Supreme Court Roundup
Legal RoundUpSupreme Court Roundups

The month of March began with a setback to MPs/ MLAs with Supreme Court stripping them off their immunity if they cast vote after taking bribes and continued with opening the pandora’s box of ‘electoral bonds’ kept safely with SBI.

celebratory firing in marriage ceremony
Case BriefsSupreme Court

The convict opened fire in a marriage ceremony without taking reasonable measures for safety, which led to the unfortunate demise of the deceased.

Case BriefsSupreme Court

Supreme Court: In a case where 2 persons died after being shot during a celebratory firing in a wedding ceremony, a furious

Case BriefsHigh Courts

Delhi High Court: A public interest litigation has been filed by a poor tea vendor praying for a ban on “celebratory firing”