-Manupatra

Delhi HC: Rape Victim's Hearing Necessary before Bail is Granted to Accused || Gujarat HC: Family Suit Can Be Shifted to Wife’s Residence Due to Travel, Childcare Duties || Delhi High Court Orders NTA to Reissue Lost NEET-UG Scorecards to Foreign Medical Graduates || MP HC: Firearm Licence Suspension Unjustified Solely due to Criminal Case Pendency || Delhi HC: Re-Arrest Without Magistrate's Permission Invalid if Earlier Arrest was Vitiated || J&K&L High Court: Low Fines Fail to Deter Animal Cruelty; Calls for Harsher Penalties, Jail Terms || SC: Valid Bareboat Charter Termination Extinguishes Demise Charter, Vessel Arrest Vacated || SC: Absence of Train Ticket No Ground to Deny Compensation for Passenger’s Death || Patna HC: Routine FIR Involvement alone cannot Deny Arms Licence without Safety Threat || Chhattisgarh HC: WhatsApp Chats Proving Mental Cruelty cannot be Ignored on Evidence Grounds

NGT Appoints Panel to Watch Srivaikuntam Dam Desilting - (11 Sep 2015)