-Manupatra

Del HC: Woman Cannot Demand Re-Entry to Abandoned Matrimonial Home if Alternate Accommodation Exists || Calcutta HC: Land Acquisition For Industrial Park is Public Purpose; Leasing to Industry is Valid || Patna HC: PwD Recruitment Must Comply With RPwD Act; Executive Resolutions Cannot Override the Law || Madras HC: Individuals Facing Criminal Trial Must Get Court Permission Even to Renew Passports || Calcutta HC: Demolition Orders Cannot be Challenged under Article 226 if a Statutory Appeal Exists || Kerala High Court: Disability Pension is Payable to Voluntary Dischargee For Service-Related Illness || Calcutta High Court: Partition Decree is Executable Only After Stamp Duty Payment || Calcutta HC: Contempt Court Cannot Grant New Relief Beyond Original Order Once Compliance is Met || Kerala High Court: Intentional Judicial Decisions Cannot be Altered as Clerical Errors under CPC || Supreme Court: Delay In Filing Appeals under Section 74 of 2013 Land Acquisition Act is Condonable

SC Orders Enquiry in Murder Complaint against J&K DSP without Arresting Him - (09 Aug 2016)