-Manupatra

Delhi HC: Woman's Right to a Shared Household Does Not Allow Indefinite Occupation of In-Laws' Home || Delhi HC: Director Disputes in a Company Do Not Qualify as Genuine Hardship to Delay ITR Filing || Delhi HC: ECI Cannot Resolve Internal Disputes of Unrecognised Parties; Civil Court Must Decide || Bombay High Court: Senior Citizens Act Cannot be Misused to Summarily Evict a Son || Chhattisgarh HC: Service Tax Refund Can't Be Denied on Limitation When Payment Was Made During Probe || Supreme Court: If Tribunal Ends Case For Unpaid Fees, Parties Must Seek Recall Before Using S.14(2) || SC: Article 226 Writs Jurisdiction Cannot be Used to Challenge Economic or Fiscal Reforms || Supreme Court: Hostile Witness Testimony Can't Be Discarded; Consistent Parts Remain Valid || Supreme Court: GPF Nomination in Favour of a Parent Becomes Invalid Once the Employee Marries || Supreme Court: Candidate Not Disqualified if Core Subject Studied Without Exact Degree Title

FAMILY - Customary Divorce is Not a License to Remarry: SC - (08 Mar 2019)