-Manupatra

SC: Giving Accused the Option of Search Before a Police Officer Breaches Section 50 of the NDPS Act || Gujarat HC: Person is Entitled to Compensation For Injury or Death Within Railway Station Premises || Delhi HC: PMLA Can Apply Even if the Scheduled Offence Occurred Before the Law Came Into Force || J&K&L HC: Accused Can Admit Evidence Recorded under Section 299 Crpc After Appearing in Court || J&K&L HC: District Judge Serving as Reference Court under Land Acquisition Act Acts as a Civil Court || Del HC: Subsequent Bail Pleas From Same FIR Should Usually Go Before the Judge Who Denied the First || J&K&L HC: Vaishno Devi Shrine Board, Despite Statutory Status, is Not a ‘State’ under Article 12 || SC: Confirmation of an Auction Sale Does Not Bar Judicial Scrutiny of Reserve Price Valuation || Supreme Court Sets Aside Conviction of Four Men in a 1998 Gang Rape Case || Supreme Court: Privy Purse Privileges of Princely Rulers are Not Enforceable Legal Rights

Punjab & Haryana HC Seeks Election Commission's Reply Over Ensuring Drug-Free Elections - (14 Jan 2022)