-Manupatra

SC: In Rape Cases, Testimony of Prosecutrix Alone may be Sufficient to Find Guilt || SC: Sessions Court has Authority to Summon Additional Accused at Committal Stage || SC Strikes Down Notification Exempting Projects Like Schools from Obtaining Environmental Clearence || SC: FIR of Confessional Nature Made by an Accused is Inadmissible in Evidence || SC: Alimony from First Marriage Irrelevant to Decide Alimony from Second Marriage || CJI: No Designated Senior Advocate to Orally Mention Matters || SC Seeks Response from ECI regarding Deletion of 65 Lakh Voters || SC: IBC Moratorium doesn’t Prevent Voluntary Return of Property When Keeping it is Unviable || SC: Can Infer Creation of Trust from Circumstances when No Formal Recognition Given to Society || Delhi High Court Passes Summary Judgment in Favour of Tata Power in Trademark Infringement Suit

Madras HC Imposes Rs. 10,000 Cost to CMDA for Inaction over Unauthorized Construction - (03 Nov 2016)