-Manupatra

Supreme Court: Vacancies From Resignations under CUSAT Act Must Follow Communal Rotation || Supreme Court: Forest Land Cannot Be Leased or Used For Agriculture Without Centre’s Approval || Supreme Court: Gravity of Offence and Accused’s Role Must Guide Suspension of Sentence under CrPC || Supreme Court: Arbitral Awards Cannot be Set Aside For Mere Legal Errors or Misreading of Evidence || SC Acknowledges Child Trafficking as a Grave Reality and Issues Guidelines to Assess Victim Evidence || Allahabad HC: When Parties Extend an Agreement by Conduct, The Arbitration Clause Extends Too || Supreme Court: Issues of Party Capacity and Maintainability Must Be Decided by Arbitral Tribunal || Supreme Court: Omissions in Chief Examination Can Be Rectified During Cross-Examination || Supreme Court: Items Given by Accused to Police Are Not Section 27 Recoveries under Evidence Act || Gujarat High Court: Waqf Institutions Must Pay Court Fees When Filing Disputes in State Tribunal

Madhya Pradesh HC: Re-Cross Examination of Witnesses After Closure of Evidence ‘Permissible’ - (20 Mar 2017)