-Manupatra

SC: While Declining to Quash an FIR, A High Court Should Not Direct Police To Follow Section 41A CrPC || Allahabad High Court: Recruitment Rules Cannot Override Compassionate Appointments || Rajasthan HC: Single Blunt Blow Causing Grievous Injury is Not Attempt to Murder Without Intent || Karnataka High Court Holds Mining Leases Granted in Violation of Rule 22-D are Void Ab Initio || Supreme Court: Wait-Listed Candidates Have No Vested Right After List Expiry || SC: Reserved Candidates Scoring Above General Cut-Off Must be Considered For Open Posts || SC: AICTE Regulations Do Not Govern Direct Recruitment of Engineering Professors by State PSCs || Supreme Court: High Courts To Decide Article 226(3) Applications Within Two Weeks || SC: State Agencies are Competent To Probe Corruption Cases Against Central Government Officers || Allahabad High Court: Wife May Claim Education Expenses; Adverse Inference If Husband Hides Income

Delhi HC: Demonetization Must Not Affect Timely Relief to Rape Victims - (24 Nov 2016)