-Manupatra

SC: Exporters with Pending Applications Prior to Rule 96(10) Omission Entitled to IGST Refund || Bombay HC to Scrap Law College Intake Cuts if Mumbai University Follows Prescribed Timelines || Delhi HC Orders Removal of Derogatory Online Content Targeting Actress Tabu || Madras HC Orders Interim Elected Panel to Manage State Bar Council Affairs Until New Committee Forms || Patna HC: Whatsapp Messages Need Section 65B Certificate, Oral Evidence is Insufficient || Allahabad HC: Denying Maintenance That Forces Wife into Destitution Violates Art 21 Right to Dignity || Rajasthan HC Takes Suo Motu Notice of Structural Defects After IIT Bombay Warns Dome May Collapse || Bombay HC: 0.1 Mg Above Alcohol Limit is Insufficient to Warrant a Drunken Driving Trial || Supreme Court: Marking a Document as an Exhibit Does Not Prove its Contents || Supreme Court: Unpaid Consideration Alone Does Not Invalidate a Sale Deed

SC Put Stay on Allahabad High Court's Order Declaring Shiksha Mitra’s Appointment Illegal - (08 Dec 2015)