-Manupatra

Supreme Court: Borrowers Retain Redemption Rights if Balance is Paid After Auction Deadline || Supreme Court: Non-Confirmation of Seizure under Section 37A Impacts Adjudication Proceedings || SC: Blacklisting After Contract Termination is Not Automatic and Needs Independent Review || Grand Venice Fraud Case: Supreme Court Cancels Bail of Satinder Singh Bhasin || SC: Senior Employee Cannot Claim Same Lesser Penalty As Subordinate; Bank Manager's Dismissal Upheld || Madras HC: Governor Must Follow Cabinet's Advice on Remission Decisions, Regardless of Personal View || Kerala High Court: Entrepreneurs Must Be Protected From Baseless Protests to Boost Industrial Growth || J&K&L High Court: Second FIR Valid if it Reveals a Broader Conspiracy; 'Test of Sameness' is Key || Supreme Court: Expecting a Minor to Respond to a Public Court Notice is ‘Perverse’ || SC: Order 23 Rule 1 CPC Applies to S. 11 Arbitration Act, Barring Fresh Arbiration After Abandonment

J&K High Court Grants Relief to Lawyers Accused of Assault at Srinagar District Court Premises - (01 Apr 2026)