2024 SCC Vol. 3 Part 5
Civil Procedure Code, 1908 — Or. 6 R. 17 — Amendment of plaint: Principles summarized re when amendment of plaint is permissible.
Entitlement
Consideration for grant of parole is whether prisoner is likely to relapse into crime if released
Rajasthan High Court: While deciding a criminal writ petition, a Single Judge Bench comprising of Vinit Kumar Mathur, CJ, discussed the consideration
A major unmarried daughter is entitled to maintenance from her father under Section 125 CrPC
Bombay High Court: A Single Judge Bench comprising of Bharati H. Dangre, J., decided a writ petition filed by the petitioner-mother, wherein
Maternity leave can be granted to women government servant even if she is working on contractual basis, ad hoc/tenure or temporary basis
High Court of Uttaranchal: The Court while hearing a petition relating to the issue of maternity leave not been granted to the
Wife is not entitled to maintenance, if living separately without any sufficient reason
High Court of Madhya Pradesh: While examining the revision petition filed by the applicant against the order passed by the Principal Judge,