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Jharkhand High Court rejected any justification on part of the State regarding delay of at least 50 days on the ground that the matter was ‘under the process’.
Allahabad High Court said that the detenue is living with her parents, thus, it cannot be said that she is in illegal detention.
Madras High Court opined that this is a fit case to refer the matter to the Bar Council of Tamil Nadu to initiate disciplinary action against the advocates who performed the marriage.
The Manipur High Court directed the State Authority to pay Rs. 50,000 to the detenu as compensation for his illegal detention in a drug trafficking case.
“Preventive detention in independent India is to be exercised with utmost regard to constitutional safeguards.”
Telangana High Court: The Division Bench of Raghvendra Singh Chauhan, CJ and Vijaysen Reddy, J., observed that if the consequences of an offence
Jammu and Kashmir High Court: Tashi Rabstan, J., while dismissing a criminal writ petition seeking to challenge the grounds preferred for detention,
Jammu and Kashmir High Court: Ali Mohammad Magrey, J. quashed the detention order and allowed the petition as the Detaining Authority had
Madras High Court: A Division Bench of N. Kirubakaran and V. Velumani, JJ., while addressing the present petition observed that, “Indian Democracy
Jammu and Kashmir High Court: Tashi Rabstan J., in a matter relating to preventive detention declined to provide opinion over that of
Jammu and Kashmir High Court: Ali Mohammad Magrey, J. quashed the detention order of Masood Ahmad Bhat while directing for his release
Jammu and Kashmir High Court: Rashid Ali Dar, J. set aside the detention order passed by respondent 2-District Magistrate, Baramulla and ordered
Jammu & Kashmir High Court: In this petition filed before Rashid Ali Dar, J., an order passed by District Magistrate, Baramulla was
Jammu & Kashmir High Court: This Habeas Corpus petition was filed before the Bench of Ali Mohammad Magrey, J., for quashing of
Madras High Court: A Division Bench comprising of C.T. Selvam and S. Ramathilagam, JJ. ordered parole of two weeks to a life-convict in
Jammu & Kashmir High Court: A Single Judge Bench of H.K. Hanjura, J., allowed a Writ Petition filed against the order of
Supreme Court: The Bench of CJ Dipak Misra and A.M. Khanwilkar and Dr D.Y. Chandrachud, JJ. allowed an appeal filed against the
Kerala High Court: The Division Bench comprising of V. Chitambaresh & K.P. Jyothindranath, JJ., held that the freedom of speech and expression guaranteed