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Kerala HC: Persons With Down Syndrome Get Protection and Guardianship under National Trust Act, 1999 || J&K&L HC: Contractual Staff Cannot Claim Payment Beyond Contract Period Without Proving Work || J&K&L HC: Revisional Powers U/S 15 Must be Exercised in Reasonable Time, Not After 20-Year Delay || MP High Court: Revoking Building Permission Without Fraud Proof Violates Right to Property || Madras HC: Centre’s Consent For Remission is Needed only When Sentence under Central Act is Ongoing || Delhi HC: Private School Employees Entitled to Child Care Leave Equivalent to Government Employees || Supreme Court Has Released Draft Regulations on AI Use in the Judiciary and Invited Public Feedback || Supreme Court: MMDR Act Royalty Hikes Prevail over Contractual Terms || Delhi HC: Daughter-In-Law Has No Independent Right in Mother-In-Law’s Self-Acquired House || SC: Prolonged Separation Can Constitute Cruelty and Desertion

Cal HC: Restraint Imposed on WB CM Mamata Bannerjee from Making Statements Against Governer, Lifted - (29 Jul 2024)