-Manupatra

Madras HC: Freedom of Religion Cannot Extend to Disturbing Peace Within Temple Premises || Delhi HC: Lokpal Cannot Form a Prima Facie View on Corruption Without Hearing The Official || MP High Court: DRT Cannot Restrict or Impose Conditions on a Person's Foreign Travel || Bombay HC: Results of Dec 2 And 20 Local Body Election Must be Declared Together || Delhi HC: Employment Disputes Cannot be Treated as Commercial Cases under the Act || Supreme Court: Divorced Muslim Woman Can Reclaim Gifts Given to Husband at Marriage || Supreme Court: Police and Courts Should Act as Initial Filters to Prevent Baseless Prosecutions || SC: Maharashtra Can Acquire Land under Slum Areas Act, Respecting Owner's Preferential Rights || Supreme Court: Excise Exemption on Cotton Fabrics is Denied if Any Related Process Uses Power || NCLAT: IBC Auctions are Not Ordinary Contracts, and Market Volatility Does not Excuse Bid Defaults

Delhi High Court Judges Express Concern Over Draft Arbitration & Conciliation (Amendment) Bill 2024 - (15 Apr 2025)