About the feature: User can search case by entering the Case Number.

How it works:

• Click Legal Search
• Third option as appearing under Miscellaneous Searches (Right frame of Legal Search Window) – under the heading: “Case law search by case number”
• Click on Case law search by case number
  
  
  
  
• Click will take the user to following options viz., Select Court, Enter Case Number (it should always be in desired format – eg. 1/2010). User may enter the date of decision.
  
  
  
  

Results: There may be multiple results against the case number entered. The User can identify the case he is looking for.

New Feature: Hyperlinking in Judge template

Availability: Currently in Supreme Court Data

Objective: Display all the cases (can be further sorted by subject) across the data base including High Court and Tribunal, wherever Judgment was pronounced by the said Judge. Eg. You can look for all the pronouncements given by CJI while in SC or High Courts wherever he served as judge (subject to availability of judgment in our database).

New Feature: VAT Finder

About the feature: User by virtue of this feature now can compare the rate of VAT on various items across the country also can view list of various items and prevailing rate against them state-wise.

Location of feature: View II – In the module node containing Direct Taxation/ Indirect Taxation

How it works: Select the module Value Added Tax and click on the Table of Content. Following page will appear on the right frame:

Scroll down the table of content till you find VAT Finder:

Click on VAT Finder will open the following page. You can select your mode of search i.e. either State wise or Item wise.

A New Module has been added on the website on "Competition Laws" available in View II featuring in the node containing corporate law module. The coverage of Competition Laws module is as under:


COVERAGE

• Overview
• Competition Laws :India
• Acts/Rules/Notifications
• Indian Cases
• International Competition Laws
  • United States
  • United Kingdom
  • European Union
• International Agreements and Guidelines
• Comparative Study: Competition Laws of India, US, UK and EU with important Case laws
• International Cases
• Articles
• FAQs
• Reports

About the Feature:  User by virtue of this feature now instead of spending time on reading the text of case note, can listen to the same.

How it works:

• From the options appearing at the top of judgment document i.e
  
  Prev Match   Next Match   Clear Highlights   Print PDF   My Notepad   Listen Casenote
  
  
Click on “Listen Casenote”. (Image A)


• Incase speaker in the user’s machine is not enabled, a message will flash asking user to enable the speaker device. (Image B)
• A security-warning window will appear giving option to either save or run. Click on Run. (Image C)
• A pop-up window giving option to read/ exit will appear through which user may listen to the text of case note. (Image D)
• Incase no case note available, a message will flash – “Case Note not found”. (Image E)

Pre-requisites:

• System needs to be sound enabled

Images (A to E):

Image A:

Image B:

Image C:

Image D:

Image E:

New Feature (Beta): PDF Replica (You may view the files against MANU/SC/0003/2009 and MANU/SC/0034/2009). In the first phase whatever cases we have reported in the year 2009 in UJ, BLR, MIPR, ELRm BLJR and ECR shall be put in place followed by Year 2008. The image/ button visible now, soon will be replaced by image of journals' cover.

About the Feature:

This will provide user a facility to take the print out of such case available online and also reported in any of Manupatra’s journal in its original form (replica).

Objective:

This will serve as an important utility tool to user (practicing lawyers in particular). Alongwith the pleadings or during arguments, cases are cited before the Court. If lawyer wants to give JOURNALS’ photocopy, what he just needs to do is to click and take the print out of JOURNAL REPLICA.

How it works:

I. Please refer to below image A:
i. On the right corner, there will be a button-bearing name of the journal for which replica file in PDF format is provided. It pertains to manu ID (case) as appearing at its usual place, reported in UJ.

ii. Click on the above link/ button, will open a pop-up window (Refer Image B).

Image A

II. Please refer to below image B:
i. Pop-up window showing the replica of manu ID reported in UJ Journal in PDF Format. Pop-up can be maximized in full page (Refer Image C).

ii. Only Print outs can be taken. Text cannot be copied from PDF.

Image B

Image C

Five new Commentaries on following acts added on the web site:

• Consumer Protection Act
• Indian Contract Act
• Specific Relief Act
• Indian Stamp Act
• Industrial Dispute Act

A new feature has been added in the Notification and Circulars section of the website.

