-Manupatra

Supreme Court: Asking a Woman to Adjust in Marriage Does Not Amount to Cruelty By In-Laws || Supreme Court Reiterates That Police Must Obtain Magistrate’s Permission For Further Investigation || Supreme Court Upholds GST on Online Gaming, Ruling it Falls under Betting and Gambling || Supreme Court: ECI Can Examine Citizenship For Electoral Rolls, But its Ruling is Not Final || Supreme Court: Centre Must Consider State’s Views Before Rejecting All India Services Officer's VRS || Madras High Court Bans Cow and Calf Slaughter For Bakrid, Saying it is Not an Essential Sacrifice || Gauhati High Court: Confessions under Section 164 CrPC are Inadmissible if Police are Present || Delhi HC: On-Duty Driver is Entitled to Compensation Unless Murder Was Personal and Targeted || SC: High Courts Exercising Probate Jurisdiction Can Order Probes Into Estate Irregularities || SC: High Courts Exercising Probate Jurisdiction Can Order Probes Into Estate Irregularities

Allahabad HC Seeks UP Government’s Reply over Arbitrary Yash Bharati Awards - (22 Dec 2016)