Supreme Court grants bail to 25-year-old man after over 16 months of incarceration in rape case
The Rajasthan High Court had dismissed the petitioners’ second bail application on 12-07-2023.
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This column will list all the case briefs on the decisions of the Supreme Court
Supreme Court sets aside order directing Bloomberg to remove article on Zee Entertainment
“The grant of a pre-trial injunction against the publication of an article may have severe ramifications on the right to freedom of speech of the author and the public’s right to know.”.
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Can Court impose bail condition restricting involvement in political activities? – Supreme Court answers
Supreme Court quashed and set aside the condition imposed by the Orissa High Court restricting involvement in political activities.
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Supreme Court strikes blanket exemption under EP Rules; holds ‘Citizen’s participation cannot be prevented by casual exercise of power under Rule 5(4)’
Supreme Court questioned the haste shown by the Central Govt issuing impugned notification during nationwide lockdown and held the inclusion of item 6 to be illegal.
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Supreme Court directs MBBS College & Maharashtra Govt. to compensate NEET UG Candidates with Rs. 50,000 each for illegal and arbitrary cancellation of admission
Supreme Court held that the appellant is entitled to restoration of his seat in the first year of MBBS(UG) course in the same college in the next session.
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Reference to a document in contract should show intention to incorporate arbitration clause: Supreme Court reiterates
Supreme Court concluded that the instant matter was not one of ‘incorporation’ but a case of ‘reference’ and clarified that a general reference would not have the effect of incorporating arbitration clause.
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The tale of a teacher accused of offering flowers and chocolates to 8th-Standard girl as SC overturns POCSO conviction
The Special Court for POCSO cases convicted the Tamil languageNadu teacher under Section 12 of the POCSO Act and sentenced him to three years of rigorous imprisonment and the High Court affirmed the conviction.
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Supreme Court directs Indian Army to compensate Ex-Havaldar with Rs 50 Lakhs for wrongful termination due to misdiagnosis as HIV +ve
“Severance of employer — employee relationship can never be said to be an easy choice, for it not only results in the employee losing his livelihood, but also affects those who depend on him for their survival. And if the employer is the Indian Army, the loss is even greater, since it has the effect of suddenly displacing a soldier from the regimented lifestyle of the military”
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SC refuses to stay Election Commissioners Act removing CJI from Selection Committee; Rejects plea to stay appointment of two new ECs
Section 7 of the Chief Election Commissioner and Other Election Commissioners (Appointment, Conditions of Service and Term of Office) Act, 2023 provides that the Selection Committee would comprise of the Prime Minister, a Union Cabinet Minister and the Leader of the Opposition.
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Supreme Court stays Orissa HC order setting aside Congress leader Mohammed Moquim’s election as MLA
Supreme Court has stayed the impugned judgment subject to the condition that Mohammed Moquim will not be entitled to cast vote in the assembly proceedings.
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College Romance Web Series | Supreme Court quashes obscenity case against The Viral Fever
The Delhi High Court had earlier directed registration of a First Information Report (‘FIR’) against the makers of TVF web series ‘College Romance’.
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SC rejects Adani Power’s plea for Late Payment Surcharge of Rs. 1376.35 Crores from JVVNL: Understanding Adani power versus Rajasthan Discoms dispute
The Supreme Court imposed costs of Rs. 50000 on Adani Power Rajasthan Limited.
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No bail for AAP leader Satyendar Jain as Supreme Court orders immediate surrender
Satyendar Jain was arrested in May 2022 pertaining to offences under PMLA.
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Person defying orders and absconding not entitled to anticipatory bail: Supreme Court
Supreme Court found the appellant’s contention as unsustainable because they did not appear before the Court on issuance of bailable warrants but moved applications for bail.
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Supreme Court upholds regularisation of workmen engaged in regular and perennial nature of work
Supreme Court found the Industrial Tribunal justified in giving an award on a reference by the Central Government, and the Tribunal’s findings as unassailable.
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‘Non-compliance of Section 173(2) of CrPC raises many legal issues’; SC discusses police report procedure and contents in detail
“The form of the police report under Section 173(2) of the CrPC is prescribed by the State Government and each State Government has its own Police Manual to be followed by the police officers while discharging their duty.”
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[Misbranding of Zero Calorie Sweetener] SC sets aside Gujarat HC’s order for trial de novo; cites absence of material averments in complaint
“The burden of proof cannot be put on the accused to prove that they were not manufacturing table top sweeteners.”
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Deprecatory portrayal of disability in film ‘Aankh Micholi’: Supreme Court seeks Centre’s response on Certification of films involving Differently Abled Persons
The petitioner has contended that there is a distinction between making a comedy of a situation (which is permissible) and making a comedy of a condition of disability.
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Supreme Court asks Ajit Pawar faction not to use Sharad Pawar’s name and photo in campaigning material
Supreme Court asked Ajit Pawar to file an undertaking by 18-03-2024 and the matter will next be heard on 19-03-2024.
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Know why Supreme Court overturned Punjab and Haryana HC decision in IAS Ashok Khemka’s PAR case
Supreme Court found that the Accepting Authority (Haryana CM) had met the timelines prescribed under Rule 5(1) of the PAR Rules.
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