-Manupatra

Kar. HC: To Set Aside Proceedings u/s 12 of Domestic Violence Act, Parties Must Approach High Court || Patna HC: No Parent of Any Girl in Our Society Can Damage Reputation of His/Her Daughter || Ker. HC: Appeal to Remove Biochemistry & Microbiology Streams from Paramedical Courses, Dismissed || Ker. HC: Properties Subject to Attachment Must be Properties Acquired through Proceeds of Crime || Food Aduletration: Rajasthan High Court Takes Suo Motu Cognizance || Man HC: Can Challenge Bail Order under NIA Act, u/s 21(4) of the Act & Not u/s 439(2) or 482 of CrPC || Sudden Dismissal of Staff Members of Tata Institute of Social Science Withdrawn || Bombay HC: Persons of LGBTQ Community are Vulnerable Within Four Corners of Jail || MP HC: Accused Cannot be Prosecuted by Married Woman for Rape on False Promise of Marriage || Rajasthan High Court: Lands Protected from Demolition Drive Amid Vacation of Court

Mad. HC: Provisions Cannot be Overridden by Numerals Inserted for Illustrative Clarity - (20 Jun 2024)