Delhi HC: Writ Petition Not Maintainable Against Provisional Attachment When PMLA Remedy Exists  ||  Rajasthan HC: Magistrate Can’t Order Secured Creditor to Pay Police Expenses For Asset Possession  ||  Orissa HC: Court Can’t Permit Intervenors Without Reason or Compel Plaintiff to Join Unrelated Party  ||  Delhi HC: Section 498A IPC Applies Even if Marriage is Later Declared Invalid  ||  AP HC: State Can’t Cite Financial Constraints to Withhold Gratuity, Denying Retirees Violates Art 21  ||  Madras HC: Marriage Does Not Grant Men Absolute Authority, Woman’s Endurance is Not Consent  ||  Delhi HC: Ordinary Marital Friction or Taunts Do Not Constitute Cruelty under Law  ||  Punjab & Haryana HC: Family Property Disputes Cannot Be Resolved under Maintenance of Parents Act  ||  Delhi HC: Bribe Profits Invested in Shares Are Proceeds of Crime and Attachable under PMLA  ||  Delhi HC: 'No Coercive Steps' Does Not Mean Stay or Suspension of Investigation    

Delhi High Court to Government: Formulate Training Module for Child Welfare panel - (27 Sep 2017)

Delhi High Court has asked the Delhi Government to formulate a training module of functioning for the Child Welfare Committee jointly with the Delhi Judicial Academy.

Tags : DELHI HIGH COURT   CHILD WELFARE PANEL  

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