High Courts Archives | Page 4 of 490

MP High Court issues notice to Congress MLA Arif Masood over alleged concealment of loan information in Nomination Papers

The election petition is filed by Dhruv Narayan Singh, a BJP candidate from Bhopal Central Constituency, the same constituency as of the respondent.

Case Briefs High Courts

Google Play not a payment aggregator; Calcutta High Court dismiss Hoichoi’s plea against Google Play Store delisting

The extracts of the relevant web-pages furnished by the Hoichoi, the petitioners, themselves go on to show that the Google Play platform merely offers different payment methods but does not itself Act as a PA.

Case Briefs High Courts

[Excise Liquor Policy] | Arrest of Arvind Kejriwal not in contravention with law; Delhi High Court dismisses Arvind Kejriwal’s plea

Delhi High Court clarified that it is a legal matter between the petitioner and the Directorate of Enforcement, not a conflict between political parties. It stressed the need for the court to maintain its focus on the legal merits of the case, without being influenced by political dynamics.

Case Briefs High Courts

Karnataka HC initiates suo motu proceedings vis-a-vis non-compliance of Court orders by various government/semi-govt. authorities

The Court sternly noted that casual, lethargic and insensitive approach on the part of the authorities towards the compliance of the orders and directions of the courts cannot be tolerated.

Case Briefs High Courts

Husband demanding money from wife’s paternal home for rearing, maintaining of a newborn baby, not ‘dowry’: Patna High Court

The essential element of dowry is payment or demand of money, property or valuable security given or agreed to be given as “consideration of marriage”.

Case Briefs High Courts

Chhattisgarh HC directs Advocate General to seek information about non-payment of compensation to victims’ parents/victims of sexual offences

The report states that because of lack of allotment of fund, the payment could not be made to the victims/family members of the victim, till date.

Case Briefs High Courts

Orissa HC directs Sambalpur University to pay 5 lakh compensation for wrongly declaring student as ‘fail’, causing loss of 10 years of professional life

“Loss of efficient examination conduction can cause anxiety and uncertainty among students while hindering their ability to make informed decisions, and such actions should be compensated by the authorities concerned.”

Case Briefs High Courts

[Coal Scam] Delhi HC stays Former Minister Dilip Ray’s conviction to enable him to contest elections of Odisha Legislative Assembly

It is clarified that this order does not amount to acquittal but is merely suspension of conviction in peculiar circumstances of the case including the long political career of appellant and his age.

Case Briefs High Courts

‘Undertrial and convict cannot seek habeas corpus for release citing infringement of right to life and liberty’; Orissa HC denies relief to maoist leader Sabyasachi Panda

Sabyasachi Panda has been in custody for the last nine years as an undertrial prisoner in 131 cases and was acquitted in 89 cases.

Case Briefs High Courts

[Financial Scam] Delhi High Court restrains unauthorized use of mark ‘RAZORPAY’; directs blocking of Facebook/WhatsApp/Telegram Accounts

To render an impression of authenticity, Defendant 1 is also circulating a forged Guarantee Agreement that mentions plaintiffs’ trade marks, trade name, registered address, Corporate Identity Number, and signatures of their founder.

Case Briefs High Courts

Murder convict acquitted by Jharkhand High Court after eight years due to insufficient circumstantial evidence

The Court noted that the conviction was solely based on last seen evidence and it was not corroborated with any evidence, hence it could not be said to be just and proper.

Case Briefs High Courts

Woman living with man for considerably long period of time entitled to maintenance under Section 125 CrPC: Madhya Pradesh High Court

Madhya Pradesh High Court noted that Supreme Court has emphasised on the broad interpretation of the term “wife” under Section 125 of CrPC and the presumption of marriage in cases of long cohabitation.

Case Briefs High Courts

MP/MLA Court’s bailable warrants against former CM Shivraj Singh Chouhan and BJP State President, stayed

Madhya Pradesh High Court noted petitioners’ contentions that they were busy with election-related responsibilities and thus couldn’t submit the personal undertaking for permanent exemption.

Case Briefs High Courts

Extension of Protection Officer’s contract cannot be termed to be an appointment under PWDV Rules: Madras High Court

“Madras High Court said that the petitioner was not appointed under Rule 3(3) of the PWDV Rules 2006. She was appointed only on temporary basis, that too on consolidated salary.”

Case Briefs High Courts

Bombay HC initiates suo motu PIL against BMC after news reports raise questions on the death of 2 young children by drowning in water tank maintained by BMC

It seemed inconceivable to the Court that a Municipal Corporation could have no responsibility or liability at all when it is demonstrated that an accident or a death has been caused due to such Corporation’s negligence.

Case Briefs High Courts

[S. 311 CrPC] Discrepancies in examination and cross examination no ground to recall witnesses: Allahabad HC

“Hindu Marriage Act, 1955 merely provides saptpadi as an essential ceremony of a Hindu marriage and it does not provide that the ceremony of kanyadan is essential for solemnization of a Hindu marriage”

Case Briefs High Courts

Rajasthan High Court grants bail to SFJ members accused of uttering words ‘Khalistan Zindabad’; finds invocation of UAPA incomprehensible

Rajasthan High Court held that the continuation of the incarceration would be an abuse of the legal process, especially considering the likelihood of a prolonged trial.

Case Briefs High Courts

Read why Madras HC allowed TN Govt. to withdraw cases against CM MK Stalin and Water resources Minister Durai Murugan

Madras High Court also closed the impleading application filed by AIADMK former Member of Parliament J. Jayavardhan, as it would be a futile exercise to allow the application when the appeals had been withdrawn.

Case Briefs High Courts

‘Mere impersonation is not an offence’; Kerala HC quashes case against man impersonated as police officer to enter cricketer S. Sreesanth’s house

Kerala High Court said that though the security guard was induced to permit the accused to enter the house due to impersonation, there is no allegation that any damage or harm was caused to the security guard. And, as the person neither cheated nor harmed, the offence of Section 419 IPC cannot be attracted.

Case Briefs High Courts

Fake currency is serious threat to economy, national security, individual well-being; Delhi High Court dismisses bail application

The illicit activities surrounding supply and circulation of counterfeit currency notes pose multifaceted risks to both economy and individuals within society. There is no gainsaying that proliferation of counterfeit currency facilitates various forms of illicit activities.