-Manupatra

SC: Section 22 of Hindu Succession Act Preference For Class-I Heirs Applies to Agricultural Land || Supreme Court: Refund Clause in Sale Agreement Does Not Extinguish Right to Specific Performance || SC Clarifies When a Probate Application Filed After a Testator's Death is Time-Barred || Madras HC: Coordinate Bench Cannot Reopen Issue Already Settled by Another Division Bench || Delhi HC Urges Law to Regulate Media, Notes Anyone with a Mobile Phone Can Claim to be a Journalist || CCI Rejects Allegations of Collusion Involving Reliance Jio and More Than 4,500 Entities || Allahabad HC: Working Mother with Child Custody Cannot Shift Entire Maintenance Liability to Father || Bombay HC: Possessory Suit U/S 6 of the SRA is Maintainable Despite a Licensor-Licensee Relationship || Del HC: Master's Candidates Without the Prescribed Bachelor's Degree are Ineligible as Govt Teacher || Cal HC: BSF Cannot Deny DIG Rank to an Officer Injured in 1995 Road Accident After Earlier Promotion

Bombay HC: Arbitration Clause Giving Unilateral Power Does Not Render the Agreement Invalid - (25 Apr 2025)