-Manupatra

Bom HC: Civil Court Can Invoke Sec 151 CPC to Dismiss a Suit as Infructuous if Cause of Action Ends || Kerala HC: Arrest Grounds Need Not Be Shared With Foreigner’s Family If FRRO Or Embassy is Informed || Delhi HC Granted Interim Relief to JioStar in a Dispute over Legends League Cricket Broadcast Rights || SC: Dishonour of a Post-Dated Cheque Alone Does Not Establish Dishonest Intent For Cheating || SC: Disciplinary Proceedings Started During Service May Continue After Retirement If Rules Allow || Supreme Court: Earning Interest on a Bank Deposit Does Not Make it a Commercial Purpose || CCI Dismisses Complaint Against Rapido over Use of Private Vehicles in Bike Taxi Service || Allahabad HC: State Must Protect Individuals Threatened for Conducting Prayers in Private Spaces || Madras HC: Habeas Corpus Petition Cannot Be Used if Wife Voluntarily Elopes with Another Man || Calcutta High Court: Post-VRS Service Benefits Cannot be Denied; Ex-Employees Entitled to Arrears

Kerala HC: Interim Bail Period Not Counted as ‘Detention’ for Statutory Bail under S.187 BNSS - (27 Oct 2025)