Case BriefsSupreme Court

Supreme Court: In a case where the Trial Court had held that the offence under Section 63 of the Copyright Act is

Tis-hazari
Case BriefsDistrict Court

Tis Hazari Courts, Delhi: Kamini Lau, PO (MACT) –01, granted bail to an accused Lakhbir Singh in Republic Day Violence, while noting

Case BriefsHigh Courts

Kerala High Court: Raja Vijayaraghavan V., J. was allowed a criminal petition filed by persons accused of smuggling gold and foreign currency,

Case BriefsHigh Courts

Chhattisgarh High Court: Recently, the High Court had to deal with the bail application of accused charged under S. 143(2) of the