-Manupatra

J&K&L High Court: Cheque Bounce Case Can't be Dismissed Before Accused is Served || Cal HC: Delay in FIR is Not Fatal in Motor Accident Claims When Families Rush Victims to Hospital || Guj HC: Delay Beyond 60 Days U/S 250 BNSS Does Not Extinguish an Accused’s Right to Seek Discharge || Calcutta High Court: Voluntary Transfer Affects Seniority But Keeps Past Service For Promotion || Delhi High Court: Trial Court Findings in Arvind Kejriwal Discharge Order are Prima Facie Erroneous || Supreme Court: Parties Have No Vested Right to Produce Additional Evidence at the Appellate Stage || Supreme Court: Quarrel With Daughter-In-Law Alone Does Not Constitute Cruelty or Dowry Harassment || J&K&L HC: Preventive Detention under PITNDPS is Valid Only For Activities Defined as Illicit Traffic || Cal HC: Contractual Marriage on Stamp Paper is Void and Cannot Sustain Bigamy or Cruelty Charges || Ker HC Directs Travancore Devaswom Board to Ensure Transparency in Padi Pooja at Sabarimala Temple

Kar. HC: Process of Recruitment for Government Jobs Must be Conducted Periodically - (09 Aug 2024)