-Manupatra

Supreme Court Upholds Cancellation of Bail For Man Accused of Assault Causing Miscarriage || J&K&L High Court Invalidates Residence-Based Reservation, Citing Violation of Article 16 || Kerala HC Denies Parole to Life Convict in TP Chandrasekharan Murder Case For Cousin's Funeral || High Court Grants Bail to J&K Bank Manager in Multi-Crore Loan Fraud Case, Emphasizing Bail As Rule || J&K HC: Civil Remedy Alone Cannot Be Used To Quash Criminal Proceedings in Enso Tower Case || Delhi HC: Non-Proof of Hearing Notice Dispatch Doesn’t by Itself Show no Personal Hearing Was Given || Delhi High Court: No Construction or Residence Allowed on Yamuna Floodplains, Even For Graveyards || J&K High Court: Right to Speedy Trial Includes Appeals; Closes 46-Year-Old Criminal Case Due to Delay || J&K High Court: Courts Must Not Halt Corruption Probes, Refuses to Quash FIR || J&K&L HC: Matrimonial Remedies May Overlap, But Cruelty Claims Cannot be Selectively Invoked

Bombay HC Admits Plea filed by Tata Capital Financial Services for Recovering Dues - (17 Aug 2016)