-Manupatra

Calcutta HC: Demolition Orders Cannot be Challenged under Article 226 if a Statutory Appeal Exists || Kerala High Court: Disability Pension is Payable to Voluntary Dischargee For Service-Related Illness || Calcutta High Court: Partition Decree is Executable Only After Stamp Duty Payment || Calcutta HC: Contempt Court Cannot Grant New Relief Beyond Original Order Once Compliance is Met || Kerala High Court: Intentional Judicial Decisions Cannot be Altered as Clerical Errors under CPC || Supreme Court: Delay In Filing Appeals under Section 74 of 2013 Land Acquisition Act is Condonable || SC: Statutory Authorities may Intervene When Housing Societies Delay Membership Decisions || SC: Quasi-Judicial Authorities Cannot Exercise Review Powers Unless Expressly Granted By Statute || SC: Special Court Cannot Order Confiscation While Appeal Against Attachment Confirmation is Pending || SC: Photocopies are Not Evidence Unless Conditions for Leading Secondary Evidence are Proved

Punjab and Haryana HC Put Stay on Haryana’s Decision to Give 10% Quota to Jats, 5 Other Communities - (26 May 2016)