-Manupatra

Supreme Court: Criminal Courts Can Only Correct Clerical Errors, Not Review Judgments || Supreme Court: Arbitration Right Remains Despite Arbitration Clause Becoming Inoperable || Supreme Court: Minor Can Repudiate Guardian’s Voidable Sale by Conduct After Majority || Delhi HC Rejects Plea Against BCCI Team Named 'Team India', Terms it a Sheer Waste of Time || Bombay HC: No Absolute Right for Citizens to Access Public Offices || Delhi HC: Suit Withdrawal After Compromise Doesn’t Result in Executable Decree || Delhi HC: ITSC Abolition Doesn’t Void Settlement Pleas Filed Between Feb 1–Mar 31, 2021 || Rajasthan HC: State Must Set Up Trauma Centre, Art Institute; Temple Board Can Only Assist || Kerala HC: LIC Cancer Cover Starts From First Diagnosis After Waiting Period, Not Expert Opinion || Kerala HC: Spouse’s Ill Treatment of Children is Cruelty under Section 10(1) Divorce Act

SC Seeks Shahabuddin’s Reply over Plea Seeking Cancellation of Bail - (19 Sep 2016)