-Manupatra

Supreme Court Allows Cross-Examination on Brand Use Despite Written Statement Not Being on Record || Supreme Court: Enquiry Needed Before Dismissal for Suppressing Criminal Antecedents || Supreme Court: Trading While Holding Confidential Information Indicates Insider Trading || Supreme Court Explains Four-Step Test to Quash Criminal Cases Using Defence Material || Supreme Court Acquits Man in Minor Rape Case, Flags HC's Medical Evidence Lapse || Bombay HC: Minor’s Inability to Describe Sexual Act No Ground to Reject Her Testimony || Delhi HC: Wife’s Interim Maintenance Cannot be Based Solely on Husband’s Income || Calcutta HC: SLSA Cannot Adopt ‘Big Brother’ Approach Over Adult Victims’ Compensation || Allahabad HC: Further Investigation Permissible Even After Final Report is Accepted || Allahabad HC: Court-Directed Award Cannot be Challenged for Not Computing Market Value

Kar. HC to State: Submit Proposal for Effective Implementation of Centre's Vatsalya Scheme - (08 Sep 2023)