-Manupatra

Calcutta HC: In Framing Arbitration Agreement Words Used Must be Certain, Definite || J&K HC: Can’t Evaluate Performance of Employee When on Sanctioned Leave During Covid || Kerala HC: Public Paying Toll Fees Casts Responsibility on NHAI to Ensure Smooth Traffic || Calc. HC: Writ Court Rejecting Claims Over Disputed Issues Doesn’t Bar Arbitration if Clause Exists || Gujarat HC Notifies Revised SOP for Virtual/Hybrid Hearing of Cases || Kerala HC: Mere Assessment of Mental Illness by Referring to Mental Health Board Won’t Serve Purpose || Bom. HC Upholds Validity of 7th proviso inserted in S. 2(b) of Maharashtra Entertainments Duty Act || SC to Suspend Operation of Committee Under UP Shri Bankey Bihari Ji Temple Trust Ordinance, 2025 || SC Recalls Direction to Remove Allahabad HC Judge from Criminal Jurisdiction after CJI’s Request || Supreme Court: Enforcement Directorate Cannot Act Like a "Crook"

SC Notices Centre over Plea Seeking Disqualification of Convicted Representatives - (08 Nov 2016)