-Manupatra

Supreme Court Directs Preventive Detention to Curb Illegal Mining in Chambal Sanctuary || SC: Courts Must Frame Points For Determination and Give Reasoned Judgments in Ex Parte Cases || Supreme Court: Clause Saying ‘Can Be Settled By Arbitration’ Does Not Mandate Arbitration || SC: Employees Appointed Without Advertisement or Interview Cannot be Regularised || Delhi HC: Non-Disclosure of Conflict By Andre Yeap Vitiates Arbitral Award in MSA Global Dispute || Punjab & Haryana High Court: Arrest Memo Alone Not Final Proof of Arrest Time || Rajasthan HC: Govt Department Cannot Terminate Outsourced Employee, Only Recommend Action || Raj HC: HRA and Allowances Part of Deceased's Income for Motor Accident Compensation Calculation || J&K& Ladakh HC: Executing Court Cannot Issue Levy Warrants While S.47 CPC Challenge is Pending || J&K &L HC: Husband’s Girlfriend Not ‘Relative’ Under Sec 498A IPC, Cannot Be Prosecuted for Cruelty

National Anthem Not Mandatory in Cinema Halls, Says Supreme Court - (09 Jan 2018)