-Manupatra

Delhi HC: Education Department Cannot Restrict Recruitment in Aided Minority Schools || Allahabad HC: Senior Citizens Act Cannot Decide Title Disputes Unless Transfer Challengeable || Bombay HC: Family Arrangement Execution Alone Not Proof of HUF Property Admission || Patna HC: BAU Statutes Cannot Convert 2011 Direct Recruitment into Tenure Appointment || P&H HC: Dressing Pet Dog as Lord Krishna Out of Devotion is Not Offence and Does Not Hurt Sentiments || J&K HC Quashes 2016 Case Against Coca-Cola Over in Dual Pricing MRPs Allegations || Supreme Court Explains the Grounds for Declaring a Judgment Per Incuriam || SC: Summoning Hotel Records, Phone Data to Prove Adultery Does Not Breach Privacy Rights || SC: Magistrates Should Not Record Prosecution Evidence in Sessions-Triable Cases || Supreme Court Lays Down Guidelines on Using ITRs to Assess Motor Accident Victims' Income

Del. HC to State: Establish the Proposed Three J.J.Bs Within Two years - (06 Jul 2023)