Challan Archives | SCC Times

Imposing penalty of Rs. 20,000 for driving BS-3 and BS-4 cars u/s 194 MV Act is arbitrary: Gurgaon Court

Transport Commissioner, Government of Haryana passed an order restricting the use of BS-3 petrol and BS-4 diesel vehicles and the violation of the said order would attract prosecution under Section 194(1) of the MV Act.

Case Briefs High Courts

Punjab and Haryana High Court | FSL report forms the foundation of NDPS cases; its absence renders Section 173 CrPC report insufficient

Punjab and Haryana High Court granting bail to the petitioner emphasised that the NDPS cases can only survive in case the prosecution is able to establish that the article recovered is indeed a contraband and which can only be established on the basis of its chemical examination, which is normally done through FSL.

Case Briefs High Courts

P&H HC | Mere framing of charge alone is not sufficient ground for grant of bail, application dismissed

Punjab and Haryana High Court: Harnaresh Singh Gill, J., rejected the bail application filed by the applicant-accused in connection with the FIR

Case Briefs High Courts

Ker HC | Power of detention under S. 129, GST Act to be exercised only on contravention of statute, not simply because tax payment details absent in relevant documents

Kerala High Court: A.K. Jayasankaran Nambiar, J. allowed the writ petition and quashed the series of detention notices issued against the petitioner.

Case Briefs District Court

Dwarka Court | Person convicted in drunk driving case, being a first time offender, directed to serve in Old Age Home

Sessions Court, Dwarka: Additional Sessions Judge Sonu Agnihotri allowed an appeal filed by a person convicted for the offence of drunk driving

Case Briefs High Courts

Deposit challan is a proof of valid and running insurance policy

Chhattisgarh High Court: The petition filed by the National Insurance Co. seeking to evade its liability to indemnify the petitioner, was dismissed