-Manupatra

Delhi HC: Arbitration Clause Enforceable Even if Only One Party Signs After Understanding Terms || Del. HC: Merely because wife Fails to Provide Date & Time of Torture Doesn’t Mean Case is Baseless || Rajasthan HC: Pendency of Criminal Case u/s 498-A No Ground to Deny Permission to Travel Abroad || SC Urges Union to take Action against Laws which are Discriminatory towards Leprosy Affected Persons || SC: Right to Safe, Motorable Roads is Part of Right to Life under Article 21 || SC: Entry in Balance Sheet Amounts to Valid Acknowledgement || Kerala High Court Stays State Government’s Decision of Allowing Euthanasia of Stray Dogs || SC Grants Relief to Professor who was Denied Retirement Age Extension || SC Restrains Entry of Law Interns on three Days of the Week || SC: High Court and Trial Courts to Decide Bail Plea on Merits SC Recommends Parliament to of the Case

Bombay HC: Can’t Accept Adoption Deed as Having Presumptive Value Only because it is Registered - (10 Apr 2025)