-Manupatra

Whether a Life-Threatening Rescue by Cop Can be Treated as Routine Duty, Madhya Pradesh HC Clarifies || Madhya Pradesh HC: Officer Cannot Oversee Department Conducting Disciplinary Proceedings Against Him || Madras High Court: POCSO Act Does Not Exempt Romantic Relationships Involving Minors || SC Upholds Haryana Rule Delaying Aid to Kin Accused of Murdering Government Employees || Supreme Court: Lokayukta Special Police is Not Exempt From RTI as an Intelligence Body || Supreme Court: Curable Irregularity in Appointments Cannot Nullify Entire Recruitment Process || SC: Dismissal, Being the Severest Punishment, Should be Imposed Only For Grave Misconduct || SC: Constructive Res Judicata Applies to Grounds Omitted Through Negligence or Inadvertence || Madras High Court: Honour Killing is a Shameful Act and an Extreme Manifestation of Casteism || Bombay High Court: Traditional Families Often Hesitate to Report Sexual Offences

CESTAT, Bangalore: Consignment Note Sufficient to Prove Transportation for CHA - (08 Apr 2022)