-Manupatra

Del. HC: Assessing Officer to Decide Whether Case is Fit for Issuance of Notice u/s 148 of IT Act || Delhi HC: Under Arbitration Act, Date of Receipt of Corrected Award Would be Taken as Disposal Date || MP HC: Punishment of Termination of Employee for Single Clerical Mistake ‘Excessive’ || Ker. HC: Can Extend Principle of Res Ipsa Loquitur to Criminal Cases Only for Assessment of Evidence || P&H HC: While Adju. Pre-Arrest Bail Plea Manner in Which Accused is Arraigned in FIR is Important || P&H HC: While Adju. Pre-Arrest Bail Plea Manner in Which Accused is Arraigned in FIR is Important || Guj. HC: Can’t Use Nylon Threads, Cotton Threads With Glass Coating for Flying Kites || Tel. HC: Parent Who is Lawful Guardian Taking Child from Custody of Other Parent is Not Kidnapping || Mad. HC: Surplus Funds of Temple Cannot be used to Construct Shopping Complexes || Del. HC: For Filing Additional WS After, Comm. Court Act Doesn't Prevent Appl. of Order 8 Rule 9 CPC

Supreme Court: Bail Granted to Manish Sisodia in Liquor Policy Case - (09 Aug 2024)