age Archives | SCC Times

Trial Court rightly relied upon Aadhaar card to ascertain victim’s age u/s 94 of the JJ Act, 2015; Delhi High Court upholds discharge in POCSO case

“Wherever the dispute with respect to the age of a person arises in the context of her or him being a victim under the Protection of Children Against Sexual Offences Act, 2012, the courts have to take recourse to the steps indicated in Section 94 of the Juvenile Justice (Care and Protection of Children) Act, 2015.”

Case Briefs High Courts

[POCSO Act] Minor girl misrepresented her age and showed herself to be a major; Delhi High Court suspends sentence of a man accused of raping a minor girl

The Delhi High Court suspended the sentence of a man who was convicted for raping the minor girl after noting that the girl herself had misrepresented her age and showed herself to be a major.

Case Briefs High Courts

“PIL in service-related matters ought not to be entertained”; Allahabad High Court dismisses PIL seeking increase in retirement age of PwD

Allahabad High Court: The Division Bench of Devendra Kumar Upadhyaya and Rajnish Kumar, JJ. dismissed a PIL which was filed by the

Case Briefs High Courts

Can the Trial Court determine the age of the juvenile involved in a crime? Madhya Pradesh High Court answers

Madhya Pradesh High Court: Satyendra Kumar Singh, J. in a recent case affirmed that Trial Court does not have power

Case Briefs High Courts

Kar HC | Amendment to R. 13 of Karnataka Essential Commodities PDS (Control) Order, 2016 challenged; State Government to consider without reference to the ‘age’ and ‘pass in SSLC’ as one time measure

Karnataka High Court: P. S. Dinesh Kumar, J., disposed of the petitions and upheld the State Government’s power and prerogative to impose

Case Briefs High Courts

Pat HC | Expeditious disposal of criminal case directed where petitioner nearing superannuation

Patna High Court: The Bench of Ahsanuddin Amanullah, J., allowed the writ petition filed with a prayer of expeditious disposal on the

Case Briefs High Courts

Guj HC | Various aspects like age, gender and dependants taken into consideration while granting anticipatory bail

Gujarat High Court: The Bench of Vipul M. Pancholi, J., allowed the application made for granting an anticipatory bail on the grounds

Case Briefs High Courts

Only requisite for payment of gratuity, even upon death, is completion of 10 years of service, not attainment of 60 years of age

Allahabad High Court: The Single Judge Bench comprising of Ashwani Kumar Mishra, J. decided a writ petition for the sanction of gratuity

Case Briefs Supreme Court

SCC Times

age

Trial Court rightly relied upon Aadhaar card to ascertain victim’s age u/s 94 of the JJ Act, 2015; Delhi High Court upholds discharge in POCSO case

[POCSO Act] Minor girl misrepresented her age and showed herself to be a major; Delhi High Court suspends sentence of a man accused of raping a minor girl

“PIL in service-related matters ought not to be entertained”; Allahabad High Court dismisses PIL seeking increase in retirement age of PwD

Can the Trial Court determine the age of the juvenile involved in a crime? Madhya Pradesh High Court answers

Kar HC | Amendment to R. 13 of Karnataka Essential Commodities PDS (Control) Order, 2016 challenged; State Government to consider without reference to the ‘age’ and ‘pass in SSLC’ as one time measure

Pat HC | Expeditious disposal of criminal case directed where petitioner nearing superannuation

Guj HC | Various aspects like age, gender and dependants taken into consideration while granting anticipatory bail

Only requisite for payment of gratuity, even upon death, is completion of 10 years of service, not attainment of 60 years of age

Mental age of a person does not make him/her a “Child” under the POCSO Act

The purpose of Juvenile Justice Act, 2000 is not to give shelter to the accused of grave and heinous offences

68 petitions against Panjab University, seeking to raise the age of superannuation of teachers, dismissed