-Manupatra

SC: Daily-Wage Status Cannot Deny Annual Increment After Regularisation || SC: Exam Marks Cannot Substitute Mandatory Qualification under Recruitment Rules || SC: Converting Civil Disputes Into Criminal Cases is a Widespread Practice || Kerala High Court Sets Aside KAAPA Preventive Detention Order Against BJP Councillor R Suguthan || Bombay High Court Punishes Two Lawyers for Contempt over Threats to Trial Judge || MP HC Plea Challenges Municipal Law Over Simhastha Kumbh Road Widening and Compensation || Calcutta High Court Orders DNA Tests to Ascertain Biological Identity in Alleged Baby-Swap Case || Bombay HC Confiscates Man's Phone for Filming Proceedings, Levies Rs. 10,000 Costs || Bombay HC: Accused Must Be Produced Before Court on Plea to Extend Investigation Period || Delhi High Court Directs Criminal Complaint Against Six CBI Officers for False Statement in Court

J&K HC Pulls Up Editor Regarding Incorrect Incorporation of Criminal Law Amendment in Law Journal - (31 Oct 2018)