-Manupatra

Del. HC: Merit Based Review of Arb. Award Involving Reappraisal of Factual Findings is Impermissible || Del. HC: It is the Product and Not the Technology Used that Determines HSN Classification || P&H HC: Provis. of Punjab Recruitment of Ex-Servicemen (First Amendment) Rules are Unconstitutional || Cal HC: High Time that Irretrievable Breakdown of Marriage be Read as Grounds of Desertion & Cruelty || Supreme Court: Third Party Can File SLP Against Quashing Of Criminal Proceedings || SC: Absolute Ownership in Property as Per HSA Can’t be Claimed by Woman with Limited Interest || SC: Can’t Forego Fundamental Requirements of Election of Society in Absence of Specific Provisions || SC: Special Efforts Should be Made to Identify Women Prisoners Eligible for Release u/s 479 of BNSS || P&H HC: Eyewitness Account Not Credible if Eyewitness Directly Identifies Accused in Court || Delhi HC: Conditions u/s 45 PMLA Have to Give Way to Article 21 When Accused Incarcerated for Long

Rajasthan HC Dismisses Plea Opposing Closure of Century Old Railway School Running in Losses - (16 Feb 2022)