-Manupatra

Raj. HC: Candidate's rejection merely because he suffered disability below the minimum degree illegal || Calcutta HC Allows Bail Application of Former TMC aide Ayan Sil in Recruitment Scam Case || SC Stays Contempt Proceedings in Gujarat High Court Against Judicial Officer || SC Stays Contempt Proceedings in Gujarat High Court Against Judicial Officer || SC Provides Interim Protection to Journalist Mamta Tripathi in UP Police FIR || SC Stays Arrest of YSR Congress Party's Social Media Head for 2 weeks || SC Refuses to Relax GRAP-IV Restriction in National Capital || SC Rejects Plea Challenging SC/ST Reservations in Punjab's Gram Panchayat Posts || SC to States/UTs: File Status Report on Suggestions for Proper Implementation of DV Act || Supreme Court Issues Guidelines for Legal Aid Lawyers, Prosecutors

ITAT, Delhi Says 'No' to Protective Assessment Without Substantive Assessment - (12 Jun 2017)