Delhi HC: Violation of Mandatory Provisions for Seizure Need Not be Looked into in Bail Proceedings

SC: Litigant Can't be Expected to Wait Indefinitely for Reasons || SC: Suit is Liable to be Dismissed if Necessary Party is Not Impleaded || Del HC: Recovery of Annual Report & Share Cert. from Assessee's Premises Not Incriminating Documents || Delhi HC: No PMLA Proceedings After Quashing of FIR Against Accused || Kerala HC Initiates Suo Motu PIL to Include 'Congenital Adrenal Hyperplasia' as Rare Disease || P&H HC: Every Adult has Right to Live With Person of Choice || Kerala HC: Whether Suit Falls Under Section 92 of CPC Has to be Decided Before Trial || All. HC: Only Governor Can Take Action if Govt Servant Found Guilty of Misconduct After Retirement || Bombay HC: Daughter Making Monetary Demand from Father Not Meant to Abet His Suicide || SC Rejects Uddhav Group's Plea to Stop EC from Deciding Shinde's Claim as Real Shiv Sena

Delhi HC: Violation of Mandatory Provisions for Seizure Need Not be Looked into in Bail Proceedings - (13 Sep 2022)