Delhi HC: Coal Allocation Per Se Does Not Amount to "Proceeds of Crime" Under PMLA

Madras High Court: Guidelines Issued to Eradicate Manual Scavenging || Ker. HC: Payment of Interest Can’t be Reviewed or Added While Enforcing Foreign Award || Del. HC: ED Cannot Invoke Section 50 of PMLA Against Citizens Who Aren’t Suspects || SC: Without Examining Lawfulness of 'Minutes of Order' Filed by Advocates, Orders Cannot be Passed || Meg. HC: POCSO Conviction Upheld, Accused and Victim had Lust and Infatuation || Del. HC: Police Protection Granted to Transgender Person for Filing Nominations for Lok Sabha Polls || Bom. HC: Bail Denied to Man Accused of Sexually Abusing a Child for Nine Years || SC: Appropriate Rites and Ceremonies Need to be Performed to Make a Hindu Marriage Valid || Del. HC: Litigation Related to Tenancy Unfortunately Takes More Than a Decade to Fructify || Jh. HC: Process of Constituting Transgender Welfare Board Must be Expedited

Delhi HC: Coal Allocation Per Se Does Not Amount to "Proceeds of Crime" Under PMLA - (20 Jul 2022)