-Manupatra

Kerala High Court: Universities Must Regulate Student Political Activities to Curb Campus Violence || Calcutta HC: Accused Has No Right on Investigation Mode or Impleadment in Probe Writ || Gauhati HC: POCSO Probes Must be Child-Friendly, With Sensitized Investigators to Ensure Clear Truth || Kerala HC: Orders Barring Disclosure of Witness Statements Must State Reasons For Each Witness || SC: Hard to Believe Married Woman Was Lured Into Sex by False Marriage Promise; Case Quashed || SC: Properties Acquired by Karta are Presumed to be Joint Hindu Family Assets unless Proven Otherwise || SC: Trial Courts Must Record that Free Legal Aid was Offered to Accused Before Witness Examination || SC: State Government Employees Cannot Claim Dearness Allowance Twice a Year Unless Rules Allow || P&H High Court: Anticipatory Bail on Settlement Can be Revoked if Compromise is Broken || Delhi High Court: Consenting Adults can Choose Life Partners Without Societal or Parental Approval

Sterlite Closure: NGT Extends Deadline for Panel to Submit Report - (16 Oct 2018)