-Manupatra

Orissa HC: Merit List Not a Reservoir for Future Appointments || Delhi HC: Mother's Choice & Quality of Child's Life Deciding Factors in Case of Fetal Abnormalities || Ker. HC: Court in Whose Limits Employee Draws Pension Has Jurisdiction to Hear Plea for Dues || SC Dismisses Plea Seeking GST Exemption for Medicines to Cure Spinal Muscular Atrophy || SC to Centre: Examine Means to Improve Conditions of Persons Suffering from Chronic Fatigue Syndrome || SC to Centre: Examine Means to Improve Conditions of Persons Suffering from Chronic Fatigue Syndrome || Delhi HC to BCI: Consider Having 'Pre-Set Schedule' for All India Bar Examination || Karnataka HC to State: Take Forward 'One Nation One Ration Card' Policy || Sikkim HC: Can’t Reduce Sentence if Trial Court Awarded Minimum Punishment Prescribed by Statute || Kerala HC: State Government Well Equipped to Decide Legality of Panchayat Decisions

MP HC: Provision Requiring Inter-Faith Couples to Declare Conversion Before DM is Unconstitutional - (18 Nov 2022)