All. HC: DCP Pulled Up for Directing Further Investigation Without Leave of the Magistrate

Mad. HC: Assistant Commissioner Can’t Issue Blanket Prohibitory Order Restraining Entry of Vehicles || Bombay HC: Right to Shelter and Adequate Housing is Protected under Article 21 || Rajasthan HC Dismisses Petition Filed by Mother Seeking Termination of Pregnancy of Minor Daughter || Bombay HC: Cannot Compel Elderly Parents to Let Son & Daughter-in-Law Live in their House || Calcutta HC: Cannot Implead Arbitrator in Application u/s 36(2) of A&C Act Unless Fraud Established || Himachal Pradesh HC: Can’t Deny Medical Claim on Flimsy Grounds || Madras HC: Not Necessary for Wife to Take Husband’s Permission before Applying for Passport || ED Issues Circular regarding Issuance of Summons to Legal Practitioners/Advocates || Cal. HC: No Benefit to Appointees Once Issue of Illegal Appointment has been Conclusively Decided || P&H HC Takes Suo Motu Cognizance of Staff Shortage in Chandigarh's PGIMER Hospital

All. HC: DCP Pulled Up for Directing Further Investigation Without Leave of the Magistrate - (13 Jun 2024)