-Manupatra

SC: UGC Regulations Override State Law on Forming Search Committees For University VC Appointments || SC: State Cannot Deny Regularisation to Long-Serving Contract Staff Appointed Through Due Process || Supreme Court: Patients Cannot Claim Unproven Medical Treatments as a Matter of Right || SC: Polluting Company’s Turnover May Be Considered While Fixing Environmental Damage Compensation || Delhi HC: Dacoity Convicts U/S 395 IPC Cannot Claim Benefit under the Probation of Offenders Act || Bombay HC: An Adopted Child’s Caste is Considered the Same as That of the Adoptive Parents || Calcutta High Court: 18-Month Delay in Delivering a Judgment Alone is Not Sufficient to Set it Aside || Punjab & Haryana High Court: ED Can Arrest Individuals Even if FIRs are Added to the ECIR Later || SC: Menstrual Health is a Fundamental Right under Article 21; Orders Free Sanitary Pads in Schools || Supreme Court: Industrial Court is the Proper Forum to Decide Issues Relating to Contract Labour

I-T Department Notifies Rules Relaxing Norms on Foreign Fund Managers - (17 Mar 2016)