-Manupatra

J&K&L HC: Delay in Executing Preventive Detention on Unsubstantiated Medical Ground Makes it Invalid || Delhi HC Allows AITA Results For Interim Management and Directs Fresh Elections Under New Sports Law || J&K&L HC: Preventive Detention U/S 129 BNSS During Proceedings Must Satisfy Strict Legal Standards || Gujarat HC: Firing in Air at a Wedding Without Intent to Harm Does Not Amount to Attempt to Murder || Bom HC: Developers’ Profit Rights in Redevelopment Cannot Override Members’ Right to Safe Housing || Supreme Court: Joint Accused Statements are Admissible Only When They Result in Distinct Discoveries || SC to Ex-MLA in Money Laundering Case: Duped Homebuyer Must be Safeguarded First, then Consider Bail || Supreme Court: Right to a Speedy Trial Cannot Override NDPS Act Bail Conditions || SC: Relatives Cannot be Implicated in Bigamy Solely Based on Knowledge of a Second Marriage || Supreme Court: Service Inam Land Attached to a Mosque Constitutes Waqf Property and is Inalienable

Gujarat HC: Firing in Air at a Wedding Without Intent to Harm Does Not Amount to Attempt to Murder - (28 Apr 2026)