-Manupatra

Calcutta HC Confirms KMC Can Revise Property Valuation to Levy Tax In ?11.24 Crore Dispute || Bom HC Cancels Bail of Accused Supplying Fake Medicines, Says it Weakens Public Trust in Healthcare || MP HC: Oral, Anal Sex Between Married Couples Not Punishable under Section 377 IPC || SC Says Respect For Higher Court Orders a Basic Principle, Rebukes Authority For Revisiting Order || SC: Merits of Foreign Arbitral Awards Cannot be Re-Examined During Enforcement Proceedings || SC: Failure to Sign Charge Sheet Doesn’t Invalidate Trial if Charges Were Properly Read to Accused || Delhi HC: Bipolar Disorder Alone Does Not Qualify as Medical Disability Without Benchmark Criteria || Kerala HC: Excommunicating Knanaya Catholics For Marrying Outside the Community is Unconstitutional || Kerala HC: Temporary Use of Religious Land For Public Infrastructure is Not a ‘Transfer’ under Law || P&H HC: Habeas Plea in Child Custody Case Not Maintainable if Child is With Natural Guardian and Safe

SC: Merits of Foreign Arbitral Awards Cannot be Re-Examined During Enforcement Proceedings - (27 Mar 2026)