warrant Archives | SCC Times

Calcutta High Court upholds accused directors’ liability under Negotiable Instruments Act, 1881; set asides warrant against company for being a juridical person

Calcutta High Court held that a juridical person cannot be physically apprehended, and such an order is not executable.

[Contempt of Court] Advocate under Delhi Bar Council carrying on the business of PG accommodation; Delhi High Court sentences for willful non-compliance of its order

Delhi High Court observed that the respondent is a law graduate enrolled with the State Bar Council and despite being aware of the binding nature of the orders of the Court has shown scant regard for the legal process.

Case Briefs High Courts

State Women’s Commission has the power to issue arrest warrants at the stage of inquiry

Manipur High Court: While dealing with the question that whether the State Women’s Commission has a right to issue arrest warrant at

Case Briefs Supreme Court

Bailable warrant issued to the Chairman of CPCB in matter relating to occupational disease Silicosis in Gujarat

Supreme Court: The bench comprising of Kurian Joseph and Rohinton Fali Nirman, J.J., issued bailable warrants to secure the presence of Chairman