Kerala HC Grants One More Month to Wind up Further Investigation for Prosecution

P&H HC Calls for Urgent Proposals on Prison Safety Measures || Delhi HC: Summons Issued to Nashville Fried Chicken' in Trademark Infringement Suit by KFC || Delhi HC: Cannot Waive Timelines under Rule 100 of Trade Marks Rules, 2017 || Rajasthan HC Takes Suo Moto Cognizance of News Report Claiming Non-Functioning of 16 Lok Adalats || Delhi HC: Mere Suspicion of an Affair does Not Meet Threshold of Section 306 of IPC || SC: Delay Should Not be Condoned Merely as an Act of Generosity || SC: Married Daughter Presumed to be Financially Supported by Husband || SC: Cruelty u/s 498A of IPC Can’t be Established Without Specific Instances || SC: Section 10 of TPA Not Applicable to Government Allotments || SC: It Is Difficult to Accept that Every Form of Playing Cards Involves Moral Turpitude

Kerala HC Grants One More Month to Wind up Further Investigation for Prosecution - (20 Apr 2022)