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The individual against whom the allegations are made, ought to be a ‘Public Servant’ whose appointing authority is the Central Government or the State Government to entitle him to the protection under section 197 CrPC and not to every public servant.
The officers on duty cannot be subjected to undue harassment in the hands of unscrupulous litigants, to prevent malicious prosecution provisions such as Section 168 of the Electricity Act, 2003, are put in place.
The Union Government and Kendriya Vidyalaya Sangathan (KVS) were directed by the Delhi High Court to sanction the positions of 987 special educators to meet the demands of the 5,625 special students enrolled in different Kendriya Vidyalayas.
Orissa High Court: In a criminal miscellaneous petition filed under Section 482 of the Code of Criminal Procedure, 1973 (‘Code’) challenging the
Allahabad High Court: Dinesh Kumar Singh, J. dismissed the revision petition on the ground that the impugned order did not suffer from
Kerala High Court: A Single Judge Bench comprising of B. Kemal Pasha, J. drew a nexus between the act and the discharge
Supreme Court: Ashok Bhushan, J. discussed the validity of procedure of taking fingerprints under Identification of Prisoners Act 1920, while delivering a
National Consumer Disputes Resolution Commission (NCDRC): The appellant applied to the respondent bank for a loan of Rs 9,00,000, but only a
Patna High Court: The 3-judge bench of I. A. Ansari ACJ, Chakradhari Sharan Singh and Navaniti Prasad Singh, JJ upheld the validity
Supreme Court: The bench comprising of T.S. Thakur and A.K. Goel, dealing with a petition challenging the constitutionality of Section 19 of
Supreme Court: Holding that the Fatwas issued by the Shariat Courts, established in the names of Dar-ul-Qaza and Nizam-e-Qaza, with the intent