-Manupatra

SC: Hindu Daughter-In-Law Widowed After Her Father-In-Law’s Death is Entitled to Maintenance || SC: Vendor Remains a Necessary Party in Specific Performance Suits Even After Transferring Property || Raj HC: Having Different Age Criteria For Contractual and Regular Appointments is Unconstitutional || Delhi HC: Registered Property Title Prevails over Claims Based on Oral Family Settlements || Gauhati HC: Only A Family Court Can Grant A Divorce under Muslim Law, Not A Civil Judge || Del HC: Courts Cannot Compel Lawyers to Disclose Sources of Documents Filed on Clients' Instructions || SC Explains When Shares Received After Company Amalgamation are Taxable as Business Income || SC: Excavators, Dumpers Etc Used Within Factories aren’t Motor Vehicles For Road Tax Purposes || SC: Complaints Alleging Fraud under Companies Act Can Be Filed Only By SFIO, Not By Private Parties || SC: Preventive Detention Cannot Override Bail and Requires Proof of a Threat to Public Order

SC: Chief Justice Free to Appoint Arbitrator Even If Arbitration Agreement Provides Otherwise - (29 Mar 2017)