Bringing you the Best Analytical Legal News
“Any reasonable, fair and well-intentioned leader must be aimed at identifying the commonalities of different sections of the people to unite, rather than divide them. Though criticism is essential for growth, it must be constructive to ensure that progress, rather than destruction.”
by Siddharth R. Gupta*
Cite as: 2024 SCC OnLine Blog Exp 17
Allahabad High Court said that as Salman Khurshid has regretted his offending comment, thus the continuation of the impugned proceedings against him would not be justified
If during course of investigation some credible evidence have been collected, charge sheet has been filed, cognizance has been taken, discharge application has been rejected by the Trial Court by speaking and reasoned order and that order has been upheld by the Revisional Court, by a speaking and reasoned order, then Arvind Kejriwal must participate in the trial proceedings.
Madhya Pradesh High Court | Vishal Dhagat, J., dismissed the election petition filed by the petitioner, after giving repeated opportunities
Today marks the first death anniversary of Supreme Court advocate Lily Thomas who was responsible for Section 8(4) of the Representation of
Supreme Court: In a case where the Kerala High Court had refused to entertain the plea of Saritha Nair who was disqualified
Press Council of India while considering the communication received from Election Commission of India advises the print media to refrain from publishing
Supreme Court: In the controversy relating to the Arunachal Pradesh elections where the illegal withdrawal of the nomination of Atum Welly resulted
Bombay High Court: In a recent case, an application for stay on his conviction by Sessions Court, Pune under Sections 304 and 34