-Manupatra

Ker. HC: Equity, Justice, Convenience Govern the Question Whether Joint Trial is Required or Not || Ker. HC: Equity, Justice, Convenience Govern the Question Whether Joint Trial is Required or Not || Delhi HC: Benchmark of Rs. 50 Lakh Income to be Met at Initiation of Reassessment Proceedings || MP HC: No Prohibition on Issuance of Passport without Father’s Consent || Del. HC: Samsung India Electronics is Not Samsung Korea’s Permanent Establishment in India || Guj. HC: Machines Used for Welding in Residential Society is Nuisance || Ker. HC: Malayalam Phrase ‘Pulayadi Mone’ Doesn’t Attract SC&ST (Prevention of Atrocities) Act, 1989 || Bom. HC: Can’t Book a Man for Abetting Suicide if he Refuses to Marry Woman after Breakup || SC: Order II Rule 2 Mandates Including Whole Claim Arising from Same Cause of Action in One Suit || Supreme Court Quashes Criminal Case against Ex-Bharti Airtel CEO

Punjab and Haryana High Court Says No to School Buses For Rallies - (15 Mar 2017)