News P&H High Court Scraps Haryana's Law Mandating 75% Quota in Private Sector (17.11.2023)Punjab and Haryana High Court has struck down the controversial Haryana State Employment of Local Candidates Act, 2020 mandating 75% reservation for r....Mad. HC Upholds Grant of Incentive Marks in Recruitment to Doctors for COVID Duty in Govt. Hospitals (17.11.2023)Madras High Court has upheld the favor of granting incentive marks for medical practitioners and PG doctors who were engaged in COVID-19 duty in Gover....Delhi HC: Vigilance Inquiry Can't be Impediment for Person to Travel Abroad: (17.11.2023)Delhi High Court while allowing a woman to travel outside the country for her honeymoon has held that vigilance inquiry cannot be an impediment for a ....ITAT Mumbai: No Tax Notice to Legal Heir of Deceased (17.11.2023)Income-tax Appellate Tribunal, Mumbai has held an assessment order passed in the name of a deceased taxpayer to be 'non-est’ and quashed the addition ....Bombay HC: No DNA Test on Rape Survivor's Adopted Child (17.11.2023)Bombay High Court while ruling out a DNA test on a minor rape survivor's child given in adoption has observed that, since the child is given in adopti....Ker. HC Directs Constitution of Medical Board to Consider Student's Plea Seeking Scribe to Write Exam (17.11.2023)Kerala High Court has directed the Thrissur General Hospital to constitute a Medical Board to consider the request of a 22 year old law student seekin....Allahabad HC Allows Management Student, Who Was Short of Attendance, to Write Exam (16.11.2023)Allahabad High Court has allowed a management student, who was short of attendance, to appear in the supplementary examination at Amity University.....Delhi HC to Centre: Frame Policy on Online Sale of Drugs Within Eight Weeks (16.11.2023)Delhi High Court has directed the Union Government to frame a policy to regulate online sale of drugs or medicines within 8 weeks.....Kerala HC: Farmers Who Sell Grains to Govt. Can't be Shown as Borrowers in Paddy Receipt Sheets (16.11.2023)Kerala HC has held that the farmers who sell their paddy to the Government under the tripartite agreement cannot be treated and shown as borrowers in ....Supreme Court Rejects PIL Seeking Guidelines To Regulate Cryptocurrencies (16.11.2023)SC has rejected to consider a PIL seeking guidelines for trading and mining of cryptocurrency and observed that even though the petitioner had filed t....Ker. Court Awards Death Sentence to Convict for Rape-Murder of 5 Year Old Within 109 Days of Offence (16.11.2023)Kerala Court has awarded death sentence to a 28 year old man for the brutal rape and murder of a 5 year old girl. The POCSO Court has passed the sente....Kerala HC: Eateries Must Exhibit Date & Time of Food Preparation on Packaging (16.11.2023)Kerala High Court while considering a plea by the mother of a 16-year-old who lost her life in 2022, upon consuming the dish, 'Shawarma' has directed .... Next Page 1 10 10