-Manupatra

SC Takes Objection of Allahabad High Court Order Blaming Victim in Rape Case || Kerala HC: Interest Received by Assessee as Compensation under LAA to be Classified as ‘Capital Gains || Calcutta HC: Disputes u/s 31 of SRA though Arbitrable, Arbitral Awards Not Binding on 3rd Parties || SC Dismisses PIL Seeking Balanced Protection for All Parties in Matrimonial Disputes || SC: Immediate Acton of Suspension of License if Infant is Trafficked from Any Hospital || SC Proposes Independent Tribunal for Conducting Bar Elections in Haryana || Supreme Court Invites Suggestions for Amendment of Supreme Court Rules, 2013 || SC Resolves Overlap between 'Design' and 'Copyright' Protection u/s 15(2) of the Copyright Act || SC Stays J&K HC Order Directing Reduction in Toll-Fee Until Completion of Entire Road || Tamil Nadu Government Notifies Acts on Basis of ‘Deemed Assent’ of Governor

SC: If ED Claims that it has Fundamental Rights, it Should Worry about Rights of Others too - (10 Apr 2025)