-Manupatra

Allahabad HC: Police Report in Non-Cognizable Offence is a Complaint; Accused Must Be Heard First || Kerala HC: Hospitals Must Display Rates and Cannot Deny Emergency Care For Lack of Advance Payment || Orissa HC: Convict’s Refusal to Appeal Through Legal Aid Must be Recorded in Writing || SC Halts Deer Translocation From Delhi’s AN Jha Park And Orders a Probe into DDA Negligence || Supreme Court: The Growing Trend of Succeeding Benches Overturning Earlier Judgments is Troubling || SC: Administrative Orders Must be Based on Stated Reasons and Cannot Add New Grounds Later || HP HC: Mixing Contraband Pouches Before Sampling Raises Serious Doubts About Accused's Possession || Bombay HC: Drug Names Using International Non-Proprietary Names Cannot be Monopolized || Delhi High Court: Assets From Illegal Cricket Betting are Proceeds of Crime Attachable by ED || Delhi HC: Extension to Issue SCN U/S 110 of The Customs Act Must be Granted Before Six Months Expire

Madras HC: Section 34 Proceedings Are Summary in Nature; Does Not Permit Additional Evidence - (29 Apr 2022)