-Manupatra

Madras High Court: No Appeal Lies Against E-Court Status or Adjournment Orders || Chhattisgarh HC: Judicial Officer Promotion Cannot be Denied on Complaint Without Disciplinary Action || Delhi High Court: January 1 as Deemed Service Date For Delhi and Andaman Civil and Police Officers || Delhi High Court: Private Media Houses Performing Public Functions are Subject to Writ Jurisdiction || Rajasthan High Court Orders Registration of Pets That May Pose a Threat to Human Life || Delhi High Court: NSE Qualifies as a Public Authority under the RTI Act || Bombay High Court: Sikh Exemption From Helmet Rule is a Reasonable Classification under Article 14 || Supreme Court: Advocate Cannot Enter a Compromise Without the Client’s Authorisation || Calcutta High Court: State Must Protect Every Accused From Mob Violence || Supreme Court: Gujarat Municipal Election Candidates Must Disclose Their Spouses’ Assets

ITAT Mumbai Deletes Disallowance on Expenditure - (12 Feb 2021)