-Manupatra

SC: Section 22 of Hindu Succession Act Preference For Class-I Heirs Applies to Agricultural Land || Supreme Court: Refund Clause in Sale Agreement Does Not Extinguish Right to Specific Performance || SC Clarifies When a Probate Application Filed After a Testator's Death is Time-Barred || Madras HC: Coordinate Bench Cannot Reopen Issue Already Settled by Another Division Bench || Delhi HC Urges Law to Regulate Media, Notes Anyone with a Mobile Phone Can Claim to be a Journalist || CCI Rejects Allegations of Collusion Involving Reliance Jio and More Than 4,500 Entities || Allahabad HC: Working Mother with Child Custody Cannot Shift Entire Maintenance Liability to Father || Bombay HC: Possessory Suit U/S 6 of the SRA is Maintainable Despite a Licensor-Licensee Relationship || Del HC: Master's Candidates Without the Prescribed Bachelor's Degree are Ineligible as Govt Teacher || Cal HC: BSF Cannot Deny DIG Rank to an Officer Injured in 1995 Road Accident After Earlier Promotion

Delhi High Court Orders DDA and DJB to File Report on Current Water Supply to Dwarka - (13 Aug 2015)