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Recording statements at unearthly hours definitely results in deprivation of a person’s sleep, a basic human right of an individual.
Bombay High Court deemed the arrest of ex-ICICI Bank CEO Chanda Kochhar and her husband unlawful, amidst allegations of irregularities in Videocon loans raising questions about procedural fairness and legal scrutiny.
On submission that the accused were ‘coaxed’ to accompany ED officials, Punjab and Haryana High Court concluded that the act was not in pursuance of purported summons issued but an unlawful restraint.
City Sessions Court, Mumbai: In a bail application filed by Pravin Raut (A3) and Sanjay Raut (A5) against arrest made
Bombay High Court: In a Writ Petition seeking a writ of Mandamus, the Division Bench comprising of S.J. Kathawalla and Bharti H.
Supreme Court: In the matter where the legality of the arrest of a Doctor and her mother who is a Practicing Advocate