-Manupatra

Kerala HC: Online Publication of Interim Orders is Not Valid Service for Contempt Proceedings || MP High Court: Criminal Record Alone Doesn't Attract Organised Crime Charge under BNS || Allahabad HC: Insurance Company Cannot Challenge Welfare Scheme Compensation Through Writ || Supreme Court Proposes Denying Fuel to Vehicles Without Valid Insurance || Supreme Court: Media Can Report Court Proceedings Without Sharing Audio or Video Clips || Supreme Court: Acquits Murder Convict Jailed for 22 Years, Points to Criminal Justice System Failure || Supreme Court Directs Centre to Issue Environmental Compensation Norms under SWM Rules 2026 || Supreme Court: Employee Who Accepts Resignation Benefits Cannot Later Challenge its Acceptance || Supreme Court: Breach of Contract is Not Cheating Unless Fraud Existed From the Outset || Supreme Court: Specific Performance of an Agreement to Sell May be Denied After a Long Delay

Beijing Intellectual Property Court Rules Patent Lawsuit in Favor of LG Innotek - (29 Sep 2016)