-Manupatra

SC: Disciplinary Proceedings Cannot Follow if an Officer is Discharged on the Same Charge || SC Clarified the Distinction Between Arbitration “Seat” And “Venue” While Summarising Key Principles || Supreme Court: Wife and Her Family Cannot Be Prosecuted For Dowry-Giving Based On Her Complaint || SC: Plaint Cannot Be Rejected Under Order VII Rule 11 CPC on the Ground of Order II Rule 2 Bar || Supreme Court Has Issued an SOP Prescribing Strict Timelines For Filing Legal Aid Appeals || Madras HC: Dhurandhar 2 Release Cannot be Stalled Due to Objections From a Small Section || Delhi HC: Lokpal May Form Prima Facie Opinion Before Show Cause Notice Without Prior Hearing || Bom HC: Family Courts Cannot Casually Order a Spouse’s Medical Examination to Assess Mental Health || Bombay HC: Child Care Leave Protects Motherhood and Denial Violates Rights of Mother and Child || Supreme Court: Amalgamating Company Loss Cannot be Set Off Against Amalgamated Income

Karnataka High Court: No Habeas Corpus Writ, If Person Committed to Custody by Competent Court - (01 Jun 2017)