-Manupatra

SC: Menstrual Health is a Fundamental Right under Article 21; Orders Free Sanitary Pads in Schools || Supreme Court: Industrial Court is the Proper Forum to Decide Issues Relating to Contract Labour || Supreme Court: Only Civil Court of Original Jurisdiction Can Extend Arbitral Tribunal’s Mandate || SC: Demolition of Private Property Must Rest on Clear Statutory Grounds and Due Consideration || SC: After Complaint Was Withdrawn, BCI Disciplinary Committee Could Not Penalise Advocate || MP HC: Decree Holder Cannot Defeat Compromise or Initiate Execution by Refusing Debtor’s Cheque || MP HC: Spouse’s Income Cannot Be Clubbed With Public Servant’s for Disproportionate Assets Case || Ker HC: Bar Association is Not Employer & Cannot Form Internal Complaints Committee under POSH Act || SC: Ex-Contract Workers Must Be Preferred When Employers Replace Contract Labour With Regular Staff || SC: Waqf Tribunals Cannot Hear Claims over Properties Not Listed or Registered under Waqf Act

Supreme Court Cancels 400 MBBS Admissions - (07 Sep 2017)