-Manupatra

MP High Court: Women Retain Reservation Benefits After Marriage if Caste is Recognized in Both States || Allahabad HC: Police Must Prosecute Informants of False Firs, and IOs May Face Contempt if They Fail || MP HP: Over-Age Candidate Cannot Claim Age Relaxation Due to Delay in Earlier Recruitment || Kerala HC: Petrol Pump Licence is Automatically Cancelled on Lease Expiry Without Any Hearing || MP HC: Trial Courts Cannot Grant Permanent Injunction in Title Suits Without Recovery of Possession || MP High Court: Guardians Can be Liable For Minors Flying Kites With Chinese Manjha || SC: Under Order XXI Rule 102 CPC, A Transferee Pendente Lite Cannot Obstruct Execution of a Decree || SC: RTE Act promotes fraternity and equality by children of judges and vendors studying together || MP High Court: Aadhaar and Voter ID Cards are Not Definitive Proof of Date of Birth || Chhattisgarh HC: Second Marriage During Subsisting First Marriage Void Unless Custom Permits It

Supreme Court Rests Gujarat HC’s Notices on Judges' Plot Allotment - (13 Aug 2015)