-Manupatra

Gauhati High Court: Confessions under Section 164 CrPC are Inadmissible if Police are Present || Delhi HC: On-Duty Driver is Entitled to Compensation Unless Murder Was Personal and Targeted || SC: High Courts Exercising Probate Jurisdiction Can Order Probes Into Estate Irregularities || SC: High Courts Exercising Probate Jurisdiction Can Order Probes Into Estate Irregularities || Supreme Court Grants Bail to Undertrial Jailed For 9 Years, Citing Violation of Article 21 Rights || Supreme Court: Appellate Courts Reversing Acquittal Must Themselves Hear Convicts on Sentence || SC: Party Accepting Extension of Arbitrator’s Mandate Cannot Later Challenge Award on Expiry Grounds || Supreme Court: Life Sentence Can Be Modified Into a Fixed-Term Sentence in Appropriate Cases || Supreme Court Upholds EC Authority to Conduct SIR of Electoral Rolls For Free & Fair Elections || Supreme Court Expresses Concern over NEET-UG 2026 Cancellation, Stating NTA Has Not Learned Lessons

SC: Non Compoundable Criminal Cases of Predominantly Private Nature Can Be Quashed U/s 482 CrPC - (30 Sep 2021)