-Manupatra

Supreme Court: Spouse Cannot Withdraw Consent for Mutual Divorce After Settlement Agreement || Supreme Court Suspends PC Act Sentence of Former Minister Anosh Ekka, Flags Overlapping CBI Cases || Supreme Court: Magistrate’s Probe Order Can’t be Quashed on Accused’s Defence || Delhi High Court: No Adverse Inference if Handwriting Sample Refused Without Section 73 Disclosure || J&K&L HC: Bank Officials Not Entitled to Section 197 CrPC Protection Despite Public Servant Status || Kar HC Orders CBI Probe into 53-Acre Land Acquisition, Citing Alleged Monumental Fraud & Conspiracy || Supreme Court Grants Probation to Convicts; Rules Fine-Only Cases Also Eligible || SC Disposes Plea on Allied Health Course Moratorium After NCAHP Issues 2026–27 Guideline || Supreme Court Grants Promotion Relief to Employee Denied Relaxation, Calling it Discrimination || Patna HC: Tender Lapses if Not Extended on Time & Delay Cannot be Cured by Repeated Representations

Gujarat HC Upholds Amendment To Medical PG Eligibility Criteria - (21 Oct 2022)