-Manupatra

SC: Statutory Authorities may Intervene When Housing Societies Delay Membership Decisions || SC: Quasi-Judicial Authorities Cannot Exercise Review Powers Unless Expressly Granted By Statute || SC: Special Court Cannot Order Confiscation While Appeal Against Attachment Confirmation is Pending || SC: Photocopies are Not Evidence Unless Conditions for Leading Secondary Evidence are Proved || Calcutta HC: Conviction under Essential Commodities Act Invalid if Stock Measured With a 'Stick' || Kerala High Court: Universities Must Regulate Student Political Activities to Curb Campus Violence || Calcutta HC: Accused Has No Right on Investigation Mode or Impleadment in Probe Writ || Gauhati HC: POCSO Probes Must be Child-Friendly, With Sensitized Investigators to Ensure Clear Truth || Kerala HC: Orders Barring Disclosure of Witness Statements Must State Reasons For Each Witness || SC: Hard to Believe Married Woman Was Lured Into Sex by False Marriage Promise; Case Quashed

CONSTITUTION - Statutory Regulation on Private Bodies Does Not Make Them Subject To Writ Jurisdiction: SC - (27 Mar 2019)