-Manupatra

Supreme Court: Registered Sale Deed Carries Strong Presumption of Genuineness || SC: Registry Cannot Intrude Into Judiciary’s Exclusive Domain By Questioning Why a Party is Impleaded || Calcutta HC: Third-Party Suits in a Deity’s Name are Allowed Only When The Sebait Loses Authority || Madras HC: Encroachment on a Public Street Cannot be Allowed Even If It Has a Religious Character || Karnataka HC: Bike Taxi Business Protected under Article 19(1)(G); State Can Regulate But Not Ban || Allahabad HC: Not Specifying Arrest Grounds in Memo is Dereliction; Erring Cops Must be Suspended || Del. HC Stresses Mandatory Legal Assistance to Preserve Fairness and Integrity of Criminal Trials || Supreme Court: Delhi High Court Ruling upheld on Taekwondo National Sports Federation Recognition || SC: Blockchain-Based Digitisation of Land Records Necessary to Reduce Property Document Litigation || Supreme Court to NCLT : Limit Power to Decide Intellectual Property Title Disputes under IBC

SC Reserves Verdict on Cauvery Appeals - (20 Oct 2016)