-Manupatra

Kar. HC: Before Cancelling FCRA Registration, Reasonable Opportunity of Hearing to be Given || Kar. HC: Before Cancelling FCRA Registration, Reasonable Opportunity of Hearing to be Given || Kar HC: PIL Seeking Direction for Government Correspondence to be Done in Kannada Language, Rejected || Money Laundering Case: Jharkhand’s Former Chief Minister Heman Soren Granted Bail || Gauhati High Court: State Government Pulled Up for Not Responding to PIL filed for Water Logging || Sikkim HC: Accused Unable to Engage Counsel Within Requisite Time, Delay of 388 Days Condoned || Gau. HC: Claimant Pulled for Concealing that Compensation had been Received for Loss of Vehicle || Patna HC: Oral Evidence Admissible to Prove Contents of Document u/s 92 of IEA || Bombay HC: Need Robust System to Prevent Deaths of People Travelling by Mumbai Local Train || Tri. HC: No Scope of Appeal u/s 54 of Land Acquisition Act Against Executing Court’s Orders

Supreme Court: Union Directed to Deport 17 Foreigners in Assam’s Transit Camps - (17 May 2024)