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Plagiarism by any stretch of imagination will remain plagiarism, irrespective of where the material had been copied from and the quantum of such material copied, will not have any bearing or impact on the alleged misconduct of plagiarism itself.
“Section 115 of the Mental Healthcare Act, 2017 raises a statutory presumption that any person who attempts to commit suicide shall be presumed to have severe stress and shall not be tried and punished under the Penal Code, 1860.”
Supreme Court: In a case where a member of the Indian Forest Services (IFS) had alleged that his junior was promoted to the post of Principal Chief Conservator of Forests while his candidature was kept in
Madhya Pradesh High Court: Satyendra Kumar Singh, J. in a recent case affirmed that Trial Court does not have power
Delhi High Court: In a case of an FIR registered by a woman (‘respondent 2′) alleging rape charges under the influence of
Meghalaya High Court: The Division Bench of Sanjib Banerjee, CJ. and W. Diengdoh, J. disposed of an appeal assailing the judgment of
Telangana High Court: Juvvadi Sridevi, J. granted anticipatory bail subject to completion of investigation and filing of the final report. The facts
Patiala House Courts: Stating that the crimes for which the convict had been convicted were intended to strike at the heart of
Supreme Court: Allowing the review petition in the 34-year-old road-rage case involving cricketer-turned-politician Navjot Singh Sidhu that resulted into the death of
Kerala High Court: Expressing that, Criminal prosecution followed by conviction and imposing substantive sentences and fines on those convicted of suicidal behaviours
Supreme Court: In a case where an employee had produced a fake certificate for seeking employment, the bench of MR Shah* and
Supreme Court: The bench of MR Shah* and BV Nagarathna, JJ has held that merely because a long period has lapsed by
Calcutta High Court: The Division Bench of Joymalya Bagchi and Bivas Pattanayak, JJ. modified a sentence imposed which was given in relation
Sikkim High Court: Bhaskar Raj Pradhan, J. allowed the compromise to bury the difference between parties and gives them their lives as
Supreme Court: In a case where it was argued before the bench of Dr. DY Chandrachud* and Surya Kant, JJ that in
Supreme Court: The 3-Judge Bench comprising of Uday Umesh Lalit, Hemant Gupta* and S. Ravindra Bhat, JJ., addressed the instant appeal filed
Telangana High Court: A Division Bench of Raghvendra Singh Chauhan, CJ and B. Vijaysen Reddy, J., while addressing the Public Interest Litigation filed
Court of Appeal of the Democratic Socialist Republic of Sri Lanka: A Division Bench of K.K. Wickremasinghe and Devika Abeyratne, JJ., allowed