-Manupatra

SC: Casual Workers Can't be Denied Regularisation if Similar Daily Wagers were Regularised || Supreme Court: Illegal Change of Land Use under Punjab Act Cannot be Legalised Later || Allahabad High Court: Magistrate Must Consider Closure Report Even After Taking Cognizance || Allahabad HC: CGST Arrest Memo Must Include Grounds as Annexure; Reasons to Believe Not Needed || Kerala HC: Petitioner’s Identity Must be Verified Via SHO in Cases of Bank Account Defreezing || J&K&L HC: Undenied Pleadings are Deemed Admitted by Implication under the CPC || Kerala HC: Transfer Order Pending Disciplinary Proceedings Cannot be Disguised as Punishment || Allahabad HC: GST, Incentives, 0r Festival Advances Cannot be Deducted From Employee’s Retiral Dues || SC: Absconding Accused Cannot Claim Anticipatory Bail Solely Because a Co-Accused Was Acquitted || Supreme Court: District Cricket Bodies Must Adopt Good Governance Voluntarily, Not Follow BCCI Rules

SEZ Rules Amended to Make Legal, Accountancy Services From Foreign Entities Possible in SEZs - (16 Jan 2017)