Supreme Court


 

Reprimand for indiscipline does not amount to abetment of suicide of a “hypersensitive” student
Read HERE

Preliminary Enquiry not mandatory in all corruption cases

Kashmiri migrants can’t retain Government accommodation for indefinite period after retirement
READ HERE

 


HIGH COURTS


Kerala High Court

Son-in-law and his right on Father-in-laws property | Claim that he was adopted as a member of family subsequent to marriage with daughter: Know what Ker HC decides
READ HERE

“Illegal detention or kidnapping is a pre-requisite for invoking writ of habeas corpus”; HC holds habeas corpus doesn’t apply on missing cases
READ HERE

Punjab and Haryana High Court
Contribution for renovation to father’s self-acquired property a ground to not being evicted? Here’s what P&H HC opined while deciding on Eviction Order for Son and Daughter-in-law
READ HERE

Madras High Court

Cinema owners are liable to pay compensation for not providing free potable & pure drinking water? Prohibition to carry drinking water in Cinema Hall | Madras HC Decision
READ HERE

Bombay High Court

Custody of minor child, can it be determined on basis of work commitment of one parent and availability of ample time with another? Bom HC decides while determining question of custody, visitation rights and more
READ HERE

 


LEGISLATION UPDATES


Central Motor Vehicles (Twenty fourth Amendment) Rules, 2021

Karnataka Stamp (Amendment) Act, 2021

IBBI (Liquidation Process) (Second Amendment) Regulations, 2021

SEBI issues circular on discontinuation of usage of pool accounts for transactions in Mutual Fund unit

Gujarat Government issues Code on Wages (Gujarat) Rules, 2021

Government of Gujarat issues Industrial Relations (Gujarat) Rules, 2021

 


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