-Manupatra

Delhi HC: Govt Created 'Utter Chaos' in OBC Reservation Rules Through Conflicting Notifications || Calcutta HC: Acceptance of Rent After Quit Notice Doesn't Waive Tenancy Termination || Delhi HC Flags EFI Selection Criteria Breach in Asian Games Dressage Team, Declines to Interfere || Delhi High Court Safeguards Ravi Kishan's Personality Rights From Misuse || Cal HC: Wife’s Ancestral Property Claim Can Amount to Dowry Demand if Made under Husband's Pressure || Gujarat HC: Sessions Court Prima Facie Overreach Bail Jurisdiction by Ordering Executive Action || Kerala HC: Re-Arrest is Allowed After an Illegal Arrest With Prior Judicial Approval || Madras High Court: Section 15(2) Safeguards Need Not Apply to Searches in Commercial Spas || Supreme Court: Proof of Attestation Alone Doesn't Establish Will's Genuineness || Delhi HC: Education Department Cannot Restrict Recruitment in Aided Minority Schools

SC: Magistrates Should Not Record Prosecution Evidence in Sessions-Triable Cases - (03 Jul 2026)