-Manupatra

Chhattisgarh High Court Grants Bail to Chaitanya Baghel in Alleged Liquor Scam Case || AP HC Restores Arbitral Awards in Hindustan Shipyard Case, Allows Moderation of Exorbitant Damages || J&K&L HC: GST Refund is a Vested Right and Cannot Be Curtailed by Retrospective 2019 Amendment || Cal HC Orders Change of Prosecutor In 2021 Murder Case, Says Accused Cannot Be Detained Indefinitely || P&H HC Cites Bhagavad Gita, Directs Regularisation of Daily Wage Workers For Public Good || Bombay HC Conducts Emergency Hearing from CJ’s Residence as Court Staff Deployed for Elections || Madras HC: Preventive Detention Laws are Draconian, Cannot be Used to Curb Dissent or Settle Politics || HP HC: Mere Interest in a Project Cannot Justify Impleading a Non-Signatory in Arbitration || J&K&L HC: Women Accused in Non-Bailable Offences Form a Distinct Class Beyond Sec 437 CrPC Rigour || Bombay HC Restores IMAX’s Enforcement of Foreign Awards Against E-City, Applying Res Judicata

Uttarakhand HC Stays All Development Activities in Nainital's Jilling Estate - (28 Nov 2022)