-Manupatra

Delhi High Court: Assets From Illegal Cricket Betting are Proceeds of Crime Attachable by ED || Delhi HC: Extension to Issue SCN U/S 110 of The Customs Act Must be Granted Before Six Months Expire || Delhi HC: Statements to Customs under Section 108 During Goods Seizure Aren't Admissible As Evidence || Delhi HC: Oral Waiver of a Show-Cause Notice is Invalid And Continued Detention of Goods is Unlawful || Supreme Court: Letter of Intent is a 'Promise in Embryo', Rights Arise Only After Conditions Met || SC Auction Sale under Order XXI Rule 90 CPC Cannot Be Challenged on Pre-Proclamation Grounds || NCLT Kochi: CoC May Invite Fresh Bids, Regulations Only Restrict Alteration of Existing Bids || Chhattisgarh HC: Father Must Provide Maintenance and Marriage Expenses to Unmarried Adult Daughter || Delhi HC Rules That ‘Hermès’ and the 3D Shape of its ‘Birkin’ Bag are Well-Known Trademarks in India || Kerala HC: Arrest is Illegal if Accused isn’t Produced in 24 Hours and Rearrest From Prison is Barred

Allahabad High Court Seeks Reply From UP Govt. Over No Hoisting of Tricolour in Madrassas - (03 Sep 2015)