-Manupatra

Delhi HC: Non-Proof of Hearing Notice Dispatch Doesn’t by Itself Show no Personal Hearing Was Given || Delhi High Court: No Construction or Residence Allowed on Yamuna Floodplains, Even For Graveyards || J&K High Court: Right to Speedy Trial Includes Appeals; Closes 46-Year-Old Criminal Case Due to Delay || J&K High Court: Courts Must Not Halt Corruption Probes, Refuses to Quash FIR || J&K&L HC: Matrimonial Remedies May Overlap, But Cruelty Claims Cannot be Selectively Invoked || Delhi High Court: Customs Officials Acting Officially Cannot be Cross-Examined as of Right || J&K&L HC: Second Arbitral Reference is Maintainable if Award is Set Aside Without Deciding Merits || J&K&L HC: Gold Voluntarily Given to Customer is 'Entrustment'; Theft Excluded from Insurance Cover || Delhi HC: Working Mothers Cannot be Forced to Bear Full Childcare Burden While Fathers Evade Duty || J&K&L HC: Arbitral Tribunal Not a “Court”; Giving False Evidence Before it Doesn’t Attract S.195 CrPC

Ker. HC: Writ Jurisdiction Cannot be Invoked to Re-Appreciate Evidence in Disciplinary Proceedings - (01 Apr 2024)