-Manupatra

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 || J&K&L High Court: Minor Minerals Have Major Environmental Impacts and Must be Regulated || Del HC: Unexplained Money Received by Public Servant is Not Bribery Without Proof of Official Favour || Del HC: There is No Absolute Bar on Granting Co-Convicts Parole/Furlough Together in Suitable Cases

CCI Rejects Complaint against Karnataka Government - (29 Oct 2015)