Know Thy Judge | Supreme Court of India: Justice Rajesh Bindal
Prior to being elevated to the Supreme Court in 2023, Justice Rajesh Bindal was serving as the Chief Justice of Allahabad High Court.
prevention of corruption
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.
Know Thy Judge | Supreme Court of India: Justice Rajesh Bindal
Newly elevated Judge of the Supreme Court of India, Justice Rajesh Bindal, celebrates his 62nd birthday today. Prior to being elevated to the Supreme Court, Justice Bindal was serving as the Chief Justice of Allahabad High Court.
Lack of enthusiasm of ACB, ADGP not relevant for deciding bail application of accused; SC stays Karnataka HC order against ADGP Seemant Kumar Singh
Supreme Court: In a bail application, after the single judge Bench of Karnataka High Court criticised the Anti-Corruption Bureau (ACB) and the
Explained| Is Preliminary Enquiry mandatory in all corruption cases?
Supreme Court: The 3-judge bench of Dr. DY Chandrachud*, Vikram Nath and BV Nagarathna, JJ has held that a Preliminary Enquiry is
Chh HC | Interdicting a criminal proceeding midcourse on ground of invalidity of the sanction order not appropriate unless failure of justice has occasioned as per S. 19(3) PC Act
Chhattisgarh High Court: Sanjay K Agrawal, J. dismissed the petition being devoid of merits. Facts The facts of the case are such
Section 195(1)(b)(i) CrPC doesn’t bar prosecution by Investigation Agency against persons producing false evidence at the stage of investigation: Supreme Court
“Just like a private party who has been a victim of forgery committed outside the precincts of the Court, the investigative agency should not be left remediless against persons producing false evidence for the purpose of interfering with the investigation process.”
High Court convicts a man for corruption without cogent reasons after Trial Court acquits him. Supreme Court reminds courts to take utmost care in scanning evidence before recording conviction
“Initial presumption of innocence in the criminal jurisprudence gets doubled by acquittal recorded by the trial court.”
Is it permissible to draw inference of guilt of illegal gratification in case of death of complainant? Larger bench to decide
Supreme Court: Stating that it has some reservation in respect of the observation and findings recorded by the 3-judge bench of former
Sanction is not invalid merely because different authorities have given different opinions to the Competent Authority
Supreme Court: Explaining the Section 19 of the Prevention of Corruption Act, 1988, the Bench of Ranjan Gogoi and P.C. Pant, JJ