-Manupatra

Supreme Court: Courts Have Sometimes Failed Arbitration, With Interference Curing No Disease || Supreme Court: Co-Heir Cannot Sell Other Heirs' Shares as Karta After Intestate Succession || SC: Casual Labourers With Temporary Status are Eligible For Pension Even Without Regularisation || Supreme Court: High Courts Must Record the Nature of Crime and Allegations While Quashing FIRs || Delhi HC Rejected Pernod Ricard’s Plea Against Denial of Wholesale Liquor License over Excise Case || Gujarat HC: Lalita Kumari Ruling Does Not Permit Deceased’s Kin to Invoke Art 226 For FIR Failure || Ker HC: Denying Disability Pension to Army Personnel Based on Unreasoned Medical Opinion is Invalid || Kerala HC Directs Family Courts to Follow Calcutta HC Custody Guidelines Till State Rules Framed || Allahabad HC Allows LIC Employees to Be Engaged as Census Enumerators and Supervisors For Duties || Supreme Court Unveiled Victim Protection Plan For Trafficking Survivors and Urged Legal Reforms

Quoting Aadhaar Mandatory For PAN Applications & IT Returns From 1st July, 2017 - (06 Apr 2017)