Case Briefs High Courts SC/ST Act protection ceases to apply post conversion to Christianity; Andhra Pradesh HC quashes complaint by a pastor
Law School News Others CHRDS, HPNLU Shimla | Blog Writing Competition on Mental Health, Disability & Rights
Case Briefs Supreme Court (Constitution/Larger Benches) Breakdown of SC’s 4:1 Verdict on Court’s limited power to modify Arbitral Awards under Sections 34 and 37 of the Arbitration and Conciliation Act
Case Briefs High Courts Compassionate appointment is one-time benefit, no betterment of position allowed; Chhattisgarh HC reiterates while rejecting post upgradation plea
Case Briefs Supreme Court Supreme Court stays Bombay HC’s decision sentencing woman to one week imprisonment for ‘dog mafia’ remark against Judges