-Manupatra

J&K&L High Court: Maternity Leave is a Constitutional Right and Cannot be Treated as State Charity || P&H High Court: Second Anticipatory Bail Plea is Not Maintainable After Supreme Court Rejection || Bombay High Court: No Prior Sanction is Required to Prosecute Police For Custodial Assault || Allahabad High Court: Strict Proof of Marriage is Unnecessary if Couple Lived as Husband and Wife || Delhi High Court: UP Passport Disputes Cannot be Filed in Delhi Only Because MEA is Based There || Bombay High Court: Revenue Officers Cannot Decide Caste Status to Remove Tribal Land Protections || Calcutta High Court: Punjab National Bank Liable to Compensate Farmers For Crop Insurance Lapse || Calcutta High Court: Joint Settlement of Liquor Licence is Allowed if All Eligible Heirs Consent || Delhi High Court Holds Multiple Sclerosis is a Specified Disability under the RPWD Act || Allahabad High Court: An Alibi Must be Proved at Trial and Cannot be Accepted by the IO Alone

SC: Only Small Peddlers Are Caught Not Culprits Actually Running Drug Syndicate - (13 Feb 2023)