-Manupatra

CCPA Fines Chaayos Rs.50,000 for Default Inclusion of Service Charge in Bills || MP HC: Major Unmarried Daughter Need Not Prove Disability to Claim Maintenance if Unable to Earn || Madras HC: Travel Costs Must be Reimbursed to Independent Special Public Prosecutors || MP HC: Timely Coordination Between Police, Banks and Telecom Bodies is Crucial in Cyber Fraud || Kerala HC: Foreign Counsel Cannot Conduct Cross-Examination Before Commissioners || Allahabad HC: Proclaimed Offenders Get Anticipatory Bail Only in Rare and Exceptional Cases || Madras HC: Repeated Intimacy Alone Doesn't Prove Consent; Coercion & Deception Must be Examined || SC: Government Can Revise Royalty under the MMDR Act Despite a Silent Lease Deed || SC: Recovery of a Weapon Alone is Insufficient to Prove Guilt Without Conscious Possession || SC: Section 68 of Evidence Act Does Not Require Attesting Witnesses to Prove Registered Sale Deeds

Delhi HC Dismisses Plea Against Blanket Ban On Sale And Bursting Of Firecrackers In National Capital - (20 Oct 2022)