-Manupatra

Karnataka HC Directs Authorities to Not Grant Permission for Construction Near Protected Monuments || Delhi HC Sets Aside Ruling to the Extent of Restraining Indiamart to Provide ‘PUMA’ Search Option || HP HC Grants Bail to NDPS Accused Citing Delay in Initiating Trial Proceedings || Madras HC: Certification of an Entire Film Cannot be Denied Without Specifying the Objections || J&K HC: Mere Registration of Criminal Case Doesn’t Constitute ‘Criminal Proc.’ for Impounding Passpor || SC Refuses to Entertain Urgent Hearing of Plea Against Felling 875 Trees in HP || SC Refuses to Stop Incineration of Toxic Chemical Waste from Bhopal Gas Tragedy || SC Declines to Interfere with HC’s Order to Decide Schedule for Tiruchendur Temple Consecration || Delhi High Court Grants Interim Relief to Mokobara in Trademark Case || Delhi HC: Students Shouldn’t be Excluded from Admission because of Untimely Declaration of Results

Supreme Court: 10% EWS Quota Cannot be Applied to PG Medical Courses in Maharashtra for 2019-20 - (30 May 2019)