-Manupatra

SC: Filing a False FIR Alone does not Amount to Abetment of Suicide || SC: Police Cannot Probe Offences under Pre-Conception & Pre-Natal Diagnostic Techniques Act || SC: UP Gangsters Act Creates no Offence, Perpetuates Violence against Citizens || SC: Caste Abuse in Private Space without Public Presence is not SC/ST Act Offence || SC Reduces Judicial Service Practice Norm to 1 Year; Mandates Training & Clerkship || SC: Wife’s Income does not Reduce Father’s Duty to Maintain Children || SC: Government Cannot Revisit PSC Eligibility Decision When Service Rules Make it Final || Allahabad HC: S.34 IPC Applies if Co-Accused Shares a ‘Functional Relationship’ with Offence || P&H High Court: PSC Cannot Introduce Minimum Interview Marks After Medical Faculty Selection Begins || MP HC: Comprehensive Insurance Doesn't Mean Unlimited Passenger Liability Without Terms

Supreme Court Revisits the definition of “Industry”: 9-Judge Bench Reformulates the 1978 Triple Test - (20 Aug 2026)