-Manupatra

SC: Pre-2015 NH Act Awards Must Follow 1894 Act for Solatium and Interest || SC: Service Rendered Before Regularization Must Be Counted for Pension Benefits || SC: Rajpal Yadav gets Relief from Surrender in Cheque Bounce Case Subject to Rs. 5 Crore Deposit || Gauhati High Court: Local NGOs Cannot Lock Homes Over Alleged Liquor Law Violations || Madras High Court: Environmental, PCB Clearances Not Needed for Medical Essentiality Certificate || Tripura HC: Police Report Not Contemplated By Rules Alone Cannot Be Basis to Deny Premature Release || P&H HC: Senior Citizens Act cannot Remove Estranged Daughter-In-Law from Shared Home || P&H HC: Foreign Licence Alone Does Not Authorize Driving in India || Allahabad HC: Parental Concern Cannot Override Adult’s Choice of Life Partner || Calcutta HC: Defamation Injunction Requires Truth Defence to Be Clearly Unsustainable

CIC to PMO: Re-Examine RTI App. Seeking Information on Planning Behind Lockdown & COVID Control - (26 Jul 2022)