-Manupatra

Supreme Court: Past Ad Hoc Service Counts for Pension, Not Seniority Against Direct Recruits || SC: CPC Amendment Allowed When New Facts and Reliefs Directly Relate to Existing Dispute || SC: Governing Law Clause Relevant to Determine Arbitral Seat When Two Venues Are Named || Supreme Court: Section 161 CrPC Statements Can Be Considered at Cognizance Stage, Not at Trial || Bombay High Court Directs Release of Protesters Held over Anti-ECI Agitations || Kerala High Court Orders State to Pay Rs. 21,000 Post-Surgery Assistance to Transgender Person || Madras High Court: DVAC Not Entitled to Blanket RTI Exemption in Corruption Cases || Karnataka High Court Strikes Down Enhanced SC/ST Quota for Breaching 50% Reservation Cap || Delhi HC: First-Come, First-Served Policy for Ramleela Ground Allotment is Unfair || Kerala HC Upholds Automatic Revocation of Christian Wills on Marriage under S.69 Succession Act

Lok Adalat Doesn’t Have Power to ‘Hear’ Parties to Adjudicate Cases: Chhattisgarh HC - (02 Jul 2018)