-Manupatra

AP HP Criticized Authorities and Ordered Removal of an Ex-Serviceman’s Land From the Prohibited List || Kerala High Court Upheld the Conviction of a Madrasa Teacher in a Child Sexual Assault Case || Gauhati High Court: Pending Criminal Case Cannot Indefinitely Delay an MBBS Pass Certificate || SC Took Suo Motu Action and Directed Odisha to Aid a Visually Impaired Man and His Mother || Whether a Life-Threatening Rescue by Cop Can be Treated as Routine Duty, Madhya Pradesh HC Clarifies || Madhya Pradesh HC: Officer Cannot Oversee Department Conducting Disciplinary Proceedings Against Him || Madras High Court: POCSO Act Does Not Exempt Romantic Relationships Involving Minors || SC Upholds Haryana Rule Delaying Aid to Kin Accused of Murdering Government Employees || Supreme Court: Lokayukta Special Police is Not Exempt From RTI as an Intelligence Body || Supreme Court: Curable Irregularity in Appointments Cannot Nullify Entire Recruitment Process

Karnataka HC Quashes Denotification 260 Acres of Forest Area in Shivamogga District - (05 Mar 2021)