-Manupatra

Supreme Court Clarifies that the Right to Vote is Not a Fundamental Right But a Statutory Right || Chhattisgarh High Court: Minor’s Voluntary Elopement With a Lover Does Not Constitute Kidnapping || Bombay HC: Staring at Co-Worker’s Chest is Morally Wrong But Does Not Amount to Voyeurism under IPC || Delhi HC: Loss of Confidence in Employees Entrusted With Funds is Valid Ground For Termination || Allahabad High Court: Gram Nyayalaya Has Jurisdiction to Decide Maintenance and Execution Petitions || J&K&L HC: Non-Publication of Sec 4(1) Notice in Gazette and Local Newspapers Vitiates Acquisition || Punjab & Haryana HC: Denial of Inter-Utility Transfers Without Policy Nexus Violates Article 14 || Calcutta High Court: Brother Not Entitled to Family Pension When Eligible Mother Had Not Claimed it || SC: ‘Abandonment of Service is Not Voluntary Retirement’, Denying SBI Clerk Pension Benefits || Supreme Court: Stranger Affected by an Interim Order is Entitled to be Impleaded in Writ Proceedings

NGT Notices Delhi Govt over NOC to Old Diesel Vehicles - (10 Jan 2017)