-Manupatra

Karnataka HC: State Has Fundamental Duty to Supply Drinking Water Fit for Human Consumption || Raj. HC: Can’t Extend ‘Child Specific’ Safeguards to Victim to Attaining Majority During Trial || Delhi High Court: Sadhguru Seeks Protection against Infringement of his Personality Rights || Delhi High Court Tells Mohak Mangal to Remove Words like ‘Gunda Raj’ from Video against ANI || Supreme Court Clarifies Observations on Mumbai Gateway of India Jetty Project || Supreme Court Expresses Concern Over Delay by Delhi HC in Deciding Bail Plea || SC Quashes Rape Case against Man Who Backed Out from Marriage || Allahabad High Court Refers Question on High Court's Power to Quash FIR to 9-Judge Bench || Delhi HC: Online Applications for ‘No Entry Permits’ Must be Scrutinised || Delhi High Court: It is Not Necessary to Use Trademark in Physical Form

Delhi Govt Lays Down Guidelines Relating to Downloading of DVAT Statutory Forms - (14 Jun 2017)