SC: Refer Motor Accident Claims Which Can be Compromised to Lok Adalat

Suo Motu PIL Initiated by Telangana HC on Sr. Advocate’s Letter Alleging Handcuffing of Accused || Del. HC: Only Persons Holding BAMS/BUMS Degree Have Right to Obtain Ayur. Medical Pract. License || Del. HC: SOPs to be Followed by Colleges During Events, Framed by Delhi Police || SC: Idea of Punishment is Not to Keep Prisoners in Difficult, Overcrowded Prisons || SC: IMA Cautioned With Regard to Unethical Practices by its Members || Kar. HC: Serious Stigma May be Caused on Person’s Character by Pre-Trial Detention || Del. HC: Panel Lawyer of DSLSA is Not an Employee, Can’t be Entitled to Maternity Benefit || Del. HC: Record Rooms of District Courts in Grim Situation, Record to be Weeded Out Efficiently || Supreme Court Expresses Disappointment Over Inadequate Implementation of RPwD Act, 2016 || 24,000 Teaching and Non-Teaching Jobs Invalidated by Calcutta High Court

SC: Refer Motor Accident Claims Which Can be Compromised to Lok Adalat - (01 Aug 2022)