-Manupatra

SC: Reserved Category Candidate Who Availed Prelims Relaxation Cannot Claim an Unreserved Seat || SC: Public Sector Enterprises Cannot Act Against Retired Employees Without Clear Rules || Supreme Court: Single FIR is Permissible in Mass Cheating Cases Arising From One Conspiracy || SC: Courts Cannot Take Cognizance of Time-Barred Cheque Bounce Cases Without Condoning Delay || SC: Exoneration in Disciplinary Proceedings Does Not Always Bar Criminal Prosecution || SC: Judge Cannot Be Presumed Biased Merely Because a Litigant’s Relative Is Police or Court Staff || Delhi HC: Delays From Medical Review Cannot Justify Ante-Dated Seniority For BSF Candidates || Allahabad HC: Being ‘Proclaimed Offender’ Does Not Completely Bar Grant of Anticipatory Bail || Delhi HC: Abortion by a Married Woman For Marital Discord is Legal under The MTP Act || NCLT Kochi: Fraud Has No Time Limit and Directors Cannot Use Delay As a Defense

CIVIL - Just Because FIR Contains Inquest Number it Can't be Said That FIR was Registered After Inquest: SC - (21 Feb 2019)