-Manupatra

Supreme Court tells Parsvnath Developers to Comply with Haryana RERA Orders or Face Jail || Supreme Court: Article 142 Cannot Override a Concluded and Acted-Upon Settlement Between Parties || SC Grants One-Time Relief, Allows Law Students to Take Exams Despite Attendance Shortage || SC Grants One-Time Relief, Allows Law Students to Take Exams Despite Attendance Shortage || Supreme Court: Murder Inside a Vehicle Does Not Qualify For Motor Accident Compensation || Supreme Court: Section 50 NDPS Act Inapplicable to Recovery from Articles Carried by Accused || J&K&L High Court: Death of Sole Accused Brings Disproportionate Assets Attachment Case to an End || Calcutta High Court: Child Marriage Allegation Alone Cannot Justify Ordering a POCSO FIR || Calcutta High Court: Trial Courts Can't Compel Mediation in Mutual Consent Divorce Cases || Kerala High Court Orders DGP to Set Up Special Squads Across Districts for Hit-and-Run Cases

Bombay HC Grants Parole to Former Don Arun Gawli to Attend Ailing Wife - (18 Oct 2016)