SC: Can’t Presume Will to be Genuine Merely Because It’s More Than 30 Years Old

Kerala HC: The More Popular You Become, Your Rights Also Diminish to That Extent || SC: Right Claimed Under A. 29 for Preserving Language Can’t Result in an Absolute Right || Bombay High Court: Person Shaking Neck Towards Woman While Riding is Not Stalking || SC: By Operation of S. 31(7)(b), Sum Directed to be Paid Under Arbitral Award Shall Carry Interest || SC: By Operation of S. 31(7)(b), Sum Directed to be Paid Under Arbitral Award Shall Carry Interest || Ker. HC: Physical Contact as Part of Resistance Can’t be Called Explicit Sexual Overture || Delhi High Court: Bail Granted by Court on Merits, if Withheld Will Amount to Punishment || Del. HC: Prosecution and Legal Departments to Exercise Due Diligence before Initiating Cases || BCI Writes Letter to CJI Suggesting Regular Evaluation of Mental Health of Judicial Officers || Delhi High Court: Arbitral Award Set Aside Due to Failure of Arbitrator to Disclose Conflict

SC: Can’t Presume Will to be Genuine Merely Because It’s More Than 30 Years Old - (16 Mar 2023)