-Manupatra

Chhattisgarh HC: Father Must Provide Maintenance and Marriage Expenses to Unmarried Adult Daughter || Delhi HC Rules That ‘Hermès’ and the 3D Shape of its ‘Birkin’ Bag are Well-Known Trademarks in India || Kerala HC: Arrest is Illegal if Accused isn’t Produced in 24 Hours and Rearrest From Prison is Barred || Supreme Court: Treating Every Sour Relationship as Rape Undermines the Seriousness of the Offence || Supreme Court: Section 7 IBC Application Cannot be Rejected for Curable Defects in Affidavit || NCLT Kochi: Sec 7 Insolvency Cannot be Filed Against Guarantor Without First Enforcing the Guarantee || Patna High Court: Mere Two-And-A-Half-Year Incarceration is Not Sufficient for Bail under UAPA || Bombay HC: Insolvency Cannot be Used to Evade a Family Court’s Maintenance Order || Kerala HC: Forklifts and Factory Cranes Are Motor Vehicles and Must be Registered under MV Act || Guj HC: Edible Crude Palm Kernel Oil Qualifies for Duty Exemption; End-Use Condition not Applicable

Patna High Court: Mere Two-And-A-Half-Year Incarceration is Not Sufficient for Bail under UAPA - (25 Nov 2025)