-Manupatra

SC Awards Rs.1 Lakh Compensation to Daily-Wage Workers in 25-Year-Old Bihar Dues Case || Supreme Court Questions Women’s Safety Progress, Orders CCTV, Lighting and Increased Police Patrols || Rajasthan HC: Passport can be Issued to Minor in Single Mother's Sole Custody without Father's Name || Rajasthan HC: One Voter's Absence cannot Halt Election or Warrant Re-Poll || Delhi HC: Stridhan Recovery Alone Cannot Justify Custodial Interrogation || Delhi HC: Rape Victim's Hearing Necessary before Bail is Granted to Accused || Gujarat HC: Family Suit Can Be Shifted to Wife’s Residence Due to Travel, Childcare Duties || Delhi High Court Orders NTA to Reissue Lost NEET-UG Scorecards to Foreign Medical Graduates || MP HC: Firearm Licence Suspension Unjustified Solely due to Criminal Case Pendency || Delhi HC: Re-Arrest Without Magistrate's Permission Invalid if Earlier Arrest was Vitiated

Union Cabinet Approves Reconstitution of Law Commission - (10 Sep 2015)