-Manupatra

CCPA Fines Chaayos Rs.50,000 for Default Inclusion of Service Charge in Bills || MP HC: Major Unmarried Daughter Need Not Prove Disability to Claim Maintenance if Unable to Earn || Madras HC: Travel Costs Must be Reimbursed to Independent Special Public Prosecutors || MP HC: Timely Coordination Between Police, Banks and Telecom Bodies is Crucial in Cyber Fraud || Kerala HC: Foreign Counsel Cannot Conduct Cross-Examination Before Commissioners || Allahabad HC: Proclaimed Offenders Get Anticipatory Bail Only in Rare and Exceptional Cases || Madras HC: Repeated Intimacy Alone Doesn't Prove Consent; Coercion & Deception Must be Examined || SC: Government Can Revise Royalty under the MMDR Act Despite a Silent Lease Deed || SC: Recovery of a Weapon Alone is Insufficient to Prove Guilt Without Conscious Possession || SC: Section 68 of Evidence Act Does Not Require Attesting Witnesses to Prove Registered Sale Deeds

MCA Notifies Companies (Incorporation) Third Amendment Rules, 2016 - (01 Aug 2016)