-Manupatra

Raj HC: Convicted Minor Gang Rapist Not Fully Barred From Open-Air Camps; Rules Allow Exceptions || Calcutta High Court: Serving a Show-Cause Notice Via Email is Valid under PMLA Regulations || Del HC: Candidate’s Independent Medical Opinions Don’t Justify Fresh Medical Exam in SSC Recruitment || Calcutta HC: Magistrate Must Assess Grounds, Cannot Order Police Inquiry under Section 175(3) BNSS || SC Grants Law Officer Exam Relief, Saying Students Can’t be Blamed When Judges Differ in Views || SC: Fraudulent Diversion of Company Funds Cannot be Validated by Later Shareholder Ratification || SC: Doctor’s View on a Victim’s Consciousness Prevails over Police Assessment in Dying Declarations || SC: Examining Contradictions and Witness Credibility Exceeds the Scope of Section 319 CrPC || Supreme Court Struck Down Section 60(4), Removing Limits on Maternity Benefits For Adoptive Mothers || Supreme Court: Air Force Group Insurance Society qualifies as ‘State’ under Article 12

Punjab and Haryana High Court: Suspect Question in MCQ Based Examination Needs To Be Deleted - (07 Jan 2022)