-Manupatra

AP HC: Shutdown of Specific Unit Constitutes Closure, Workers Entitled to Compensation under S.25FFF || P&H High Court: Over-Implication of Accused’s Relatives Turns Criminal Process Into Harassment || Delhi HC: Denying Candidature of Physically Disabled Person Due to 'No Vacancy' Violates RPwD Act || Delhi HC: Denying Candidature of Physically Disabled Person Due to 'No Vacancy' Violates RPwD Act || Delhi HC: Denying Candidature of Physically Disabled Person Due to 'No Vacancy' Violates RPwD Act || HP High Court: Possession of Intermediate Quantity of Opium Poppy Not Punishable under S.37 NDPS Act || Delhi HC: Caste Abuse on Flyover Counts as 'Public View' Under SC/ST Act Even Without Witnesses || Kerala High Court: Limitation Period Starts From Date Continuous Breach of Contract Comes to an End || Delhi High Court: Renting or Leasing Residential Property for Residential Use Exempt from GST || Delhi High Court: Banks Cannot Be Accused of Defamation, Calling a Company 'Fraud' Not Defamatory

Kerala HC Permits Muslim Girls to Wear Hijab for AIPMT - (27 Apr 2016)