-Manupatra

J&K&L HC: Repeated Arrests U/S 107 Crpc After UAPA Bail Can be Fresh PSA Detention Grounds || Del HC: Arrest Memo Listing Only Reasons Cannot Substitute Person-Specific Grounds of Arrest || SC: Hostile Witness Testimony Can Support Acquittal as Well, Not Only Conviction || SC: Appointing Candidates on Contract Against Advertised Regular Posts is Patently Illegal || SC: Compensation For Industrial Land Cannot be Based on Residential Plot Sale Deeds || SC: Public Service Vehicles Without Trackers, Panic Buttons Can't Get Fitness Certificates || SC: Fixed Shares Paid to Association of Persons Members are Taxable as Income, Regardless of Profit || Supreme Court: Wife Pursuing Her Career Cannot be Deemed Cruelty For Hurting Her Husband || Supreme Court: Appeals Must Include Certified Copies of Orders, as E-Filing Alone is Insufficient || Supreme Court: Children Have a Fundamental Right to Receive Education in Their Mother Tongue

Kerala HC: Complainant Must be Informed if Probe Against FIR-Named Accused is Dropped - (10 Nov 2025)