-Manupatra

HP High Court: Panchayati Raj Elections Cannot Be Postponed Beyond Five-Year Term || Ker HC: Victim Cannot File Second Appeal Seeking Special Leave Against Acquittal Under S.419(4) BNSS || Delhi HC: Right to Higher or Professional Education is Fundamental and Cannot be Curtailed Lightly || Kerala HC: Magistrate Must Pass Speaking Order, Consider Report When Taking Cognizance of Complaint || NCLT: Suspended Directors Who are Prospective Resolution Applicants Cann’t Access Valuation Reports || Supreme Court Clarifies Test For Granting Bail to Accused Added at Trial under Section 319 CrPC || SC: Fresh Notification For Vijayawada ACB Police Station not Required After AP Bifurcation || SC: Studying in a Government Institute Does Not Create an Automatic Right to a Government Job || NCLT Mumbai: CIRP Claims Cannot Invoke the 12-Year Limitation Period For Enforcing Mortgage Rights || NCLAT: Misnaming Guarantor as 'Director' in SARFAESI Notice Doesn't Void Guarantee Invocation

Allahabad HC Directs Civic Bodies to Make Varanasi & Meerut Stray Cattle Free by Feb 5 - (18 Jan 2019)