-Manupatra

Delhi HC: Property Disputes Between In-Laws and Daughter-In-Law are Not Exclusively For Family Court || Delhi High Court: After Probate is Granted, A Will Does Not Require Fresh Proof under Section 68 || Ker HC: Periodic Replacement and Maintenance of Prosthetic Limb Must Be Included in Compensation || Madras High Court: DNA Test Not Required For Mother to Donate Kidney to Her Son || Delhi HC: Pre-Summoning Evidence Opportunity Must be Granted Even in Civil-Natured Criminal Cases || J&K&L HC: UAPA Trials Cannot Linger and Must Proceed With Day-To-Day Hearing under NIA Act || Allahabad HC: FIR in Disproportionate Assets Case Not Vitiated For Lack of Pre-Registration Hearing || Allahabad HC: FIR in Disproportionate Assets Case Not Vitiated For Lack of Pre-Registration Hearing || Delhi HC: Private Schools May Increase Fees Without Prior Approval if Declared Before Session Begins || Supreme Court: Omission of Accused in Inquest Report Alone Does Not Indicate Innocence

CESTAT: Order for Confiscation of Goods Cannot be Made through Corrigendum to Original Order - (25 May 2022)