-Manupatra

P&H HC Takes Suo Motu Cognizance of Staff Shortage in Chandigarh's PGIMER Hospital || Bom. HC: Can’t Deny Bail to Accused if State ‘Considering’ Appeal against Bail of Co-Accused || Karnataka HC: State to Consider Bringing Regulations to Monitor Sewage Treatment Plants || Chh. HC: It is Trite That Under Evidence Act, 1872 Facts Have to be Established by Primary Evidence || Ker. HC Appoints Amicus Curiae for Guidelines of Committee Examining Medical Negligence Cases || Kerala HC Directs Appellate Authority to Consider Application for Restoration of Appeal || Bombay HC: Providing Formal Housing to Slum Dwellers Within the City is a Step Towards Equality || Mad HC: Under Tamil Nadu Government Servants' Conduct Rules, 1973, Matrimonial Dispute is Misconduct || NCLT Mumbai: Can Admit Application u/s 7 of IBC Absence of NeSL Certificate || Delhi High Court Calls for Finalization of Foot-Over Bridge for Rajputana Rifles

SC: Can’t Charge Friends/Relative for Offence of Bigamy by Mere Presence in Second Marriage - (17 May 2024)