preliminary inquiry Archives

Delhi High Court refuses to interfere with corruption proceedings against Jharkhand Mukti Morcha’s Shibu Soren

The accused is the President of the Jharkhand Mukti Morcha, a State Political party in the State of Jharkhand and a sitting Member of the Parliament in Rajya Sabha nominated from the State of Jharkhand.

Op Eds OP. ED.

Preliminary Inquiry under Section 11 of the Arbitration and Conciliation Act, 1996

by Ayushi Raghuwanshi*

Case Briefs Tribunals/Commissions/Regulatory Bodies

CAT| When subjective satisfaction of dispensing with the inquiry is not supported by any independent material, dispensing with holding the inquiry would be illegal

“If a preliminary inquiry could be conducted, there may not be any reason as to why formal departmental inquiry could not have been initiated against the delinquent.”

Case Briefs High Courts

Guj HC | Plea seeking registration of FIR allowed with instructions to police officials to complete inquiry in stipulated time

Gujarat High Court: A Bench of Sonia Gokani, J., while hearing the grievance of the petitioner regarding non-filing of FIR, ordered the

Case Briefs Supreme Court

Merely making contradictory statement in a judicial proceeding is not by itself always sufficient to justify a prosecution under Sections 199 and 200 IPC

Supreme Court: Dealing with the scope of initiating the proceedings under Section 340 CrPC, the Court said that the mere fact that