-Manupatra

SC: Under RTE Act, States Cannot Justify Low Teacher Pay by Citing Centre’s Failure to Release Funds || Supreme Court: While a Child’s Welfare is Paramount, It is Not the Sole Factor in Custody Disputes || Supreme Court: High Court Cannot Reject a Plaint While Exercising Jurisdiction under Article 227 || SC: Merely Leasing an Apartment Does Not Bar a Flat Buyer’s Consumer Complaint Against the Builder || Delhi HC: Unproven Adultery Allegations Cannot be Used to Deny Interim Maintenance under the DV Act || Bombay HC: Storing Items in a Fridge isn’t Manufacturing and Doesn’t Make Premises a Factory || Kerala HC: Disability Pension is Not Payable if the Condition is Unrelated to Military Service || Supreme Court: Award Valid Even If Passed After Mandate Expiry When Court Extends Time || Jharkhand HC: Regular Bail Plea During Interim Bail is Not Maintainable under Section 483 BNSS || Cal HC: Theft Claims and Public Humiliation Alone Don’t Amount To Abetment of Suicide U/S 306 IPC

Meghalaya HC Orders Centre to Enforce AFSPA in Garo Hills - (03 Nov 2015)