-Manupatra

CCI Dismisses Complaint Against Rapido over Use of Private Vehicles in Bike Taxi Service || Allahabad HC: State Must Protect Individuals Threatened for Conducting Prayers in Private Spaces || Madras HC: Habeas Corpus Petition Cannot Be Used if Wife Voluntarily Elopes with Another Man || Calcutta High Court: Post-VRS Service Benefits Cannot be Denied; Ex-Employees Entitled to Arrears || SC: SAIL Can Withhold Gratuity to Adjust Penal Rent if Ex-Employees Illegally Retain Quarters || Supreme Court: Appellate Courts Should Not Easily Alter MACT Compensation Awards || Supreme Court: Quashing FIR in Forgery Case Unjustified While Handwriting Expert’s Report Pending || Raj HC: Convicted Minor Gang Rapist Not Fully Barred From Open-Air Camps; Rules Allow Exceptions || Calcutta High Court: Serving a Show-Cause Notice Via Email is Valid under PMLA Regulations || Del HC: Candidate’s Independent Medical Opinions Don’t Justify Fresh Medical Exam in SSC Recruitment

A Lawmaker Stands Disqualified if Conviction not Stayed by Appellate Court: SC - (23 Jul 2018)