Pat. HC: After Commen. of Trial, Amen. of Pleadings Allowed if Required to Arrive at Just Conclusion

Calcutta HC: Cannot Deny Electricity Solely on Ground of Not Furnishing Ownership || Madras HC: Cannot Hold Protests at Whim and Fancies || Bombay HC: March of Development in Mumbai Cannot Trample Heritage Structures || P&H HC: Seriousness of Offence of Drug Trafficking Can’t Trample Constitutional Safeguards || Bombay HC: Cannot Deny ‘Right to Life’ to Accused who is in Custody || Ker HC: Action Must be Taken against Private Nursing Colleges Not Paying Teachers as per Regulations || Kerala HC: Can Make IRCTC Responsible for Managing Waste in Railway Stations || J&K HC: Magistrate Can Revoke Orders or Drop Proceedings if No Case is Made Out || Kerala HC Directs Placing of Draft Guidelines for Dealing With Snake Bites in Schools || J&K HC: Cannot Equate Irregular Appointments with Illegal Appointments

Pat. HC: After Commen. of Trial, Amen. of Pleadings Allowed if Required to Arrive at Just Conclusion - (14 Jun 2024)