-Manupatra

Supreme Court: Inclusion in Revised Select List Does Not Give TN MV Inspectors a Vested Right || Bombay HC: ICC Cannot Hear Sexual Harassment Complaint over Non-Employer Transport Incident || Ker HC Upholds Rule that Homeopathic Doctors Must Cancel Registration Before Enrolment as Advocates || J&K&L HC: Evidence Negating Penetration Warrants Conviction For Attempt to Rape, Not Rape || Karnataka High Court Rules on Daughter’s Coparcenary Rights in Grandfather’s Self-Acquired Property || Madhya Pradesh HC: Police Can be Prosecuted for Custodial Violence Without Prior Sanction || AP HP Criticized Authorities and Ordered Removal of an Ex-Serviceman’s Land From the Prohibited List || Kerala High Court Upheld the Conviction of a Madrasa Teacher in a Child Sexual Assault Case || Gauhati High Court: Pending Criminal Case Cannot Indefinitely Delay an MBBS Pass Certificate || SC Took Suo Motu Action and Directed Odisha to Aid a Visually Impaired Man and His Mother

Former Gujarat DGP PP Pandey Discharged by Court in Ishrat Jahan Fake Encounter Case - (21 Feb 2018)