• In the templates of Notification/ Circulars, a new template has been inserted i.e. Notifications/ Circulars Referred. All the notifications mentioned within the body text have been shown in this template and is hyperlinked.
• Another template added below this is “Referred In”, click on which will take the user to all such notification/ text, where else these have been referred.

A new section has been added on the website in the viz., Court Forms. This feature is available under the Stamp duty Node.

• Click on Court Form (Image A) will open a TOC for the user displaying State wise applicable Forms in PDF format (fill able) and also in vernacular (non-fill able). (Refer Image B and C).

Image A

Image B

Image C

A new feature has been added on the website i.e. Digest Plus under the heading – "Read Notes”. This feature is available as a value adds to the Central Bare Acts. Currently, this is available in following Bare Acts:

• Hindu Marriage Act
• Hindu Succession Act
• Industrial Disputes Act

Soon this feature will also be available in following Bare Acts:

Transfer of Property Act, Workmen Compensation Act, Constitution of India, Code of Criminal Procedure, Evidence Act and Consumer Protection Act

Utility: This may be called a refined or enhanced digest on a particular subject. Instead of enlisting all the cases on a particular statutory provision it displays most near and appropriate case law in our data base vis-à-vis statutory provision.

How does it work?

• Select Bare Act from the Act TOC. Eg. – Hindu Marriage Act (Image A).

Image A

• Select section from the Act. Eg. – Section 3 (Image B).

Image B

• Scroll down the pop-up window of Section 3. A button at bottom (right corner) will appeal with the name – Read Notes (Image C).

Image C

• A Pop-up window with the title “Notes” will appear displaying the selected and most appropriate case in form of gist. User can read the entire case law by clicking on the title. (Image D)

Image D

1. Negotiable Instruments Act
2. Court Fees Act
3. Suits Valuation Act

The Interactive Time line makes it easy to pick out the best cases from a large collection of results by displaying cases in an intuitive graphical format.

How does it work?:
The feature can be seen alongwith the search results, by clicking on the green button that appears under the heading - "Authority Check".

The size of the Bubble corresponds to the number of times the case is cited on the entire Case Law database. The bigger a bubble is, the more number of times it is cited and if smaller, it means being cited on lesser occasions.

The Interactive Timeline/ Authority Check only shows results from our database.

About the feature:

• Vertical Axis displays list of Courts viz., Supreme Court, Selected High Courts and Other High Courts in 'Others' category.
• Horizontal Axis displays year range in which case has been further cited.
• By rolling and holding mouse over a bubble, one can view extract of the case and no. of times it has been cited further.
• Citation Summary shows how many times case has been cited, in total and separately in Supreme Court and High Courts respectively
• One can view the complete text of search results by clicking the title as appearing in the result. By default only twenty results are displayed, sorted by decision date with an option to view all or in slabs by selecting numbers.
  
  

Eg. Query on: 2008 (56) BLJR 786

If user knows only the journal’s name and may be year or volume and not the page number, he can simply select the publisher and year or also volume number, whatever he remembers or knows and thereafter by clicking a list will appear giving all the cases reported in the volume of the journal selected by the user.

Incase user does not even know the volume but knows the year he will get all the cases reported in that particular year.

Further: If user puts cursor on the publisher citation and if there are other citations available, a box will appear giving other citations reporting the said case.

The below screen shot gives an example on AIR.

The Module features various dates and related forms statutorily fixed for compliance under statutes viz. Company Laws, Labour Laws, Security Laws and Taxation Laws.

The Module has been added in the fourth node available by clicking View – II of the website

COVERAGE
     • Introduction
     • Acts
     • Rules and Regulations
     • Notifications
     • Press Releases
     • Policies and Procedures
     • Guidelines and Schemes
     • Annual Reports
     • Committee Reports
     • Forms


Judgments:
     Supreme Court; and
     All High Courts


Notifications & Circulars:
     Ministry of Coal; and
     Ministry of Mines



Module on Mines and Minerals– In the first node of modules




Module’s Table of Content and TOC on cases related to module.




TOC of Cases decided by Supreme Court and High Courts

The user can now look for the judgments on various available subject categories by refining it to the extent of bench pronouncing the same. Meaning thereby, whether the judgment was pronounced by single bench or division bench or the full bench (as the case may be), the selection can be done by the user by narrowing it to the extent of specific subject and by further doing the free text search.

