-Manupatra

Delhi HC: Lawyer’s Office May Be Searched if Prima Facie Involvement is Shown || NCLAT: Suspended Directors Must Give Confidentiality Undertaking to Access Resolution Plan || SC: POCSO Guilt Presumption Not Absolute, Acquits Accused || Supreme Court: Promotion Cannot Be Claimed as a Vested Right under Repealed Rules || Supreme Court: Promotion Cannot Be Claimed as a Vested Right under Repealed Rules || SC: Unexplained 5-Day Sample Custody Gap Breached S.52A, Acquits 2 after 20 Years || P&H High Court: Illegal Search Alone Does Not Justify Quashing of Complaint under PNDT Act || Bom HC: Creating WhatsApp Group Without Employer's Permission Not Ground for Compulsory Retirement || Madras HC: Lack of Son’s Moral Support Alone Cannot Sustain Father’s Maintenance Claim under CrPC || Kerala HC: University Professor doesn't Occupy 'Public Office', Quo Warranto Not Maintainable

Accident While Returning to Join Duty Should be Construed as Accident on Duty: Delhi HC - (16 Apr 2019)