-Manupatra

Bombay HC: Railway Employee With Valid Privilege Pass is Bona Fide Passenger Despite Missing Entries || Delhi High Court: Mere Pleadings Made To Prosecute or Defend a Case Do Not Amount To Defamation || Delhi High Court: Asking an Accused To Cross-Examine a Witness Without Legal Aid Vitiates The Trial || Delhi High Court: Recruitment Notice Error Creates No Appointment Right Without Vacancy || Supreme Court: Subordinate Legislation Takes Effect Only From its Publication in The Official Gazette || Supreme Court: DDA Must Adopt a Litigation Policy To Screen Cases and Avoid Unnecessary Filings || Authorities Holding Public Auctions Must Disclose All Known Encumbrances and Related Litigation || SC: Compensatory Allowances Must Be Included While Computing Overtime Wages U/S 59 of Factories Act || SC: NGT Has No Jurisdiction to Decide Disputes Relating to Building Plan Violations || SC: Evidence is Often Fabricated Using AI And False Allegations are Rampant in Matrimonial Cases

SC Asks V-C to Respond to Notice in 3 Weeks - (15 Mar 2016)