-Manupatra

Allahabad HC Grants Bail to AMU Professor Accused of Linking Rape to Hindu Scriptures || Supreme Court Vacates Stay on Telangana HC Order Quashing Nomination of 2 MLCs || Supreme Court: Place of Exclusive Jurisdiction Deemed as 'Seat' of Arbitration || Allahabad HC: NCMEI Has Exclusive Power to Grant Minority Status || P&H HC: Default Bail Can Be Granted by Magistrate/Sessions Court Even If Bail Plea Pending Before HC || Allahabad HC Grants Anticipatory Bail to AMU Professor Over Alleged Rape || All HC: Don't Remand Accused to Custody If Chargesheet Filed Sans Arrest || HP High Court: Trial Court Can’t Dictate Investigation Manner, If Remand Purpose Is Clear || Supreme Court: Non-Signatories Have No Right to Attend Arbitration Proceedings || Supreme Court: 'Gender-Neutral' Often Misunderstood As 'Gender Equality'

Supreme Court Reserves Judgment on Plea Seeking Appointment of Lokpal - (29 Mar 2017)