-Manupatra

Allahabad HC: Victim Compensation under POCSO Act Cannot be Withheld For Lack of Injury Report || MP HC: Diverting Goods From Delivery Point is Misappropriation under S.407 IPC || Delhi HC: Bar Associations are Not ‘State’ under Article 12 as They Do Not Perform Public Functions || Delhi HC: Pending Probate Proceedings Do Not Prevent Filing FIR For Alleged Will Forgery || Ker HC: Dismissal For Default Alone Cannot Justify Rejecting Restoration Plea For Lack of Vigilance || SC: Disclosure Statements Alone Cannot Secure Conviction Without a Complete Chain of Evidence || Supreme Court Orders Reporting of Student Suicides and Bans Denial of Classes or Exams || SC: Govt Can Exclude Overqualified Candidates From Posts Requiring Lower Qualifications || SC: Contracts to Hire Global Speakers For Media Summits are Not Taxable as Event Management Services || SC: Mandatory Injunction Suit Alone is Not Maintainable When Plaintiff’s Title is Disputed

India to Scrap BS V and Adopt BS VI Norms by April 2020 - (07 Jan 2016)