-Manupatra

Supreme Court: Seeks CBSE Reply on Gulf Students’ Plea || Bombay HC: Anticipatory Bail Rejected in Film Role Rape || Delhi HC: Fresh Bar Council Polls Denied Over Allegations || Delhi HC: Seeks Responses on CBSE OSM Evaluation Dispute || 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

SC: Hindu Joint Family Even If Partitioned Can Revert Back and Reunite to Continue Joint Family Statu - (02 Jul 2021)