-Manupatra

Calcutta HC: Identity of a Child is an Integral Part of Her Personal Development and Autonomy || Bombay HC: While Exercising Parens Patriae Jurisdiction Wish of Minor Need to be Considered || HP HC: Pension Benefits to be Given to Class-III Employees Regularized Retrospectively || Chhattisgarh HC: Prolonged Detention Cannot Outweigh Concerns Relating to National Security || SC: Will is a Registered Document thus there is a Presumption regarding its Genuineness || SC Refuses to Go into Legality of Displaying QR Codes Along the Kanwar Route || Del. HC: For Wrongful Confinement, It Isn’t Necessary That Victim Must be Immobilized By Tying Hands || Delhi HC: For Offence of Criminal Intimidation, Intention to Cause Alarm is Necessary || Delhi High Court Restrains Zydus Lifesciences Limited from Selling Biologic Similar to Nivolumab || Delhi HC: Surveyors and Loss-Assessors Work Impartially and Independently

MP HC Dismisses PIL Against Recent Decision to Rename Habibganj Station in Bhopal - (21 Jan 2022)