-Manupatra

SC: Repeated Anticipatory Bail Pleas Abuse Process and Reduce Litigation to a Gamble || Supreme Court: State Officers Cannot Back Litigants Through Affidavits Against the Law || Supreme Court: Accused Deserves Parity With Discharged Co-Accused if Evidence is Not Stronger || SC Allows Euthanasia of Rabid Stray Dogs if Necessary and Protects Officials Acting in Good Faith || Kerala High Court: University Syndicate Cannot Sue Chancellor as Both Form Same Legal Body || Kerala High Court: Unsigned FIS is Admissible if Informant Confirms its Contents in Court || J&K&L High Court: Purchaser’s Structure on Migrant Land Alone Cannot Block Sale Deed Registration || Supreme Court: Bail Remains the Rule and Jail the Exception, Even under the UAPA Law || Supreme Court: Principle of Res Judicata Also Applies Between Stages of the Same Case || Supreme Court: Govt Servant Has No Right to Old Rule Promotion Just Due to Earlier Vacancies

Delhi HC Denies to Cancel Kanhaiya’s Bail - (25 Mar 2016)