-Manupatra

SC: Clarificatory Statement Does Not Constitute a Binding Undertaking for Contempt Proceedings || Supreme Court: Litigant Cannot be Worse Off for Filing an Appeal under ‘No Reformatio in Peius’ || Orissa HC: Article 22(1) Arrest Rights Pre-Exist, Written Grounds Ruling Not Prospective || Kerala HC: Kissing a Child’s Penis Constitutes Penetrative Sexual Assault under POCSO || Madras HC: Married Daughter Cannot be Denied Compassionate Appointment Solely for Her Marriage || Bombay High Court: Child Welfare Prevails as ‘Joint Parenting’ is Not Recognised in Indian Law || Kerala HC: Minor’s Consent or Relationship with Accused Holds No Relevance under POCSO Act || Bombay HC: Failure to Prove Exact Quantum of Loss Does Not Bar Compensation || CCPA Fines Dial4Trade Rs. 10 Lakh for Online Ammonium Nitrate Listing Featuring Blast Images || Supreme Court: Multiple Cases Alone Cannot Justify an Externment Order

Madras HC Seeks User Details from Google, Youtube - (26 Oct 2016)