-Manupatra

SC: Trial Courts Must Record that Free Legal Aid was Offered to Accused Before Witness Examination || SC: State Government Employees Cannot Claim Dearness Allowance Twice a Year Unless Rules Allow || P&H High Court: Anticipatory Bail on Settlement Can be Revoked if Compromise is Broken || Delhi High Court: Consenting Adults can Choose Life Partners Without Societal or Parental Approval || Cal HC: Excessive Palm Sweating Alone Cannot Render Candidate Medically Unfit for CAPF Appointment || Del HC: Mother's Right to Education and Personal Growth Cannot be Restricted Due To Custody Disputes || SC: Under RTE Act, States Cannot Justify Low Teacher Pay by Citing Centre’s Failure to Release Funds || Supreme Court: While a Child’s Welfare is Paramount, It is Not the Sole Factor in Custody Disputes || Supreme Court: High Court Cannot Reject a Plaint While Exercising Jurisdiction under Article 227 || SC: Merely Leasing an Apartment Does Not Bar a Flat Buyer’s Consumer Complaint Against the Builder

Delhi HC Orders Govt. to Implement Measures to Ensure Safety of Healthcare Professionals - (29 Jul 2020)