-Manupatra

Supreme Court: Army Must Prove Disability Was Unrelated to Service to Deny Pension || SC: Grant of Fishing Rights by Deed is a Transfer of Immovable Property, Qualifies as Lease || Gujarat HC: Waqf Board Inquiry into Religious Character Not Barred by Places of Worship Act || Gauhati HC Rejects Failed Candidates’ Challenge to Law Officers’ Appointment Procedures || Kerala HC Grants Pre-Arrest Bail to Woman Accused of Throwing Newborn, Cites Lack of Intent || P&H HC Quashes Case, Holds 'Heart Lung Pack' was not a Notified Drug in 2010 || Kerala HC: Illegal Arrest Entitles Accused to Release, Not Bail || Allahabad HC Explains: Does Conversion Automatically Strip a Person of Scheduled Tribe Status? || Delhi HC Rejects Vimal Elaichi Plea against FDA Notice to Shah Rukh Khan, Ajay Devgn, Tiger Shroff || Calcutta HC Upholds Jail Term for Owner Over Unauthorised Construction under Roof-Repair Permit

Delhi HC Uphelds Validity of notif. for Compounding Offences Before Prosecution Under FCRA - (16 Sep 2022)