-Manupatra

Kerala HC: Persons With Down Syndrome Get Protection and Guardianship under National Trust Act, 1999 || J&K&L HC: Contractual Staff Cannot Claim Payment Beyond Contract Period Without Proving Work || J&K&L HC: Revisional Powers U/S 15 Must be Exercised in Reasonable Time, Not After 20-Year Delay || MP High Court: Revoking Building Permission Without Fraud Proof Violates Right to Property || Madras HC: Centre’s Consent For Remission is Needed only When Sentence under Central Act is Ongoing || Delhi HC: Private School Employees Entitled to Child Care Leave Equivalent to Government Employees || Supreme Court Has Released Draft Regulations on AI Use in the Judiciary and Invited Public Feedback || Supreme Court: MMDR Act Royalty Hikes Prevail over Contractual Terms || Delhi HC: Daughter-In-Law Has No Independent Right in Mother-In-Law’s Self-Acquired House || SC: Prolonged Separation Can Constitute Cruelty and Desertion

NCLT Benches to Resume Physical Hearing from March 1 - (24 Feb 2021)