-Manupatra

Supreme Court: Section 17A PC Act Does Not Cover Bribe Demands Unrelated to Official Duty || Supreme Court Directs Centre to Promote Interim Compensation Scheme for Road Accident Victims || Karnataka High Court Upholds Homicide Charge Against Father for Letting Minor Son Drive || Karnataka High Court Grants Bail to Pan Masala Maker in Rs. 42 Crore Cess Evasion Case || Karnataka High Court: Advocates Practising Without Clearing AIBE May Face Criminal Action || Allahabad HC Orders Scrutiny of UP Basic School Teachers’ Educational and Appointment Records || AP HC: Fabricated Sale Agreements and Breach of Property Undertaking Constitute Perjury || Supreme Court: State Cannot Acquire Temple Property Through Gift Deed || Supreme Court: HC Registry Should Exclude Court Vacations When Listing Cases After Fixed Days || Supreme Court Flags Stark Non-Compliance With Directions on CAPF Cadre Review

All. HC Denies Relief to Kejriwal in Case Over Alleged 'Khuda Believers’ Remark - (18 Jan 2023)