-Manupatra

P&H HC: Offence u/s 295A won’t be Attracted if Act done Without Malicious Intent || Ker. HC: No Liability on RTO to Pay Compensation if Vehicle Owner Fails to get it Insured || Guj. HC: Elected Members Must Not Disrepute the Institution to Which they are Elected || All. HC: Scheme of A&C Act Put no Limitation for Application of Doctrine of Severability to an Award || Kar. HC: Apprehension of Not Getting a Fair Trial is Required to Seek Transfer of Case || Ker. HC: Not Granting Divorce Despite Mutual Consent Amounts to Cruelty || Tel. HC: Elders in the House Can’t Decide Custody of Child || All. HC: Gravity of Misconduct and Past Conduct Relevant to be Considered by Disciplinary Authority || P&H HC Issues Guidelines on Proclamation u/s 82 CrPC || SC: Can File Complaint Under Repealed FERA Provisions During Sunset Period After Enforcement of FEMA

CESTAT: No Service Tax Leviable on Toll Collection - (27 May 2022)