-Manupatra

Supreme Court: Drug Users are Victims and Focus Must Be on Breaking the Supply Chain || Supreme Court: Non-Signatories May Join Arbitration When the Dispute Affects Their Rights || Delhi HC: Homemaker’s Services Cannot Be Ignored in Compensation Due to Age || Kerala High Court Directs Photos and Videos of Illegal Vehicle Modifications in Accident Reports || Madras HC: Property Acquired by Catholic Priests Belongs to the Religious Society || Delhi HC: Pre-Marital Disability Cannot Be Used to Avoid Maintenance to Wife and Child || Allahabad HC: Religious Freedom Does Not Confer a Right to a Specific Plot for Cemetery || Allahabad HC: Dissatisfaction With Police Probe Alone Cannot Prove Wilful Neglect under SC/ST Act || Kerala HC: Teachers Cannot Face Criminal Action for Trivial Classroom Discipline Measures || Supreme Court: Past Ad Hoc Service Counts for Pension, Not Seniority Against Direct Recruits

CIVIL - Triple Talaq and Companies (Amendment) Ordinance Gets President Ram Nath Kovind's Approval - (22 Feb 2019)