-Manupatra

Supreme Court: Second Bail Order Must Record Changed Circumstances or Fresh Grounds || SC: Severity of Injury Alone Cannot Prove Attempt to Murder Without Intent to Cause Death || SC: Promissory Estoppel Cannot Be Used to Claim Unintended Benefits, Lays Down Principles || Kerala High Court: No Unrestricted RTI; DPDP Act Strengthens Privacy Framework || Allahabad High Court: Juvenile Offence Case Does Not Bar Govt Job In Adulthood || Gauhati HC: Burden Of Proving Citizenship Stays With Proceedee and Does Not Shift At Any Stage || Delhi HC: Property Disputes Between In-Laws and Daughter-In-Law are Not Exclusively For Family Court || Delhi High Court: After Probate is Granted, A Will Does Not Require Fresh Proof under Section 68 || Ker HC: Periodic Replacement and Maintenance of Prosthetic Limb Must Be Included in Compensation || Madras High Court: DNA Test Not Required For Mother to Donate Kidney to Her Son

Supreme Court: Preventive Detention Unwarranted When Ordinary Law Suffices to Maintain Order - (18 May 2026)