-Manupatra

SC: Magistrates Should Not Record Prosecution Evidence in Sessions-Triable Cases || Supreme Court Lays Down Guidelines on Using ITRs to Assess Motor Accident Victims' Income || Supreme Court: Citing AI-Generated Fake Precedents Amounts to Advocate Misconduct || Bombay HC: Horse-Trading Rampant in Maharashtra, FIRs 'Washed' After Switching Sides || Tripura High Court: Senior Citizens Cannot be Penalised For Failing to Follow Cases Online || Delhi High Court: Parent Cannot Gain Advantage by Keeping a Child Against a Foreign Court Order || Allahabad HC: Places of Worship Act Bars Conversion of Religious Character, Not State Acquisition || Jharkhand HC: Single Instance of Mother-In-Law Abusing Daughter-In-Law Does Not Amount to Cruelty || Madras High Court: No Appeal Lies Against E-Court Status or Adjournment Orders || Chhattisgarh HC: Judicial Officer Promotion Cannot be Denied on Complaint Without Disciplinary Action

Maharashtra City Taxi Scheme: Bombay High Court Gives Maharashtra Govt 2 months to Set Fare Bracket - (31 Jan 2019)