-Manupatra

J&K&L HC Quashes 65-Year-Old's Detention, says Cattle Smuggling isn't Public Disorder || Karnataka HC Bars Denial of MV Inspector Posts over Experience with Non-Existent HGV/HPV Vehicles || P&H HC: Lengthy Incarceration alone is No Substantial Change for Repeat Bail Plea || Meghalaya HC Flags Amicus' Non-Appearance amid Lawyers' Strike, Stresses Loyalty to Justice || MP HC: Arms Act doesn't allow Sports Firearm Licence Conversion to Self-Defence Category || Delhi HC: Public Funding of LTC, CGHS Benefits doesn't Mandate Personal Disclosure under RTI || Delhi HC: Fake Caste Certificate alone cannot Justify Removing Advocate from State Rolls || Delhi HC Refuses to Stop Sale of 47 Law Books in Family Copyright Dispute || Supreme Court: S. 394 IPC Conviction Requires Proof of Robbery or Attempted Robbery || Supreme Court Questions MP HC's Cryptic Reduction of Murder Conviction as 'Shocking'

SC: RPF Employee Who Conceals Criminal Case Can be Discharged at Any Stage - (20 Aug 2026)