-Manupatra

SC: IMA Cautioned With Regard to Unethical Practices by its Members || Kar. HC: Serious Stigma May be Caused on Person’s Character by Pre-Trial Detention || Del. HC: Panel Lawyer of DSLSA is Not an Employee, Can’t be Entitled to Maternity Benefit || Del. HC: Record Rooms of District Courts in Grim Situation, Record to be Weeded Out Efficiently || Supreme Court Expresses Disappointment Over Inadequate Implementation of RPwD Act, 2016 || 24,000 Teaching and Non-Teaching Jobs Invalidated by Calcutta High Court || 24,000 Teaching and Non-Teaching Jobs Invalidated by Calcutta High Court || Del. HC: For Purposes of Article 19(6) of COI National Council for Teacher Education is ‘State’ || Karnataka High Court: Smoking Hookah as Addictive and Harmful as Smoking Cigarettes || All. HC: Interest Can’t be Awarded by Labour Court In Proc. for Money Recovery from Empl. u/s 33C(2)

SC: Lapse Of Time Between Injury, Death Doesn't Reduce Liability In Murder Case - (27 Jan 2023)