-Manupatra

Raj. HC: No Jurisdiction on DRT to Modify Settlement Terms in Appli. Filed after Disposal of Matter || Kar. HC: Second Petition u/s 482 of CrPC Not Maintainable Unless Founded Upon Change in Circumstance || Centre to Delhi HC: In Process of Framing Rules Under New Online Gaming Act || Karnataka HC: Compelling DNA Tests without Imminent Need becomes Violative of Article 21 || SC: TET Qualification Mandatory for Teachers in Minority Institutions || SC: Agreement to Sell Does Not Confer a Valid Title on a Party as it is Not a Deed of Conveyance || SC Criticizes NGT for Outsourcing its Responsibilities to External Committees || SC: No Culprit Should Manage an Acquittal on the Basis of Unreasonable Doubts || Delhi High Court Dismisses Bail Pleas of Umar Khalid and Other Accused in 2020 Delhi Riots Case || Supreme Court Judges Launch Schemes for Human -Wildlife Conflict

MP HC: Period Spent on Furlough Not to be Counted Towards Eligible Service for Calculating Pension - (16 Jul 2025)