-Manupatra

Supreme Court Rebukes RBI for Remaining a Bystander as YES Bank Operated Clandestinely || Supreme Court: Lower Fresh Bids Alone Cannot Justify Cancellation of an Auction || Supreme Court Directs Delhi Police to Produce Section 163 BNSS Orders and Preserve CCTV Footage || Supreme Court Affirms Menstrual Hygiene as a Fundamental Right, Warns States of Contempt || Supreme Court Flags AI-Generated Fake Judgments Submitted in a Party’s Case Compilation || Karnataka High Court: Vijay Mallya’s Flamboyant Lifestyle Hinders Settlement of Bank Claims || Delhi High Court: Women can be Booked for Gang Rape without Physically Committing it || Delhi High Court: Litigants Must Track Their Cases and Cannot Blame Lawyers for Their Own Inaction || Allahabad High Court: Contract Workers Must Prove Work Parity With Regular Staff for Equal Pay || Allahabad High Court Directs UP Trial Courts to Decide Maintenance Execution Cases Within Six Months

Bombay HC Allows Bhujbal to Withdraw Plea Challenging Constitutionality of PMLA - (16 Nov 2016)