-Manupatra

SC: Mere Membership of Unlawful Assembly is an Offence Under UAPA || SC: To Determine Correctness of Caste Claim, Affinity Test is Not Essential || SC to Prisoners Released on Covid-19 Parole: Surrender Within 15 Days || Del HC: Party Can’t Restrict Limitation Period Contrary to Limitation Act, for Invoking Arbitration || HP HC: Water is State Property; Not Private Entitlement of People Who Use it || HP HC: Under National Highway Act, Arbitrator Has to Give Award Within 1 Year || Delhi HC: A Judge is a Judge Who is Always Open to be Judged || SC: Unless Contract Allows, Subletting is Impermissible Under Bombay Rent Control Act || SC: No Modifications are Permissible Once Resolution Plan is Approved || SC to Centre: Play Proactive Role to Resolve Sutlej-Yamuna Canal Dispute Between Punjab & Haryana

HP HC: No Separate Reservation for All Sections of Society - (10 Mar 2023)