-Manupatra

Del HC: Pre-SCN Consultation is Unnecessary in Large-Scale GST Fraud Cases with Complex Transactions || Calcutta HC: Unilaterally Appointed Arbitrator Violates Natural Justice and Sets Aside the Award || Raj HC Upholds Padmesh Mishra’s AAG Appointment, Noting Advocacy Skill isn’t Tied to Experience || Supreme Court: Photographing a Woman not Engaged in Private Acts Does not Constitute Voyeurism || SC Directs UPSC to Permit Scribe Changes Till Seven Days Before Exams and Review Screen-Reader Use || Madras HC: Freedom of Religion Cannot Extend to Disturbing Peace Within Temple Premises || Delhi HC: Lokpal Cannot Form a Prima Facie View on Corruption Without Hearing The Official || MP High Court: DRT Cannot Restrict or Impose Conditions on a Person's Foreign Travel || Bombay HC: Results of Dec 2 And 20 Local Body Election Must be Declared Together || Delhi HC: Employment Disputes Cannot be Treated as Commercial Cases under the Act

SC Quashes Madras High Court Order Awarding 196 Grace Marks to NEET Students Opting for Tamil - (22 Nov 2018)