-Manupatra

SC: Daughter Doesn't Lose Ties With Natal Family After Marriage, Such Stereotype is Unconstitutional || SC: Limitation For Filing S.34 Appeal Starts From Disposal of S.33 Application, Allowed or Rejected || SC: In Cases of Drug Trade Threats to the Nation, Sovereignty Prevails over Personal Liberty || Delhi HC: Plaintiff Can Obtain a Refund of Court Fees After an IBC Resolution Plan “Settlement” || Ker HC: Default Bail is Available if Final Report is E-Filed After 5 Pm on Last Statutory Day || J&K&L HC: NDPS Act Provisions Extending Investigation Time Apply to Narco-Terror Cases under UAPA || Supreme Court: Courts Have Sometimes Failed Arbitration, With Interference Curing No Disease || Supreme Court: Co-Heir Cannot Sell Other Heirs' Shares as Karta After Intestate Succession || SC: Casual Labourers With Temporary Status are Eligible For Pension Even Without Regularisation || Supreme Court: High Courts Must Record the Nature of Crime and Allegations While Quashing FIRs

Delhi High Court Follows Suit, Orders Service of Summon via Whatsapp, Text Message, Email - (05 May 2017)