-Manupatra

Supreme Court Unveiled Victim Protection Plan For Trafficking Survivors and Urged Legal Reforms || Supreme Court Cautioned Against the Misuse of False POCSO Cases in Matrimonial Disputes || Supreme Court Cautioned Against the Misuse of False POCSO Cases in Matrimonial Disputes || SC: Assigning Mathadhipati’s Secular Duties to Govt Officer Violates Art 26, Undermines Mahantship || Supreme Court: All MIDC Units are Exempt From Property Tax Until Services are Transferred to NMMC || Supreme Court: All MIDC Units are Exempt From Property Tax Until Services are Transferred to NMMC || SC: Arbitral Award Unenforceable if Invoked During Pending Civil Suit Without Court’s Permission || Delhi High Court: Participation in Protests Can't Be a Ground to Deny Bail in PMLA Case || Delhi High Court Lays Down Guidelines to Mask Personal Details in Orders under Right to be Forgotten || Raj HC: Poverty Cannot Defeat Right to Bail and Accused Cannot be Jailed For Lack of Sureties

Calcutta High Court Asks West Bengal BJP Chief to Produce Educational Qualification Documents - (04 May 2018)