-Manupatra

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 || Cal HC: Excessive Palm Sweating Alone Cannot Render Candidate Medically Unfit for CAPF Appointment || Del HC: Mother's Right to Education and Personal Growth Cannot be Restricted Due To Custody Disputes || 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

Alok Verma on Forced Leave But Still the Boss, Says CBI as Govt Builds Case Ahead of SC Hearing - (25 Oct 2018)