-Manupatra

SC: Oraon Tribe Custom Doesn't Allow Uncle-In-Law to Adopt Niece's Husband as Ghar Damad || Kerala HC Approves New Public Prosecutor Appointment Guidelines After a Minor Revision || Rajasthan HC Clarifies Criminal Writ Petitions Have No Separate Constitutional Status || Delhi HC Clarifies if Whatsapp Acknowledgment Can Make an Arbitral Award Binding || Allahabad HC: Limitation Cannot be Extended Through Belated Representations or Letters || Madras HC: Private Schools Fall Outside RTI but Must Disclose Fee Structure || Bombay HC Orders Removal of AI-Made Deepfakes and Morphed Images of Preity Zinta || P&H HC: BNSS Pre-Cognizance Hearing Doesn't Apply to Serious Fraud Investigation Office Cases || Madras HC: Election Plea Becomes Infructuous After Assembly Term Ends, Barring Corruption || Supreme Court: Banks Cannot Effectively Blacklist Lawyers by Placing Them on Caution Lists

Supreme Court Stays FIR Against Army Filed in J&K's Shopian - (12 Feb 2018)