-Manupatra

Manipur HC: State Establishments Must Record Transgender Person’s New Name & Gender in Documents || Delhi HC: Failure to Frame Counter Claim Despite Pleadings is Patently Illegal || Mumbai Commission Holds Reliance Retail Liable for Defective AC Replacement Failure || SC Orders ASI to Supervise Repair of Mehrauli’s Ancient Dargahs || SC Reprimands Bihar IPS Officer for Affidavit Supporting Murder Convict || SC Rejects Review Plea on WB SSC Jobs, Upholds Quashing of 25k Appointments || SC Rejects Review Plea on WB SSC Jobs, Upholds Quashing of 25k Appointments || Supreme Court Orders Haridwar Collector Inquiry into Maa Chandi Devi Trust || SC Recommends Statutory Appeal Against DJ’s Compensation Orders || SC Dismisses Petition Challenging 2024 Maharashtra Assembly Elections Over Bogus Voting

Delhi HC to AAP: How Can Govt. Regularise Disaster-Prone Colonies - (22 Apr 2016)