-Manupatra

SC: Forfeiture of Earnest Money Impermissible When Both Buyer and Seller are at Fault || Supreme Court: Gravity of Offence Cannot Defeat Speedy Trial; Pre-Trial Detention is Punishment || SC: Terrorist Act under UAPA Includes Conspiracies to Disrupt Essential Supplies, Not Just Violence || Supreme Court Directs Measures to Prevent False and Frivolous Complaints Against Judicial Officers || SC: Mere Participation in Arbitration Doesn’t Bar Challenging Arbitrator; Waiver Must be in Writing || SC: Under Order 1 Rule 10 CPC, the Plaintiff, as Dominus Litis, Cannot be Forced to Add a Defendant || SC: Law Does Not Change With a New Bench; Decisions of a Coordinate Bench are Binding || Delhi HC Absence of Formal Arrest under Section 311A Crpc Does Not Bar Giving Handwriting Samples || Del HC: Security Guards Performing Duties Cannot Be Prosecuted For Wrongful Restraint or Molestation || Bombay HC: Housing Society Earning From Telecom Towers Isn’t An ‘Industry’; Staff Get No Gratuity

P&H HC: Before Issuing Notice to Lawyer for Misconduct, SBC must Have ‘Reason to Believe’ - (31 Jan 2025)