-Manupatra

SC: Recoveries U/S 27 of Evidence Act Alone Cannot Sustain Conviction; 1988 Murder Acquittal Restored || SC: Successive Impleadment Applications are Barred by Res Judicata under Different CPC Provisions || Supreme Court Halts Coercive Measures in CJP Protest Cases, Directs Release of Minors || Supreme Court: National Commission for Scheduled Castes Lacks Power to Pass Binding Orders || Bombay HC: Alleged Illegal Arrest Alone Cannot Trigger Contempt Action Against Police || Bombay HC Quashes Order against Taiwan National, Says Online Study Didn't Breach Visa Rules || P&H High Court Issues Directions on LADC Scheme After Reviewing Lawyers' Objections || Allahabad HC: Suspension of Sentence Plea Need Not Take Priority if Appeal is Ready || Allahabad High Court: Surcharge Recovery From Pradhan Must Follow Panchayat Raj Act Procedure || Allahabad HC Directs IB Probe into 4 Lucknow Lawyers, Raises Concern over Lawyer-Police Nexus

CESTAT: No Penalty on Confiscated Gold Bar in The Presence of Cogent Evidence - (29 Jun 2022)