-Manupatra

Supreme Court: Marking a Document as an Exhibit Does Not Prove its Contents || Supreme Court: Unpaid Consideration Alone Does Not Invalidate a Sale Deed || Bombay HC: Questioning Other Varsities' Degrees Could Cause 'Anarchy and Chaos' in Education System || Allahabad High Court: Regularization Claim Survives Employee’s Death Through Legal Heirs || Allahabad HC: Advocates Failing AIBE Within 2 Years of Provisional Enrolment Can’t Continue Practice || Bombay High Court Directs BCI to Scrutinise and Clear Pending Law College Affiliation Approvals || J&K HC: Circulating WhatsApp Message on Local COVID Cases Does Not Attract Section 505 IPC || Supreme Court: Non-Signatory Can Be Bound By an Agreement if Involved in Performing the Contract || Supreme Court: 'Washed-Off Theory' Inapplicable in Assessing Employee Retention Suitability || SC Directs States/UTs to Grant Ex-Servicemen Quota to Cadets Disabled 40% or More in Training

#Budget2019: Full Tax Rebate for Those Earning Up to Rs. 5 Lakh - (01 Feb 2019)