This agreement is the legal agreement between you and supremecourt.manupatra.com wherein the terms and conditions for receiving the services and use of the website are given hereinbelow.

1. manupatra.com through this site is endeavoring to provide free of cost the latest supreme court judgments but does not take any liability for the accuracy, completeness or usefulness of such information, opinion or advice or the quality or availability of the services.
    

2. All rights are reserved with manupatra.com regarding full text, website design, text, graphics, interfaces and the selection and arrangements thereof & all software.
    

3. To access the site user needs to register by filling up the registration form. Sharing of the same e-mail id by two or more users is nor permitted.
    

4. The Content on the Web Site is for personal use only and not for commercial exploitation. You may not decompile, reverse engineer, disassemble, rent, lease, loan, sell, sub-license, or create derivative works from the Web Site or the Content. Nor may you use any network monitoring or discovery software to determine the Site architecture, or extract information about usage or users. You may not use any robot, spider, other automatic device, or manual process to monitor or copy our Web Site or the Content without manupatra’s prior written permission. You may not copy, modify, reproduce, republish, distribute, display, or transmit for commercial, non-profit or public purposes all or any portion of the Web Site, except to the extent permitted above. You may not use or otherwise export or re-export the Web Site or any portion thereof, the Content or any software available, on or through the Web Site in violation of the export control laws and regulations of India. Any unauthorized use of the Web Site or its Content is prohibited.
    

5. manupatra makes reasonable effort to ensure that the information provided on the Web Site is accurate but does not guarantee or warrants its accuracy, adequacy, correctness, validity, completeness or suitability for any purpose. The information/material provided on the Web Site is provided on an “As Is” basis. manupatra.com accepts no responsibility with respect to the information on the Site expressly disclaims to the maximum limit permissible by law, all warranties, express or implied, including but not limiting to implied warranties of merchantability, fitness for a particular purpose and non-infringement. manupatra.com disclaims all responsibility for any loss, injury, liability or damage of any kind resulting from and arising out of, or any way related to:
    
   (i) any errors in or omissions from the Web Site and its content, including but not limited to technical inaccuracies and typographical errors

   (ii)  any third party Web Sites or Content therein directly or indirectly accessed through links in the Site, including but not limited to any errors in or omissions there from

   (iii) the unavailability of this Site or any portion thereof

   (iv) your use of any equipment or software in connection with the Site; or

   (v) your use of the Site.

6. manupatra.com pvt. ltd. shall not responsible if any information/page is downloaded from manupatra.com and after downloading complete/partial, text/information is altered/removed/obscured contained therein 
    

7. manupatra.com reserves the right to revoke the permission of access to this site at any time and the same shall be discontinued immediately on written notice from manupatra.com.
    

8. All manupatra.com logos and all titles, characters, names, graphics and button icons are service marks, trademarks and or/trade dress of manupatra.com or otherwise proprietary to manupatra.com and shall not be used by anyone for any reason .
    

9. manupatra.com as content providers are the owners of all the content on the site and no one acquires these ownership rights by downloading copyrighted material.
    

10. This site is free and manupatra.com reserves the right to discontinue the usage of any user as it deems fit.
     

11. manupatra.com may at any time change any of these terms of this agreement and reserves the right to make material changes to this Agreement without any prior notice. Members/Users/Visitors for manupatra.com services are required to review the terms of access on a periodic basis. The subscriber's continued use of service after the publication of the notice conveying the modification shall conclusively be deemed to be the acceptance of the modified terms and conditions.
     

12. manupatra shall not be liable or responsible, whether under law or equity, for any delays, defaults or interruptions in the performance of the Service
     

13. All the contents of this Site are only for general information or use. They do not constitute advice and should not be relied upon in making (or refraining from making) any decision. manupatra.com hereby excludes any warranty, express or implied, as to the quality, accuracy, timeliness, completeness, performance, fitness for a particular purpose of the Site or any of its contents and will not be liable for any damages (including, without limitation, damages for loss of business projects, or loss of profits) arising in contract, tort or otherwise from the use of or inability to use the Site, or any of its contents, or from any action taken (or refrained from being taken) as a result of using the Site or any such contents.
     

14. Neither manupatra.com nor any of its owners, employees, affiliates, agents, representations, third party information providers, merchants or licensors shall be liable for damages arising out of or in connection with the use of or the inability to use, the site or the Internet.
     

15. In no case shall manupatra.com be liable for any compensatory, direct, indirect, consequential, special or incidental damages, loss of data, income or profit, loss of or damage to the property and claims of third parties arising from your use of the manupatra.com service, the site, the internet or for any other claims related in any way to your relationship with manupatra.com .
     

16. User agrees to indemnify manupatra.com against any losses, damages and expenses, to be caused to manupatra.com due to a violation of this Agreement. 
     

17. manupatra.com may give notice of a change in this Agreement, a change in the content matter, the site, the discounts, new offers, or any other matter by general posting on the to you website, by e-mail or by conventional mail to your address contained in the User Registration Data.