-Manupatra

SC: Tamil Nadu Governor’s Act of Withholding Assent for 10 Bills is Illegal and Erroneous || Wikimedia Moves Delhi HC against Order Directing it to Remove Defamatory Content of ANI || Rajasthan HC: Re-Evaluation Result Would Not Relate Back to the Date of Original Declaration of Resul || Delhi High Court Directs Maintenance of Status Quo on Construction inside Kalan Masjid || Delhi HC: Can’t Appreciate Delhi Govt.’s Callousness in Filling up DCPCR Vacancies || SC to Decide if Term 'Regulate' in Electricity Act Covers Trade Regulation in Electricity Industry || SC Expresses Displeasure at Instances of UP Police Turning Civil Disputes Being into Criminal Dispute || SC: Action of Public Officer in Excess of Authority Would Attract Protection if Reasonable Nexus Show || Supreme Court: Principle of Res Judicata Applies to Quasi-Judicial Proceedings || SC: No Provision Under Registration Act, 1908 Allows Authority to Ascertain if Vendor has Title

#Union Budget 2023-2024 - (01 Feb 2023)