-Manupatra

Delhi High Court Directs to Take Down YouTuber 'Defamatory' Video on Sadhguru, Isha Foundation || Bombay HC Upholds Suspension of TISS Student for Participating in Anti-National' Activities || Ker. HC: Eviction Can be Overturned Only When Subsequent Events Completely Negate Landlord’s Needs || Delhi HC: Enquiry u/s 11 of A&C Act Limited to Existence of Arbitration Agreement || Bom HC: DGP to Investigate ‘False Rape Cases Racket’ Allegedly Run by Cop and Women Lawyers || Ker. HC: Even If No Offence Revealed During Probe, CBI Can File Final Report || Ker. HC: When Acts Constitute Offence, Shutting Doors of Criminal Court would be Travesty of Justice || AP HC: Order of License Suspension Can’t Partake Character of License Cancellation || P&H HC: It is Mortgagee’s Inherent Right to Put Property on Public Auction on Failure of Payment || J&K High Court: Courts Can’t Compel Employer to Extend Contractual Relationship Once it Ends

Bom. HC: PIL Filed to Allow Children Involved in Custody Cases to Appoint Lawyers - (06 Feb 2025)