-Manupatra

SC: Consumers Cannot Bear Power Plant Depreciation Costs When No Electricity Was Supplied || Supreme Court: Para-Teachers’ Regularisation Depends On Educational Standards Set By States || Bombay High Court: State Cannot Withhold Aid to Child Homes While Supporting Ladki Bahin Yojana || Delhi High Court: Husband Cannot Seek to Strike off Wife’s Defence over Unpaid Litigation Costs || Calcutta HC: Bank Accounts Cannot Be Frozen Solely on Complaints Filed Via MHA Cybercrime Portal || J&K&L HC: Unregistered Agreement to Sell Can be Considered For Assessing Possession at Interim Stage || Raj HC: Cybercrime Cases Can't be Quashed Only on Compromise as They Impact Society at Large || Gujarat High Court: Separate Compensation is Payable For Stillborn Child in Railway Accident Case || Delhi HC: Hymen Rupture is Not Required to Prove Penetrative Sexual Assault under the POCSO Act || Delhi HC: Organised Crime Groups Exploit Juveniles, Misuse Juvenile Justice Laws for Serious Crimes

Kerala HC Seeks Response on Plea Challenging Mandatory Imposition of 'Aargoya Setu' on Employees - (08 May 2020)