-Manupatra

Gauhati HC: Notice Issued to Centre on Plea Claiming Denial of ST Benefits to Yobin Community || Delhi HC: Dispute between Author, Manikarnika Films and Netflix Referred to Mediation || Bombay HC: A Woman Who Says 'No' Means 'No' || Chh. HC: Adoptive Mothers Have Fundamental Right to Life & Motherhood Under Article 21 of COI || Delhi HC: Wikimedia Foundation Withdraws its Appeal Against ANI || SC Sets Out Procedure for Verification of Electronic Voting Machines || Supreme Court: NCLAT Cannot Condone Appeal Filed beyond 45 Days || SC: Not Necessary to Establish Guilt Beyond Reasonable Doubt to Summon Additional Accused || SC: Courts Should Refrain from Interfering With Invocation of Bank Guarantee Except in Cases of Fraud || SC: Courts Should Refrain from Interfering With Invocation of Bank Guarantee Except in Cases of Fraud

Del. HC: No Unnecessary Reporting in Copyright Infringement Suit by ANI - (29 Jan 2025)