-Manupatra

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Guilt Presumption Not Absolute, Acquits Accused || Supreme Court: Promotion Cannot Be Claimed as a Vested Right under Repealed Rules || Supreme Court: Promotion Cannot Be Claimed as a Vested Right under Repealed Rules || SC: Unexplained 5-Day Sample Custody Gap Breached S.52A, Acquits 2 after 20 Years || P&H High Court: Illegal Search Alone Does Not Justify Quashing of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 || Bombay HC Allows Cutting of 1,237 Mangroves for Connector Bridge in Mumbai’s Western Suburbs || Calcutta HC Orders Return of 3-Year-Old to Adoptive Couple, he wasn't Abandoned

'Lord, Lordship' No More as Rajasthan Court Puts an End to British Era-style of Addressing Judges - (16 Jul 2019)