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“Merely because the accused persons were holding some office, they cannot be tried for commission of any offence without any specific allegation of commission of any act on their part make out the ingredients of the offence.”
In a case pertaining to Criminal breach of trust, cheating, forgery, and falsification of accounts, the Saket District Court acquits the accused, as the prosecution failed to establish the ingredients of the offences beyond reasonable doubt.
Income Tax Appellate Tribunal (ITAT), Bangalore: The coram of N.V. Vasudevan (Vice President) and Padmavathy S. (Accountant Member), considered the instant appeal,
Punjab and Haryana High Court: This writ petition was filed before the Bench of Jitendra Chauhan under Articles 226 and 227 of
Supreme Court: The bench of L Nageswara Rao and MR Shah, JJ held that a man, by virtue of the disciplinary proceedings
Supreme Court: In the matter where the Court was deciding the question as to whether disciplinary proceedings can be initiated before the
Supreme Court: Coming down heavily upon the courts granting leniency in matters relating to corruption, the Court held that a legal forum