-Manupatra

Chhattisgarh HC: Infirmity in Cheque Return Memo Won’t Render Entire Trial u/s 138 of NI Act a Nullit || Delhi HC: Lawyers have Great Responsibility towards Resolving Matrimonial Disputes || Pat. HC: Mental Disorder for Divorce Must be Such that Spouse Can’t be Expected to Live with Other || Delhi HC: Can Dispense Personal Hearing Only if Assessee's Rectification Application Is Allowed || J&K HC: Fact that Civil Remedy is Available for Breach of Contract No Ground to Quash Cr. Proceeding || SC: Cannot Grant Bail for Offence under Sec. 447 of Companies Act Without Fulfilling Twin Conditions || Supreme Court: Can Pass Judgment on Admission Made Outside the Pleadings || SC: All Proceedings Related to Land Allotment for Bom. HC's New Complex Must be Heard by Bombay HC || NCLAT: No Requirement of Opportunity of Being Heard at Stage of Report Submission u/s 99 of IBC || J&K High Court Notifies Video Conferencing (Nyaya Shruti) Rules, 2025

Bombay HC: Nothing Wrong if Alimony is for Maintaining Lifestyle - (22 Aug 2016)