Raj HC: Depriving Married Daughter from Compassionate Appointment Violates Articles 14 &16

SC Refuses to Entertain PIL Seeking Criminalisation of Sexual Offences Against Men, Trans Persons || SC: If Sale Hit by Lis Pendens, Bona Fide Purchase Can’t be Used as a Defence || SC: Lawyer Covered Within Doctrine of Absolute Privilege While Responding During Proceedings || SC: If Public Land Used Without Compliance of Condition, Land Will be Restored to Original Condition || Supreme Court: A Sale Cannot be Said to be a Contract || Kerala HC: The More Popular You Become, Your Rights Also Diminish to That Extent || SC: Right Claimed Under A. 29 for Preserving Language Can’t Result in an Absolute Right || Bombay High Court: Person Shaking Neck Towards Woman While Riding is Not Stalking || SC: By Operation of S. 31(7)(b), Sum Directed to be Paid Under Arbitral Award Shall Carry Interest || SC: By Operation of S. 31(7)(b), Sum Directed to be Paid Under Arbitral Award Shall Carry Interest

Raj HC: Depriving Married Daughter from Compassionate Appointment Violates Articles 14 &16 - (14 Sep 2022)