-Manupatra

Authorities Holding Public Auctions Must Disclose All Known Encumbrances and Related Litigation || SC: Compensatory Allowances Must Be Included While Computing Overtime Wages U/S 59 of Factories Act || SC: NGT Has No Jurisdiction to Decide Disputes Relating to Building Plan Violations || SC: Evidence is Often Fabricated Using AI And False Allegations are Rampant in Matrimonial Cases || SC: While Declining to Quash an FIR, A High Court Should Not Direct Police To Follow Section 41A CrPC || Allahabad High Court: Recruitment Rules Cannot Override Compassionate Appointments || Rajasthan HC: Single Blunt Blow Causing Grievous Injury is Not Attempt to Murder Without Intent || Karnataka High Court Holds Mining Leases Granted in Violation of Rule 22-D are Void Ab Initio || Supreme Court: Wait-Listed Candidates Have No Vested Right After List Expiry || SC: Reserved Candidates Scoring Above General Cut-Off Must be Considered For Open Posts

Chhattisgarh HC: Married Daughter Eligible for Compassionate Appointments - (03 Dec 2015)