-Manupatra

Delhi High Court: State Gratuity Authorities Lack Jurisdiction over Multi-State Establishments || Kerala High Court: Arrest Grounds Need Not Mention Contraband Quantity When No Seizure is Made || SC: Silence During Investigation Does Not Ipso Facto Mean Non-Cooperation to Deny Bail || Supreme Court: High Courts Cannot Re-Examine Answer Keys Even in Judicial Service Exams || SC: Central Government Employees under CCS Rules are Not Covered by the Payment of Gratuity Act || Supreme Court Holds CrPC Principles on Discharge and Framing of Charges Continue under BNSS || Supreme Court: High Courts Must Independently Assess SC/ST Act Charges in Section 14A Appeals || SC: Suit Alleging Coercion or Undue Influence Cannot be Rejected under Order VII Rule 11 CPC || Cal HC: Once ED Attachment is Confirmed, Challenge Becomes Academic; PMLA Remedy Must be Pursued || MP HC: Pen-Drive Evidence Cannot be Introduced At a Late Trial Stage Without Proof or Relevance

Ker. HC: Can’t Invoke Writ Against Decisions of Lender/Banker Unless There is Compelling Reason - (06 Nov 2023)