-Manupatra

All. HC: No Period of Limitation in Suit for Declaration of Matrimonial Status of Parties || Guj. HC: Lok Adalat Can Only Dispose of Matters Where there is Compromise Between Parties || SC: Not Prudent for HC to Relegate Matter to Trial Court if there are Significant Delays || SC: Failure to Furnish Docs. Relied on by Detaining Authority is Violative of Article 22(5) of COI || SC: Can’t Reject Election Petition at Threshold When there is Compliance of Provisions of RP Act || SC: Can’t Consider Resignation Final Unless its Acceptance is Communicated to the Employee || SC: Once Compensation is Determined, it is Payble Even in Absence of Any Representation or Request || Del. HC: Assessment of Employee’s Performance Must be Limited to the Specified Year || Del. HC: Can’t Delve into Domain of Experts in Assessing Functional Disability of Medical Aspirant || Cal. HC: When Monthly Paybale Amount Surpasses Threshold, Dispute Becomes Subject to Arbitration

Bombay HC to Government: "Mandals" to Follow Idol Immersion Guidelines, Not to Use POP - (02 Sep 2024)