-Manupatra

Allahabad High Court : Deceased Farmer’s Odd Jobs Don’t Bar Family from Scheme Benefits || Secured Creditors' Dues Take Priority Over Govt Claims: Allahabad HC on SARFAESI & RDB Acts || Daughter Can’t Claim Mitakshara Father’s Property if He Died Pre-1956 & Son Survives: HC || Gujarat High Court: Sessions Court Can’t Suspend Sentence Just to Allow Revision Filing || Delhi High Court: Non-Combat Security Roles Crucial; Minor Lapse Risks National Safety || Punjab & Haryana HC: Allegation of Harassment Alone Insufficient to Prove Abetment to Suicide || Orissa HC: Directors Liable under S.138 NI Act Despite Company’s Insolvency || Bombay HC: GST Return Details of Company Exempt from Disclosure under RTI Act || Chhattisgarh HC: Timely Appointment of Electronic Evidence Examiners Vital in Cyber Crime Probes || Bombay HC: GST Return Details of Company Exempt from Disclosure under RTI Act

Former Solicitor General Urges CJI Gogoi to Lay Down New Norms for Deciding PILs, SC Says No - (11 Oct 2018)