-Manupatra

MP HC: Period Spent on Furlough Not to be Counted Towards Eligible Service for Calculating Pension || Orissa HC: Once a Citizen is Duly Employed, He Cannot be Whimsically Removed || Calcutta HC: Failure to Examine Weapon becomes Fatal in Cases of Circumstantial Evidence || Delhi HC: Prison Authorities Can Consider a Particular Case for Grant of Parole || Delhi HC: Can Arrest Accused after Curing Procedural Defects of Prior 'Illegal Arrest' || Del. HC: For Purpose of Maintenance, DV Act Doesn’t Distinguish between First or Subsequent Marriage || Delhi HC: Any Self-Declared Information on Matrimonial Portal is Not Reliable Proof of Income || P&H HC: Authority Must Not Dismiss Appeal Merely because Accused did Not Sign the Petition || SC: It is a Pleader’s Duty to Apprise the Court and Other Parties of his Client’s Death || SC: For Mandatory Injunction under SRA, Breach of Obligation Must be Specifically Established

Delhi HC Denies to Allow Admission in 2 Institutes on Provisional Basis - (12 Aug 2016)