-Manupatra

Supreme Court Outlines Principles Governing Exercise of Jurisdiction under Article 227 || Supreme Court Grants Anticipatory Bail to Pawan Khera in an FIR Filed by Assam Police || SC Issues Guidelines on Summary Judgment in Commercial Suits under Order XIII-A CPC || J&K&L High Court: Post-Conviction NDPS Bail Cannot Rest on Long Incarceration Alone || Gauhati HC: Promotion Cannot be Withheld Merely Because Investigation is Pending Without Chargesheet || Kar HC: Preventive Detention under Goonda Act Cannot Rest on Offences Committed During Juvenile Age || Bombay HC: National Security Justifies Denial of Police Clearance Certificate || Bombay HC: Comic Remarks Without Malicious Intent Not Religious Insult || J&K&L High Court: Scandalous Allegations Against Judicial Officers in Pleadings Impermissible || P&H HC: Writ Petition Against Private Trust's Contractual Employment Dismissed

SC: Benchmark Disability not a Precondition to Obtain Scribe - (12 Feb 2021)