-Manupatra

UP Govt. Issues Guidelines to Prevent Police Interference in Sub Judice Matters || Kerala High Court: Must Give Accused Opportunity of Being Heard before Magistrate take Cognizance || Raj. HC: Rent Petition Maintainable against Partnership Firm Only if Tenancy Created in Firm’s Name || HP HC: Caste is Assigned to a Person at Birth and Does Not Change after Marriage || Kerala HC: Publication of News Item regarding Dismissal of Employee is Not Formal Service of Order || Kerala HC: Burden Shifts on Complainant if Accused Pleads Non-recepit of Notice || SC: To Fix Market Value, Highest Bona Fide Sale Exemplar to be Considered || SC Reserves Order on Surrogacy for Couple Who Froze Embryos Before Age Bar in Surrogacy Act || SC: Employee Compensation Act Covers Fatal Accident During Work Commute || SC Accepts Open Court Hearing of Petitions against Rejection of JSW’s Resolution Plan

Delhi HC Notices DDCA President, Lawyers for Questioning Retd. Justice Mudgal’s Role - (06 Sep 2016)