Goa Poll Timeline || SC: Major Port Trusts Liable for Customs Duty on Pilfered Goods under Customs Act || Supreme Court: General Fraud Allegations Cannot Extend Limitation under Section 74 CGST Act || SC: ‘No Coercive Steps’ Order Cannot Restrain Filing of Charge Sheet || Chhattisgarh HC: Maintenance for Autistic Child May Continue Beyond 18 Until Self-Sufficient

Delhi HC: Apprehension That Accused May Flee Not Enough for Rejecting Benefit of S.445 CrPC - (13 Apr 2022)