[Manslaughter v. Murder] English Law on Envy, Malice and Hatred
Lord Kelyng, J., while distinguishing the offence of manslaughter from murder, held the accused guilty for the offence of murder acknowledging the
malice
Bom HC “smells malice” in State action against Tablighi Jamaat foreign nationals; Quashes all FIRs; Makes scathing observations against “media propaganda”
Bombay High Court: A Division Bench of T.V. Nalawade and M.G. Sewlikar, JJ. has quashed all FIRs filed against the foreign nationals
School teacher, in view of his peculiar position, must have authority to enforce discipline and correct a pupil : Kerala HC
Kerala High Court: A Bench of Raja Vijayaraghavan V, J. allowed a petition filed under Section 482 CrPC. In the present petition,
Split decision over validity of fixation of minimum bench mark for viva-voce for Manipur Judicial Services Grade-I post
Supreme Court: The Bench of R. Banumathi and Shiva Kirti Singh, JJ gave split decision in the writ of certiorari filed by