-Manupatra

SC: Election Petition under Representation of the People Act Must be Filed Personally by Petitioner || Patna HC: Template Arrest Memo cannot Satisfy Mandate under Article 22 of Constitution || MP HC: Delayed Cruelty FIR not Counterblast When Wife “Remains Silent” to Save her Married Life || MP HC:Revenue Authority’s Decision Can’t Operate as Res Judicata in Absence of Express Statutory Bar || Patna HC: Signature Mismatch alone cannot Prove OMR Tampering || J&K&L HC: Bail can be Set Aside if Contrary to Statutory Mandate || Kerala HC: Headmistress’s Churidar cannot Bar Entry, Clothing Choice is A Fundamental Right || Madras HC Urges ED to Prioritise National Scams over Private Property Disputes || SC: Daily-Wage Status Cannot Deny Annual Increment After Regularisation || SC: Exam Marks Cannot Substitute Mandatory Qualification under Recruitment Rules

RBI: SDR Norms Applicable to NBFCs Too - (27 May 2016)