SC: Communicating ACR to Employee w/o Sufficient Time to Challenge it is Same as Non-Disclosure

Kar. HC: Challenge to Singing State Anthem Dismissed, Right to Remain Silent Cited || Del. HC: Property Given by Deceased Husband Can Only be Enjoyed by Hindu Woman Without Income || SC: Can Only Apply Egg Shell Skull Rule if Patient Had Pre-Existing Conditions || NCDRC Members Roasted for Issuing Warrants Despite SC’s Order Directing Non-Coercive Steps || SC: Government Officers to First Appear Virtually, if Court Thinks Their Presence to be Necessary || Suo Motu PIL Initiated by Telangana HC on Sr. Advocate’s Letter Alleging Handcuffing of Accused || Del. HC: Only Persons Holding BAMS/BUMS Degree Have Right to Obtain Ayur. Medical Pract. License || Del. HC: SOPs to be Followed by Colleges During Events, Framed by Delhi Police || SC: Idea of Punishment is Not to Keep Prisoners in Difficult, Overcrowded Prisons || SC: IMA Cautioned With Regard to Unethical Practices by its Members

SC: Communicating ACR to Employee w/o Sufficient Time to Challenge it is Same as Non-Disclosure - (27 Feb 2023)