-Manupatra

Supreme Court: Confession Without Corroboration Cannot Form the Basis of Conviction || SC: Higher Land Acquisition Compensation to Some Owners Cannot Invalidate Awards to Others || SC: Prior Written Demand is Not Mandatory For an Industrial Dispute to Exist or be Referred || SC: Complaint U/S 175(4) BNSS Against a Public Servant Must Meet the Conditions of Section 175(3) || P&H HC: Customary Restrictions Can't Stop Widow From Alienating Non-Ancestral Property || Delhi High Court: SC's 'Mihir Rajesh Shah' Directive on Written Arrest Grounds Applies Prospectively || MP HC: MPPSC Cannot Reject Doctors For PG Additional Registration Not Mentioned in the Advertisement || Supreme Court: Registered Sale Deed Carries Strong Presumption of Genuineness || SC: Registry Cannot Intrude Into Judiciary’s Exclusive Domain By Questioning Why a Party is Impleaded || Calcutta HC: Third-Party Suits in a Deity’s Name are Allowed Only When The Sebait Loses Authority

Calcutta HC: Third-Party Suits in a Deity’s Name are Allowed Only When The Sebait Loses Authority - (27 Jan 2026)