-Manupatra

SC: Minority Status of AMU Not Lost Merely Because of its Incorporation by Statute || Ker. HC: Media Expressing Definitive Opinion Regarding Guilt/Innocence of Party Not Protected u/a 19 || Madras HC: No Law Which Fixes Number of Persons Who Can Appear for/Accompany a Party to Court || Bench Strength of J&K and Ladakh High Court Increased from 17 to 25 || HP HC: No Application of Section 29A of A&C Act on Proceedings Commencing before 2015 Amendment Act || HP HC: Parties Must Object to Tribunal’s Jurisdi. u/s 16 of A&C Act Before/During Defence Statement || SC: Officers of DRI are ‘Proper Officers’ for Purpose of Section 28 of Customs Act || Supreme Court: NCRB Authorised to Collect Data of Prisoners || Supreme Court Amends Supreme Court Rules, 2013 || SC: Candidate in Select List Doesn’t Have Indefeasible Right to Be Appointed

Rajasthan HC: State Government Granting Bonus Marks is Purely Policy Decision - (07 Aug 2024)