-Manupatra

SC: Hard to Believe Married Woman Was Lured Into Sex by False Marriage Promise; Case Quashed || SC: Properties Acquired by Karta are Presumed to be Joint Hindu Family Assets unless Proven Otherwise || SC: Trial Courts Must Record that Free Legal Aid was Offered to Accused Before Witness Examination || SC: State Government Employees Cannot Claim Dearness Allowance Twice a Year Unless Rules Allow || P&H High Court: Anticipatory Bail on Settlement Can be Revoked if Compromise is Broken || Delhi High Court: Consenting Adults can Choose Life Partners Without Societal or Parental Approval || Cal HC: Excessive Palm Sweating Alone Cannot Render Candidate Medically Unfit for CAPF Appointment || Del HC: Mother's Right to Education and Personal Growth Cannot be Restricted Due To Custody Disputes || SC: Under RTE Act, States Cannot Justify Low Teacher Pay by Citing Centre’s Failure to Release Funds || Supreme Court: While a Child’s Welfare is Paramount, It is Not the Sole Factor in Custody Disputes

AAR: Educational Board is ‘Educational Institution’ for The Limited Purpose of Conducting Exams - (14 Jul 2022)