-Manupatra

Karnataka HC: Caste Slurs at Factory Dispatch Area Accessible to Workers Amount to Public View || Delhi HC: Lawyer’s Inability to Understand Lower Court Order Cannot Justify Delay in Filing Appeal || Delhi HC: POCSO Charges Stay Even If Minors Remain Unidentified In Child Sexual Exploitation Cases || J&K&L HC: Mere Abuse or Mentioning Caste Name Does Not Constitute an Offence under SC/ST Act || Tripura HC: Divorced Daughter Cannot Claim Family Pension if Divorce Happens After Parent’s Death || SC: Candidate Missing Physical Test Gets No Second Chance; Compassion Has No Place in Public Jobs || SC Grants Bail to Doctors as Were Not Provided in Writing, Citing 'Mihir Shah' Verdict || Supreme Court: Dowry Harassment and Domestic Abuse Persist, Showing Patriarchy Still Prevails || Supreme Court: Dowry Harassment and Domestic Abuse Persist, Showing Patriarchy Still Prevails || Supreme Court: Pay Commission Benefits Cannot Be Denied By Imposing Extra Conditions

Lokayukta Extortion Case: Karnataka HC Grants Bail to Ex-Lokayukta's Son, Nine Others - (20 Sep 2016)