-Manupatra

Bom. HC: Court Just Concerned with Fair & Just Process While Determining Challenge to Tender Process || Bombay HC: Collector Has Inherent Power to Review Administrative Orders || Delhi HC: Merely Availing Service Won’t Qualify the Consideration as FTS || Bombay HC: Elephant’s ‘Right to Quality Life’ to Prevail Over Human’s Right to Use Animals || Kerala High Court: No Bar on Use of Automatic or Electric Vehicles for Driving Test || Rajasthan HC: Cannot Pass Termination Order Questioning Integrity, without Holding Inquiry || Delhi HC: CBI Cannot Use Section 91 of CrPC to Seek Demand Draft Suspected to be Proceeds of Crime || SC: “Healthcare Services” in Service Tax Exemption Notification Includes Stem Cell Banking Services || SC: In Cheque Dishonour Cases, Partners Would be Personally, Jointly and Severally Liable || SC: S. 42 of Partnership Act Won’t Apply Where There Are More than 2 Partners in a Partnership Firm

P&H HC: Plaintiff Enjoys Status of Dominus Litis & has Right to Pursue Claim - (14 Apr 2022)