-Manupatra

SC: Dismissal, Being the Severest Punishment, Should be Imposed Only For Grave Misconduct || SC: Constructive Res Judicata Applies to Grounds Omitted Through Negligence or Inadvertence || Madras High Court: Honour Killing is a Shameful Act and an Extreme Manifestation of Casteism || Bombay High Court: Traditional Families Often Hesitate to Report Sexual Offences || Jharkhand High Court Directs Circle Officers to Digitally Verify Land Records and Remove Mismatches || MP High Court: Writ Court Cannot Grant Interim Relief Once Party is Relegated to Alternate Forum || Supreme Court Issues Directions to Speed Up MACT Claims Amid Six-Year Average Pendency || Supreme Court: Sex Selection Practices Continues Due to Preference For Male Children || Supreme Court: Injury From a Fallen Tree is Not a Motor Accident for MACT Claims || Madras HC: Recent Tamil Nadu Elections Reflect Voting Beyond Caste and Community Considerations

Central Administrative Tribunal, Chandigarh Quashes Appointment of Director General of Police, Punjab - (20 Jan 2020)