-Manupatra

Ker. HC Issues Guidelines for DNA Testing of Children of Rape Victims Who Are Given in Adoption || SC: Fourteen-Year-Old Rape Survivor Allowed to Terminate Twenty-Eight-Week Pregnancy || SC: Government of Himachal Pradesh Directed to Review its Policies on Child Care Leaves || SC: Not Including Content Shown in Trailer, in Main Movie Doesn’t Amount to ‘Deficiency of Service’ || Petition Seeking Three Year LL.B Course After 12th Standard, Refused by Supreme Court || SC: Sessions Judge has Power to Issue Process Against Accused in Offences Under IBC, 2016 || Principles to be Followed by Appellate Court While Reversing Acquittal, Restated by Supreme Court || SC: App. Seeking Permission for Public Gatherings During Lok Sabha Elections to be Decided in 3 Days || SC: Case to Proceed as Pvt. Complaint if Cognizance of Additional Materials Taken With Protest Petiti || SC: Investigating Officer Must Narrate Statement of Accused to Prove Disclosure Statement

Supreme Court: Tribunals Decision Can Be Examined Only By Territorial Jurisdiction High Court - (07 Jan 2022)