SC Strikes Down Resolution Merging One Community in Backward Class to another Community of SC List

Ker. HC: Physical Contact as Part of Resistance Can’t be Called Explicit Sexual Overture || Delhi High Court: Bail Granted by Court on Merits, if Withheld Will Amount to Punishment || Del. HC: Prosecution and Legal Departments to Exercise Due Diligence before Initiating Cases || BCI Writes Letter to CJI Suggesting Regular Evaluation of Mental Health of Judicial Officers || Delhi High Court: Arbitral Award Set Aside Due to Failure of Arbitrator to Disclose Conflict || Bom. HC: For Exemption Under Notification u/s 15(1) of Bombay Rent Act, Purchase of Goodwill is Must || Gujarat HC: Officials Commuting to Court on Two-Wheelers Required to Wear Helmets || Madras HC: To Invoke PMLA, Mere Possession of Proceeds of Crime Sufficient || Madras HC: To Invoke PMLA, Mere Possession of Proceeds of Crime Sufficient || Bom. HC: Sai Baba Sansthan Trust Eligible for Exemption on Income Tax for Anonymous Donations

SC Strikes Down Resolution Merging One Community in Backward Class to another Community of SC List - (16 Jul 2024)