-Manupatra

Madras HC: Repeated Remand Orders U/S 37 A&C Act are Unworkable Without Reversing Merits || Delhi High Court: Unproven Immoral Conduct of a Parent Cannot Influence Child Custody Decisions || Delhi High Court: Counsel Cannot Treat Passovers or Adjournments as an Automatic Right || Delhi HC: Landlord’s Rent Control Act Rights Cannot be Waived by Contract With Tenant || Bom HC: Arbitrator Who Halts Proceedings over Unpaid Revised Fees Effectively Withdraws From Office || SC Holds That if Some Offences Are Quashed On Compromise, The FIR Cannot Continue For Others || SC Holds That Prior Opportunity to See Accused Can Render Test Identification Proceeding Unreliable || Allahabad HC: Employees of Constituent Institutions are not Entitled to Central University Benefits || Calcutta High Court: Juvenile Accused Eligible to Apply for Anticipatory Bail under Section 438 CrPC || J&K & L HC: Departmental Proceedings Not Halted by Pending Criminal Case Without Showing Prejudice

Meg HC: Forgiveness from Victim Can’t be Used as a Ground to Quash FIR in Serious Offences Like Rape - (03 Jul 2024)