-Manupatra

Madhya Pradesh High Court: Victims Must be Given a Hearing Even Before Closure Report Rejection || Delhi HC: Payment of ‘Pagri’ Does Not Render Tenancy Non-Terminable, Allowing Eviction || Ker HC Examined Whether Electro-Homeopathy Can be Practised Without Registration under Medical Laws || Delhi HC: Better Possessory Title Holder Can Recover Property From Occupant Without Superior Right || Bombay High Court: Compensatory Afforestation Must Be in Same or Nearby Locality For Residents || Bombay High Court Protects ‘MEFTAL-SPAS’, Restrains Use of Similar Drug Brand || Supreme Court: Inclusion in Revised Select List Does Not Give TN MV Inspectors a Vested Right || Bombay HC: ICC Cannot Hear Sexual Harassment Complaint over Non-Employer Transport Incident || Ker HC Upholds Rule that Homeopathic Doctors Must Cancel Registration Before Enrolment as Advocates || J&K&L HC: Evidence Negating Penetration Warrants Conviction For Attempt to Rape, Not Rape

Govt. Offers ‘Tatkal’ Window for Speedy Approval of Patent Applications - (18 May 2016)