-Manupatra

Patna HC: Possessing Cough Syrup With under 2.5% Codeine Without Authorisation Attracts the NDPS Act || Madras HC: Person Who Converts to Islam Cannot Claim Backward Class Muslim Status || Madras High Court Lays Down Guidelines For Surrogacy Custody and Parentage Applications || Bombay High Court: Residence Proof is Mandatory For RTE Neighbourhood School Admissions || Madras HC Strikes Down TN Law Mandating Registrar’s Title Verification Before Property Registration || Bombay HC Allows Galli News to Report Medical Negligence But Bars Defamatory Hospital Imputations || Supreme Court: Parents’ Loss Cannot Be Measured With Arithmetical Precision || Supreme Court: Registered Sale Deed Remains Valid Despite Minor Attestation Discrepancies || Calcutta High Court: Section 107 BNSS Property Attachment Cannot be Used as a Recovery Tool || Ker HC: Elected Representatives Must Swear by God or Affirm, Cannot Invoke Specific Deities in Oath

CESTAT, Bangalore: Executive Appointed is not Manpower Recruitment or Supply Agency Service - (14 Apr 2022)