-Manupatra

Ker. HC: Person Incapable of Making Defence Due to 'Alzheimer's Dementia' Entitled to Protection || Calcutta High Court: Court Cannot Re-appreciate Evidence Under Guise of Patent Illegality || Ker. HC: ‘Functionality Assessment Test’ to be Done for NEET Aspirant With 50% Locomotor Disability || Seat Matrix Issue: Delhi High Court Rules in Favour of Delhi University || SC: Can’t Pass Uniform Directions in Matters of Evening Courts & Virtual Hearings at District Level || SC: Process of Judicial Appointments to Superior Court is Not the Prerogative of a Single Individual || SC: Employees of APSRTC Appointed in Region of Telangana to be Employees of TSRTC || Jharkhand Govt. Approves Medical Insurance, Monthly Stipend for Lawyers || SC: Can’t Use PIL Jurisdiction for Formulation of Centralized Rating Mechanism of Taxpayers || Death Penalty Execution: SC to Lay Down Procedure to Avoid Delays Once Mercy Petition is Rejected

Supreme Court Dismisses Plea to Establish Permanent Bench of Allahabad High Court for Western UP - (16 Nov 2018)