The requisite steps are given as under:

A. Step 1

B. Step 2

C. Step 3

A. Step 1 (Screen-Shot 1)

Till now search option was restricted to selection of Court and Bench with an additional option of name.

Now, one can search by choosing the subject.

B. Step 2 (Screen-Shot 2)

Result under the desired subject and Court will appear on screen with option to do free text search by selecting all or any/ few judgments.

C. Step 3 (Screen-Shot 3)

Desired result appears on the site.

COVERAGE DETAILS:

The currently available content features of the module are enlisted as under:

• Introduction
     • Legislations
     • Acts
• Rules
• Notifications
• Foreign Direct Investment
• Policies and Procedures
• Committee Reports
• Annual Reports of power
• International Documents (Treaties, agreements and Conventions)
• Guidelines/ Schemes/ Orders
• Articles

Judgments:

Supreme Court, All High Courts, Appellate Tribunal for Electricity and Central Electricity Regulatory Commission

Notifications & Circulars:

Ministry of Power
Ministry of Coal
Ministry of Petroleum and Natural Gas
Department of Atomic Energy

Module has been added in the first node of covering Antidumping, WTO and Arbitration



The Module covers an independent node on case laws decided by Supreme Court, High Courts and Tribunals viz. APTEl & CERC

Notifications and Circulars for year 2008 are now available in a separate node under the section of Notification and Circular section on the site.

A separate node for the year 2008 also enables you to search through the latest notifications alone.

Third node of Notifications and Circulars – “2008 and onwards”

About the feature:

We have a new feature enabling user to refine case law search on the basis of bench (based on number of judge (s) constituting it) delivering the judgment. The feature appears in the legal search available at the personalized home page of the site.

A. Select by Bench – User to click on the link appearing as "Case Laws by Selecting Bench".

B. Click on link as shown above will display following four options:

  i. Select bench from the drop-down under – “Select Bench” i.e. Single bench/Division Bench or Full or larger bench;

  ii. Select Court from the drop-down under – “Select Court”;

  iii. Select Subject from the drop-down under – “Select Subject”; AND/OR

  iv. You may enter name of judge in full or part

Based on above selections, by click on the search button will display the list of cases decided by the Court vis-à-vis Bench.

We have introduced a new module on Insurance. This new module appears under the Forex & Banking node. The caselaws appear under the sub-node Insurance Cases.

The Salient Features of the module are:

• Legislative Enactments, Rules and Regulations, Forms, Annual and other Committee Reports.
• IRDA Circulars/Notifications from 2000 to till date.
• IRDA press release.
• Important International Case Laws related to Life Insurance, Marine Insurance, Motor Insurance, General Insurance and Re-insurance.
• CASE LAWS of Supreme Court of India and High Courts from inception to till date.
• Actuaries regulations, circulars and notices
• Guidelines related to Insurance
• Third Party Administrator Regulations and Circulars
• Service Tax Provisions related to Insurance
• International Articles on Insurance

Content Highlights:

• Cross-referencing - Amendments in Acts, Rules and Forms are cross-referenced with hypertext. All the amendments are given by way of a footnote, which gives its prior history for reference.
• All Important and relevant information is listed topic wise on one page enabling the user to identify and jump to the documents directly.
• Forms are made available separately as well as with rules and regulations section. All forms are available in PDF format.
• Editorial Enhancements - Most of judgments of Supreme Court are editorially enhanced in form of hyper linking of judgments; following of HC cases in SC in form of Case Status; Marking of overruled cases; having Case Notes and availability of Catch words in 100% judgments.

Judgments pertaining to period before 1950 are now available through search option. The courts covered for this period include: Allahabad, Calcutta, Nagpur, Oudh, Federal Court, Privy Council. Besides more judgments have been added in the Bombay & Madras high courts. Now, Bombay High Court covers judgments from 1879 to till date and Madras High Court covers judgments from 1867 to till date.

About 4000 Accident and Compensation cases under the subject Insurance have been added in various courts on the site.

We have introduced The Constituent Assembly Debates (CAD) on our site. These debates span over 12 volumes all of which are available online.