SC: Constitution Doesn’t Take Away Right of Non Tribal Person to Vote in Scheduled Area

Del. HC: Reopening Assessment on Basis of Estimation Report by DVO isn’t Sustainable || Bom. HC: Validity Granted to the Caste Certificate Cannot Be Challenged In Election Petition || Ker. HC: Foreign Travellers Overstaying After Expiry of Docs. Can’t be Treated as Infiltrators || Del HC: Ashish Agarwal Case Intended to Resolve Conflicting Views Expressed by Different High Courts || Kar. HC: Daughter-In-Law Not Part of ‘Family’ Defined to Include Specific Relatives of Employee || Kerala High Court: Tourist Vehicle Cannot Run its Service Like a Stage Carriage || MP HC: While Calculating Maintena. Amount, Loan Taken by Spouse Post Separation Can’t be Considered || Del. HC: Jurisp. for Grant of Bail is that Person Can’t Be Deprived of His Right of Personal Liberty || Del. HC: For Resolving Complex Disputed Factual Issues, Contempt Proceedings are Inappropriate || Del. HC: Maintenance Under DV Act Not Tethered on Inability of Wife/ Victim to Maintain Herself

SC: Constitution Doesn’t Take Away Right of Non Tribal Person to Vote in Scheduled Area - (15 May 2023)