-Manupatra

Supreme Court Raises Concerns over MACT Rulings, Seeks Clear and Well-Reasoned Findings || Supreme Court Revives over Rs.16 Crore Service Tax Demand Against BPCL and HPCL in CNG Sales Case || Supreme Court Reduces Gang Rape Convict's Sentence to 20 Years, Cites Reform Prospects || Rajasthan High Court: NI and Commercial Court Proceedings Equal, Grants Accused Original Records || Bombay HC: Officials, Not Taxpayers, Must Pay For Losses From Illegal Project Cancellations || Karnataka HC: Major Unmarried Daughter can Claim PG Education Costs under Domestic Violence Act || Punjab & Haryana HC Calls For Wisdom Amid Lawyers' Strike over LADCS || Kerala HC Orders SIT to Conclude Sabarimala Gold Theft Probe After National Metallurgical Lab Report || Delhi HC Lifts Gag Order on the Wire; Prior Restraint in Defamation Not Sustainable || Delhi HC: Parents Fined Rs.2 Lakh over False Birth Date for School Admission

Cal. HC: Higher Pay Scale Can’t be Claimed if Duties Performed Without Obtaining Prior Permission - (21 Jul 2022)