Bringing you the Best Analytical Legal News
“Police force is a disciplined force in which the persons holding even the base posts are required to exhibit the highest amount of discipline and integrity and they should project and conduct themselves as role models for the citizens of the country.”
Madras High Court after noting that the State Government is taking steps to conduct surprise checks, remarked that this will not stop the problem, and emphasised that assessing the level of alcohol in the blood at least in cases where accidents takes place should be made mandatory, as this will help the motor accident claims to be decided in a proper manner while determining the issue of negligence to be attributed in an accident.
A quick legal roundup to cover important stories from all High Courts this week.
“Democracy is the basic principle in our constitution. Our country is the largest democratic country in the world. The sculptural inscriptions would show that democracy prevailed in our country even during the ancient times.”
Madras High Court said that irrespective of whether petitioner trust have or do not have any vested right to claim the extension, the classification done by CBDT through the Circular have no reasoning for leaving out the regular registration of newly provisionally registered trust under Section 80G of the Act in respect of new trusts.
A quick legal roundup to cover important stories from all High Courts this week.
Madras High Court directed the District Secretary to comply with the conditions imposed by the Election officer and Police, and all the parties were directed to ensure that the rally takes place peacefully without giving rise to any law-and-order problem
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of Parliament J. Jayavardhan, as it would be a futile exercise to allow the application when the appeals had been withdrawn.
A quick legal roundup to cover important stories from all High Courts this week.
Madras High Court said that the identity card issued by the Social Welfare Department would be necessary if the said person seeks the benefit of the social welfare schemes of the Government.
Madras High Court noted that there are three pending cases against the petitioner in the State of Tamil Nadu, out of which, two cases were registered in the year 2023
A quick legal roundup to cover important stories from all High Courts in March 2024
“When the statute mandates what an authority shall consider, then it is obligatory for the statutory authority to consider those materials which the statute mandates”
A quick legal roundup to cover important stories from all High Courts this week.
A person accused of an offence under the Penal Code (‘IPC’) who has not been forwarded under Section 167(1) of the CrPC and has voluntarily appeared and filed a surrender petition cannot be dealt with under Section 167(2) of the CrPC.
“High standard of proof is essential to convict an accused in a criminal trial. However, no such strict proof is required for punishing a public servant under the Discipline and Appeal Rules”.
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.
“The real challenge with a patent application in respect of a synthesized non-living substance is establishing novelty, technical advance and not patent eligibility”
Madras High Court pointed out that at this juncture that the minor child had been under the grandparents’ care since birth, which was disturbed due to the strained relationship between the parties.
A quick legal roundup to cover important stories from all High Courts this week.