-Manupatra

Delhi HC: Foreign National Status, Flight Risk Alone Cannot Deny UAPA Bail After Long Incarceration || Delhi HC: Lawyer’s Office May Be Searched if Prima Facie Involvement is Shown || NCLAT: Suspended Directors Must Give Confidentiality Undertaking to Access Resolution Plan || SC: POCSO Guilt Presumption Not Absolute, Acquits Accused || Supreme Court: Promotion Cannot Be Claimed as a Vested Right under Repealed Rules || Supreme Court: Promotion Cannot Be Claimed as a Vested Right under Repealed Rules || SC: Unexplained 5-Day Sample Custody Gap Breached S.52A, Acquits 2 after 20 Years || P&H High Court: Illegal Search Alone Does Not Justify Quashing of Complaint under PNDT Act || Bom HC: Creating WhatsApp Group Without Employer's Permission Not Ground for Compulsory Retirement || Madras HC: Lack of Son’s Moral Support Alone Cannot Sustain Father’s Maintenance Claim under CrPC

Supreme Court Junks Gujarat HC Order Asking State to Rebuild Mosques, Shrines - (29 Aug 2017)