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J&K&L HC: Preventive Detention under PITNDPS is Valid Only For Activities Defined as Illicit Traffic  ||  Cal HC: Contractual Marriage on Stamp Paper is Void and Cannot Sustain Bigamy or Cruelty Charges  ||  Ker HC Directs Travancore Devaswom Board to Ensure Transparency in Padi Pooja at Sabarimala Temple  ||  Rajasthan High Court Orders Removal of Facebook Post on Minor, Citing Right To Life Breach  ||  Orissa High Court Grants Bail in OTET Leak Case, Ruling Allegations Alone Can’t Punish  ||  ITAT Quashes Reassessment of Lalit Modi’s Income Linked to Credit Card and Private Jet Expenditures  ||  P&H HC Quashes Case over Allegations Against Judge, Orders Police Awareness on S.215 BNSS  ||  Chhattisgarh HC: Scheduled Tribe Persons Can Voluntarily Choose to be Governed by Hindu Marriage Act  ||  Kerala HC: Intra-Court Appeal Maintainable Against Ex Parte Ad Interim Orders Affecting Remedies  ||  Kerala HC: Failure To Record Victim’s Intellectual Disability isn’t Fatal if Competent to Testify    

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