Delhi High Court
Case BriefsHigh Courts

The Delhi High Court opined that passing comments like “negligent” and “insensitive” might impair a person’s confidence, work, and reputation, thus, the Court deleted remarks in the orders passed by Trial Court against police officers.

Case BriefsHigh Courts

Punjab and Haryana High Court: Avneesh Jhingan, J., entertained a petition under Section 482 CrPC where the petitioner was aggrieved by the

Op EdsOP. ED.

by Bharat Chugh†
Cite as: 2021 SCC OnLine Blog Exp 80

Case BriefsHigh Courts

Calcutta High Court: Rajasekhar Mantha, J., has referred to three important questions, which in the Court’s opinion are required to be settled by

Case BriefsHigh Courts

Punjab and Haryana High Court: This petition was filed before the Bench of Rajbir Sehrawat, J., challenging the order passed by JMFC,

Case BriefsSupreme Court

Supreme Court: In the controversy arising due to the voice samples taken in the matter where the appellants had allegedly demanded a