2020 | Page 62 of 209

Manipur HC |Non-establishment of mental health establishments has put mentally ill persons to hardship: HC directs State Govt. to implement Mental Healthcare Act

Manipur High Court: A Division Bench of Ramalingam Sudhakar, CJ and Kh. Nobin Singh, J., addressed a Public Interest Litigation concerning the implementation

Case Briefs High Courts

Jhar HC |‘Desertion’ has to be wilful and voluntary for a valid ground for divorce under S. 13 of Hindu Marriage Act, 1955; Legal principle “No one can take a benefit of his own fault” applied

Jharkhand High Court: A Division Bench of H.C. Mishra and Rajesh Kumar JJ., rejected the prayer and dismissed the appeal being devoid

Hot Off The Press News

DGCA | Is Photography and recording of Still Video allowed inside the Aircraft? [Read]

Order dated 13-09-2020: DGCA in continuation of Order dt. 12-9-2020 clarified that a bonafide passenger travelling in an aircraft engaged in scheduled

Case Briefs High Courts

P&H HC orders reinstatement of employee dismissed for misconduct under Art. 311(2) without recording sufficient reasons

Punjab and Haryana High Court: While deliberating over a matter of wrongful termination of a public servant’s services, Anil Kshetarpal, J., allowed

Law made Easy Op Eds OP. ED.

Unmasking the Narcotics Drugs and Psychotropic Substances Act, 1985 [Explainer on certain provisions]

by Devika Sharma†

OP. ED.SCC Journal Section Archives

Trial by Media: An International Perspective

* by Justice R.S. Chauhan

Call For Papers Law School News

Call for Articles| The Contemporary Law Forum

About the Blog The Contemporary Law Forum is a student run, professionally supported blog established with the primary objective of promoting and

Interviews

In conversation with Adya Jha and Dakshita Chopra on launching SAHYOG- A Pro Bono Research Project

Interviewed by Raksha Raina

Hot Off The Press News

Supreme Court releases a 17-page User Guide for limited physical hearings

The Supreme Court Registry has released a detailed User Guide for limited physical hearings. The ‘How to’ User guide answers the ‘How

Call For Papers Law School News

Call for Blogs | The Social Chronicle by Praxis Education Trust

About the Praxis Education Trust The Praxis Education Trust is dedicated towards breaking the current shackles of the education system, enabling young