-Manupatra

Delhi HC: Writ Petition Not Maintainable Against Provisional Attachment When PMLA Remedy Exists || Rajasthan HC: Magistrate Can’t Order Secured Creditor to Pay Police Expenses For Asset Possession || Orissa HC: Court Can’t Permit Intervenors Without Reason or Compel Plaintiff to Join Unrelated Party || Delhi HC: Section 498A IPC Applies Even if Marriage is Later Declared Invalid || AP HC: State Can’t Cite Financial Constraints to Withhold Gratuity, Denying Retirees Violates Art 21 || Madras HC: Marriage Does Not Grant Men Absolute Authority, Woman’s Endurance is Not Consent || Delhi HC: Ordinary Marital Friction or Taunts Do Not Constitute Cruelty under Law || Punjab & Haryana HC: Family Property Disputes Cannot Be Resolved under Maintenance of Parents Act || Delhi HC: Bribe Profits Invested in Shares Are Proceeds of Crime and Attachable under PMLA || Delhi HC: 'No Coercive Steps' Does Not Mean Stay or Suspension of Investigation

SC Issues Contempt Notice Against Petitioner for Calling a Judge ‘Terrorist’ - (28 Nov 2022)