-Manupatra

Allahabad HC Reduces Cop's Sentence in 1984 Attempt-to-Murder Case, Awards Rs. 35,000 to Victim || Delhi High Court: Copyright Owners and ISPs Cannot Unilaterally Declare a Website 'Rogue' || Rajasthan HC: Teacher's Reprimand for Poor Attendance and Performance is Not Abetment of Suicide || Karnataka High Court: Police Assistance to Enforce Injunction Not Barred by Res Judicata || SC Upholds Validity of Section 16(2)(c) of CGST Act, Says ITC Depends on Supplier's Tax Payment || Supreme Court: Registration Certificate Alone Can't Secure Interim Release of Seized Vehicles || Supreme Court: IBC Moratorium Doesn't Shield Promoters, Directors From Consumer Complaints || Supreme Court: Accused Person's Advocate Cannot Remain Present During Entire Police Interrogation || Uttarakhand HC: Severity of POCSO Charges Alone Cannot Deny Juvenile Bail || Madras HC Grants Anticipatory Bail to Man Accused of Watching CM Vijay's Unreleased Film Online

Madras HC Permits Transgender to Change Gender in School, College Records - (29 Jun 2017)