Evidence Archives | Page 2 of 8

Labelling husband as alcoholic and womanizer without any basis amounts to ‘cruelty’ u/S 13(1) HMA, 1955; Bombay High Court grants divorce

Bombay High Court: In an appeal filed by wife challenging the judgment and decree dated 22-11-2005, passed by the Family

Op Eds OP. ED.

Surveillance, Criminal Investigations and Admissibility of Illegally Obtained Evidence: The Operationalisation of Privacy Post K.S. Puttaswamy

by Jai Anant Dehadrai† and Udipto Koushik Sarmah††

Case Briefs High Courts

‘Not planned but committed in sudden spur of the moment’; Bombay High Court reduces father-brother’s LI to 10 years RI for killing girl’s lover

Bombay High Court : In an appeal filed questioning the legality of Judgment and convicting both Appellants i.e. a father

Case Briefs District Court

Mere phrase ‘abused me in a very filthy language’ does not suffice; Required to prove the nature of abuses to make a case under S. 509 IPC: Delhi Court

West, Tis Hazari Courts, Delhi: In a case wherein it is alleged that the accused committed the offence punishable under

Case Briefs High Courts

Karnataka HC | In sexual assault cases, DNA report favouring the accused will not automatically absolve such accused of the offences so alleged

Karnataka High Court: While deliberating over the instant petition seeking termination of proceedings under the provisions of the POCSO Act,

Case Briefs Supreme Court

“To be ‘substantial’, a question of law must be…”. Supreme Court summarises principles relating to Section 100 CPC

Supreme Court: The bench of Indira Banerjee* and JK Maheshwari, JJ has explained that to be ‘substantial’, a question of law must

Case Briefs High Courts

Bombay High Court | Wife being well qualified desiring to work does not amount to cruelty; Inference of desertion not to be drawn merely on grounds of living separately

Bombay High Court: In an appeal filed by husband challenging the judgment and decree of restitution of conjugal rights and

Case Briefs High Courts

Evidence not adduced; Maintenance application not decided: Bombay High Court remands divorce matter to Family Court

Bombay High Court: In a case filed by a wife (‘appellant') challenging the Family Court order that granted decree of

Case Briefs District Court

Delhi Court acquits two accused persons in Ashok Nagar Riots case as prosecution fails to prove its case beyond reasonable doubt

Karkardooma Court, Delhi: In a case filed by the State against the two accused Yogender Singh and Suraj under Section 147/148/149/427/436 Penal

Case Briefs High Courts

Orissa High Court | Witnesses related to the deceased would not result in their testimonies being discarded if otherwise truthful and consistent

Orissa High Court: In an appeal filed challenging the Trial court ruling, convicting the accused under Section 302 of Penal

Case Briefs High Courts

Gujarat High Court | Acquittal cannot be upset unless reasoning by the trial court is found to be perverse; Acquittal of POCSO accused upheld

Gujarat High Court: The Division Bench of S.H. Vora and Rajendra M. Sareen, JJ. dismissed a criminal appeal which was

Case Briefs District Court

Delhi Court acquits Arvind Kejriwal, Manish Sisodia and Yogender Yadav in a 2013 defamation case filed by former MLA of Shahdara constituency

Quality and relevancy; and not quantity of evidence, is what determines the fate of a case.

Case Briefs High Courts

Madhya Pradesh High Court| Charge of Murder added at the time of framing of charge based on Hospital’s MLC can be altered only after further examination

Madhya Pradesh High Court: Sanjay Dwivedi, J. dismissed a revision petition filed questioning the validity of the order passed by the Sessions

Case Briefs High Courts

Findings of Trial Court based on surmise and conjecture, opposed to any reason, rationality, principles of evidence and natural justice; Calcutta High Court acquits in matter of 304 IPC

Calcutta High Court: Sugato Majumdar, J. allowed a criminal appeal which was assailed against the judgment and order of Additional Sessions Judge

Case Briefs High Courts

“Offence occurred at the spur of the moment”; Tripura High Court modifies sentence

Tripura High Court: The Division Bench of T. Amarnath Goud and Arindam Lodh, JJ. partly allowed an appeal holding that there was

Case Briefs Foreign Courts

Canada SC| Record screening process in sexual offence cases does not violate accused’s Charter-protected rights

[6:3 verdict] Canada Supreme Court: In the recent matter, the Canada Supreme Court, deliberated upon the matter of expanded rape

Case Briefs High Courts

Rigour under S. 33(5) POCSO Act gets diluted once the child attains majority; Kar HC allowed cross-examination under S. 311 CrPC

Karnataka High Court: M Nagaprasanna, J. allowed the petition filed seeking further cross examination of the child victim as the victim has

Case Briefs High Courts

Is an Employee entitled to disability compensation under Employees’ Compensation Act in absence appointment letter, identity card, attendance card, etc. ? Delhi HC decides

Delhi High Court: Manoj Kumar Ohri J. dismissed the petition as the employer-employee relationship was established by a witness before the court

Legislation Updates Rules & Regulations

Provisions for document submissions to the Resolution Professional modified vide IBBI (Insolvency Resolution Process for Corporate Persons) (Second Amendment) Regulations, 2022

On 14th June, 2022, Insolvency and Bankruptcy Board of India notifies Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate

Case Briefs High Courts

Del HC | Non-examination of a 4-year-old victim immaterial when scientific and circumstantial evidence prove the guilt of the accused

Delhi High Court: A Division Bench of Mukta Gupta and Mini Pushkarna, JJ. upheld the impugned conviction order considering the accused has