-Manupatra

Patna HC: Disciplinary Authority Cannot Impose Major and Minor Penalties in a Single Order || Calcutta HC: Landlord Decides His Residential Needs; Courts Cannot Set Living Standards in Eviction || Orissa HC: Second Marriage During Subsistence of First Remains Invalid Even After First Wife's Death || Karnataka HC: Appeals Against Acquittal in Bailable Offences Lie Only Before High Court || Supreme Court: Stamp Duty on an Agreement to Sell is Leviable Only if Possession is Transferred || SC: Motive Becomes Irrelevant When Direct Evidence Such as a Dying Declaration is Available || Supreme Court Issues Directions to CoC in Builder Insolvency Cases To Protect Homebuyers’ Interests || MP High Court: Women Retain Reservation Benefits After Marriage if Caste is Recognized in Both States || Allahabad HC: Police Must Prosecute Informants of False Firs, and IOs May Face Contempt if They Fail || MP HP: Over-Age Candidate Cannot Claim Age Relaxation Due to Delay in Earlier Recruitment

SC: Landlord is Not Required to be Unemployed to Seek Eviction on Ground of Bonafide Requirement - (04 Mar 2022)