-Manupatra

Madras HC: Women Residing in India Temporarily, OCI Cardholders Entitled to Relief Under DV Act || SC: Upto Parliament to Decide Whether to Allow Candidates to Contest from Two Seats || Del. HC to Tihar Medical Superintendent: Ensure Efficient Medical Treatment of Former PFI Chairman || Delhi HC: No Custom Duty Exemption Allowed if Aircraft Imported for Private Purposes || SC: W.P Shouldn’t be Dismissed on Ground of Alternative Remedies When Question of Law Raised || Madras HC Orders Shutdown of Fake Websites Misleading Devotees || Delhi HC on Depleting Forest Cover: We Should Leave Something for Future Generations || Delhi HC: Final Orders of AFT Can Be Challenged Before High Court || Cal. HC Upholds Order Disallowing Murder Accused from Rejoining Home Guard Service || Bom HC: Can’t Direct State to Make Degree Holder Eligible When Rule Say Only Diploma Holder Eligible

Ker. HC: Can’t Seek Return of Plaint & Refund of Court Fees After Dismissal of Suit - (20 Jan 2023)