-Manupatra

Calcutta High Court: Trial Courts Can't Compel Mediation in Mutual Consent Divorce Cases || Kerala High Court Orders DGP to Set Up Special Squads Across Districts for Hit-and-Run Cases || SC: Revisional Jurisdiction Cannot Correct Factual Errors Despite Alleged Concealment || Supreme Court: Wrong Statement in Pleadings is Not Always a False Statement, Perjury Case Quashed || SC: Under JJ Act, Murder Falls Within Heinous Offences; S. 302 IPC Prescribes Minimum Life Sentence || Supreme Court: Cognisance of FERA Complaint is Invalid Without Prior Notice to the Accused || Supreme Court: Terror Cases Cannot Curtail Constitutional Safeguards and the Right to Fair Trial || Supreme Court: Terror Cases Cannot Curtail Constitutional Safeguards and the Right to Fair Trial || SC Upheld Husband's Conviction For Murdering His Wife over an Extramarital Affair || J&K&L High Court: Mere Admission of Issuing Cheque is Not a Plea of Guilt under S.138 NI Act

CS Karnan Issues NBWs Against CJI, SC Judges Who Passed Contempt Order Against Him - (03 May 2017)