-Manupatra

Supreme Court: Multiple Cases Alone Cannot Justify an Externment Order || Supreme Court: Certiorari Can Quash a Tribunal Decision That is Grossly Perverse || Supreme Court: Informant’s Consent is Not Required to Quash a Case Settled With the Victim || Madras High Court: False Posts Against a Minister are Not an Offence Without Intent to Cause Alarm || Delhi High Court: Police Cannot Pick and Choose Among Accused Persons for Arrest || J&K High Court: Bar Associations are Not ‘State’ under Article 12 and are Outside Writ Jurisdiction || Calcutta High Court: Third Parties Can Challenge Inaction Against Unauthorised Construction || Madras High Court: Being an Advocate Does Not Mean a Person Cannot Commit an Offence || Delhi High Court: Husband Cannot Reopen Settled Marital Disputes to Avoid Maintenance Liability || Calcutta High Court: State Cannot Deny CRMI Seats to Foreign Medical Graduates Citing Stipend Costs

President Issues Order to Set up Circuit Bench of Calcutta HC at Jalpaiguri - (08 Feb 2019)