-Manupatra

SC Issues Direction to Centre and State for Effective Implementation of DV Act || SC Frames Uniform Pattern for Pay in District and State Consumer Commissions Across All States& UTs || Kerala High Court: Patient’s Death Due to Mere Error of Judgment Doesn’t Create Criminal Liability || SC: LDCE Quota for Promotion as District Judges to be Increased from 10% to 25% || SC Grants Bail to 65 Years Old Accused in Cheating and Forgery Case || SC Clarifies its Order Staying Release of In-Service Women Officers of the Indian Army || SC to Settle Conflicting Views Regarding Interpretation of Order XXI Rule 97 of CPC || SC: JJ Act, 2015 Confers No Power Upon Juvenile Justice Board (JJB) to Review its Own Orders || NCLAT: IRP Has Authority to Take Possession of Assets Owned by Corporate Debtor || NCLAT: NCLT Can Direct Forwarding a Copy of its Order to Relevant Statutory Authorities

Constitution is the Greatest Public Policy, Says Justice Chelameswar - (20 Jan 2018)