-Manupatra

Allahabad High Court: Husband's Liability under the Domestic Violence Act Continues Despite Divorce || Bombay HC: Municipal Council Must Pay for Land Used as DP Road Despite Fund Shortage || Uttarakhand HC: Previous Service Pay Protection Does Not Confer Right to Career Progression Benefits || Supreme Court Revives POCSO Case Against Headmistress, Says Verifying Abuse Claims is No Excuse || SC: Voluminous Documents are No Excuse For Their Delayed Production under Commercial Courts Act || Supreme Court Orders Merged Bank's Eviction For Transferring Tenancy Without Landlord's Consent || SC: Oraon Tribe Custom Doesn't Allow Uncle-In-Law to Adopt Niece's Husband as Ghar Damad || Kerala HC Approves New Public Prosecutor Appointment Guidelines After a Minor Revision || Rajasthan HC Clarifies Criminal Writ Petitions Have No Separate Constitutional Status || Delhi HC Clarifies if Whatsapp Acknowledgment Can Make an Arbitral Award Binding

SC: Summoning Hotel Records, Phone Data to Prove Adultery Does Not Breach Privacy Rights - (06 Jul 2026)