-Manupatra

Bombay HC: National Security Justifies Denial of Police Clearance Certificate || Bombay HC: Comic Remarks Without Malicious Intent Not Religious Insult || J&K&L High Court: Scandalous Allegations Against Judicial Officers in Pleadings Impermissible || P&H HC: Writ Petition Against Private Trust's Contractual Employment Dismissed || Gujarat HC: Customary Divorce Entitles Daughter to Family Pension || Calcutta HC: ECI's Prerogative to Deploy Central Employees as Counting Supervisors Upheld || Calling the Situation Grim, the Supreme Court Takes Suo Motu Cognizance of Delays in NCLT Approvals || Supreme Court: Admission of a Claim by a Resolution Professional is Not Debt Acknowledgment || Supreme Court: Public Figures Must Exercise Caution as Their Words Have Consequences in Society || SC: State Must Act as a Model Employer, Criticising the Union For Not Regularising ISRO Workers

Religious Activity Can't be Allowed on Court Premises: Vadodara Judge - (28 May 2018)