-Manupatra

Calcutta HC: Employee Looking for Another Job with Rival Company Isn’t Contrary || Allahabad HC: Can’t Call Hindu Marriage Invalid Only because it Isn’t Registered || Allahabad HC: Can’t Call Hindu Marriage Invalid Only because it Isn’t Registered || Allahabad HC: No Power on Police to Open History-Sheet on Likes or Dislikes || Rajasthan HC Puts Stay on Installation of Dairy Booth Outside Private Residence || Calcutta HC: Cannot Summon Accused to Produce Incriminating Evidence against Himself || Kerala HC Upholds STA’s decision mandating installation of cameras with Fatigue Detection Censors || SC: Executive Instructions Cannot Override Statutory Recruitment Processes || Delhi Lieutenant Governor’s Notification regarding Evidence of Police officers Put on Hold || SC Issues Notice in Plea to Bring Bar Councils under POSH Act

Mizoram Passes Mizoram Goods and Services Tax (GST) Bill, 2017 - (26 May 2017)