-Manupatra

Supreme Court: Bail Remains the Rule and Jail the Exception, Even under the UAPA Law || Supreme Court: Principle of Res Judicata Also Applies Between Stages of the Same Case || Supreme Court: Govt Servant Has No Right to Old Rule Promotion Just Due to Earlier Vacancies || Delhi High Court: Students Having Zero Attendance Cannot be Promoted to the Next Semester || J&K&L HC: Replacing 'State' With 'Union Territory' in Public Safety Act Does Not Change its Nature || Kerala High Court: Doctor Cannot Enrol as an Advocate Without First Cancelling Medical Registration || Supreme Court: VAT is Not Applicable on Reliance’s Inter-State Gas Supply from KG Basin to UP || Supreme Court: Co-Owner Can File Eviction Suit as Landlord under Bombay Rent Act || Supreme Court: Mediclaim Reimbursement Cannot be Set off Against Accident Compensation || SC: Hindu Succession Act 2005 Amendment Does Not Curtail Daughters’ Existing Inheritance Rights

Karnataka HC Sets Aside Governor’s Sanction Order for Yeddyurappa’s Prosecution - (24 Nov 2015)