Bringing you the Best Analytical Legal News
Delhi High Court highlighted the commitment to upholding the principles of juvenile justice and protecting individuals from undue repercussions for offenses committed during their minority.
“It is pertinent to note that the law relating to disclosure of criminal antecedents of the candidates in the Electoral fray has further marched from April to May and now to the June of life”.
The figures show that there are as many as 5,175 subject cases against elected MPs/MLAs pending as of November, 2022. Of these, cases that are pending for more than 5 years are as many as 2,116, which figure is more than 40% of such pendency.
“FIR in a criminal case is an extremely vital and valuable piece of evidence for the purpose of corroborating the oral evidence adduced at the trial and the delay in the registration of the FIR, by itself, cannot be a ground for quashing of the FIR”.
The alleged non-compliance with statutory and Election Commission mandated regulations, and their legal effect, cannot be examined through a summary proceeding under Order VII Rule 11, CPC, or even under Order XII Rule 6, CPC.
Supreme Court: In an appeal against the judgment passed by the Kerala High Court confirming an order passed by the
Supreme Court: While dealing with a case relating to termination of a CRPF probationer for suppressing material information relating to his criminal
Chhattisgarh High Court: In a case where an election was declared null and void on the grounds of non-disclosure of
Supreme Court: In a murder case where the Allahabad High Court had granted bail to the main accused only on the basis
Kerala High Court: Calling it to be ‘moral policing’ K. Haripal, J., addressed a matter wherein a man had taken a lady
Patiala House Courts (New Delhi): While discharging the accused from alleged offences under Sections 3 and 4 of MCOC Act, Sh. Parveen
Kerala High Court: P.V.Kunhikrishnan, J., criticized the decision of the District Level Authorization Committee for transplantation of Human Organs, wherein application of
Today marks the first death anniversary of Supreme Court advocate Lily Thomas who was responsible for Section 8(4) of the Representation of
Commission to implement the directions of Supreme Court concerning criminal antecedents of candidates by reiterating its existing instructions with suitable modifications Election
Supreme Court: In a major judgment today, a bench of RF Nariman and S. Ravindra Bhat, JJ has directed all political parties
Kerala High Court: Shircy V, J. granted pre-arrest bail to the petitioners considering no criminal antecedents having been reported against the petitioners.
Kerala High Court: The Division Bench of A.M. Shaffique and P. Somarajan, JJ. was hearing a death reference tagged along with a
Supreme Court: Abhay Manohar Sapre, J. delivered the judgment for himself and Uday U. Lalit, J. wherein the appeal filed by the
Supreme Court: The 3-judge bench of Dipak Misra, Amitava Roy and A M Khanwilkar, JJ allowed the petition seeking cancellation of Bihar
Supreme Court: The bench of P.C. Ghose and Amitava Roy, JJ directed the State of Bihar to take all consequential steps, inter