-Manupatra

SC: Omitted Relief Barred Despite Liberty to File Fresh Suit under Order 23 || SC: Custodial Confession Alone Cannot Justify Preventive Detention || SC: Failure to Pay Balance Sale Amount Can Lead to EMD Forfeiture under Auction Terms || Gujarat HC: CIC Cannot Order Suo Motu Disclosure of PM Modi’s Degree under RTI Act || MP HC: FIR Cannot Be Quashed Merely for Not Specifying Accused’s Role || MP HC: Joint Family Status Alone Does Not Establish Existence of Joint Family Funds || MP High Court Directs State Bar Council to Frame Stipend Guidelines for Junior Advocates || Allahabad High Court: Hookah Bars cannot Operate in UP; Clean Air Prevails over Trade || P&H HC: High Court’s Inherent Powers Cannot Be Used to Entertain a Second Revision || Delhi HC: Magistrate Must Examine Complainant, Hear Accused Before Taking Cognisance

P&H HC: High Court’s Inherent Powers Cannot Be Used to Entertain a Second Revision - (30 Sep 2026)