-Manupatra

MP HC Issues Notice to Centre on Plea to Exempt 'Fantasy Sports' from New Online Gaming Law || Delhi HC: Rise in Husband's Income, Living Costs Valid for Increasing Wife's Maintenance || Delhi HC: State cannot limit Parole, Furlough in the name of Disciplining Prisoners || Calcutta HC: Expecting Educated, Earning Wife to Contribute to Expenses is not Cruelty || Delhi HC: Can File Cheque Bounce Complaint if Payment is Not Made Within 15 Days || Calcutta HC: Section 94 BNSS is a 'Supplementary Tool' to secure Documents during Probe || SC: Anticipatory Bail Allowed under SC/ST Act Only if Prima Facie Offense isn't Established || SC: High Courts must Justify Framing Additional Questions of Law in Second Appeals || SC Takes Suo Motu Case of Missing CCTV Cameras in Police Stations || Centre Seeks Transfer of Pleas Against Online Gaming Act 2025 from High Court to SC

NGT Seeks Reports on Constructions near Yamuna - (26 Sep 2016)