-Manupatra

SC: No Remand if the Appellate Court Can Decide the Issue on Existing Evidence || SC: S.69 Evidence Act Applies to Will Only if S.68 Attestation Proof is Impossible || SC: Superior’s Mere Reprimand Not Abetment of Suicide without Intent to Provoke Death || SC: Speedy Trial is Victim’s Right; Gangsters Act Case Cannot Stall Other Trials || Supreme Court Issues Directions to Curb Unaccounted Cash in Elections to Protect Democracy || Supreme Court Issues Directions to Prevent Fake Sureties in Bail Cases Involving Foreigners || Madras HC: Police Cannot Arbitrarily Bar Carrying Indian Flag at Peaceful Rallies || Delhi HC Bars JNU from Granting Student Admissions Using Deprivation Points || Kerala High Court Flags Misuse of POCSO in Marital Disputes and Acquits Man Accused of Rape || Calcutta HC orders Urgent EWS Certificate Decision, Says Mother's Voter Deletion Irrelevant

Delhi High Court: Husband Cannot Seek to Strike off Wife’s Defence over Unpaid Litigation Costs - (08 May 2026)