-Manupatra

Madras HC: Property Acquired by Catholic Priests Belongs to the Religious Society || Delhi HC: Pre-Marital Disability Cannot Be Used to Avoid Maintenance to Wife and Child || Allahabad HC: Religious Freedom Does Not Confer a Right to a Specific Plot for Cemetery || Allahabad HC: Dissatisfaction With Police Probe Alone Cannot Prove Wilful Neglect under SC/ST Act || Kerala HC: Teachers Cannot Face Criminal Action for Trivial Classroom Discipline Measures || Supreme Court: Past Ad Hoc Service Counts for Pension, Not Seniority Against Direct Recruits || SC: CPC Amendment Allowed When New Facts and Reliefs Directly Relate to Existing Dispute || SC: Governing Law Clause Relevant to Determine Arbitral Seat When Two Venues Are Named || Supreme Court: Section 161 CrPC Statements Can Be Considered at Cognizance Stage, Not at Trial || Bombay High Court Directs Release of Protesters Held over Anti-ECI Agitations

Bombay HC Refuses Temporary Suspension of Sentence on Medical Grounds to Murder Convict - (17 Oct 2016)