Delhi High Court asks Judges to prioritize criminal cases, appeals, revisions pending against MPs, MLAs
The Court requested all the Judges to refrain from adjourning the subject cases except for rare and compelling reasons.
criminal cases
Supreme Court Roundup November 2023| Streamlining Adoption Process; RSS Route March; Scheduled Offences in PMLA; Personal Guarantors in IBC; Electoral bonds and more
The festive month of November revolved around some of the major matters before the Supreme Court. The Top Court gave guidelines for streamlining adoption process and expeditious disposal of criminal cases. The roundup covers the top stories for the month along with the segment of Never Reported Judgments and Know Thy Judge.
Supreme Court Roundup October 2023| Same-Sex marriage; Manual Scavenging; Senior Advocate Designation; Termination of Pregnancy; Family Planning and more
The month of October was focused on the long term battle on the same- sex marriage. Take a round of all the major judicial pronouncements by the Supreme Court during this month along with some never reported judgments and write ups on the Supreme Court Judges through the know-thy Judge segment.
Read why Allahabad High Court denied security to Politician Srikant Tyagi and his wife in view of threat to life
A person who has chosen violence and does not have any value of human life has no right to plead that the State should take special measures to protect his life from his rivals. The perception of threats, if any faced by such a person, is of his own making for which the State cannot come forward to provide him with security.
11th RGNUL National Moot Court Competition, 2023| Register by March 5
ABOUT RGNUL The Rajiv Gandhi National University of Law, Patiala (RGNUL) is an autonomous National Law University (NLU) established under the second
Allahabad High Court | High Court can grant transit anticipatory bail in a case registered outside its jurisdiction
Allahabad High Court: Siddharth, J. allowed an application for anticipatory bail filed on behalf of applicants in relation to an FIR registered
[Flashback] Pendency of Cases being a pressing issue, Madras HC in its 2018 decision had issued guidelines highlighting: Cases of Absconding Persons || Detailed Report
Madras High Court: N. Anand Venkatesh, J., issued guidelines pertaining to deal with cases wherein accused persons are absconded leading to the pendency
SCOTUS | For purposes of Major Crimes Act, land reserved for Creek Nation since 19th century remains Native American territory
Supreme Court of the United States of America (SCOTUS): The Supreme Court of the United States, in what is being touted as
Ker HC | Renewal of pistol/ gun licence allowed where applicant acquitted in criminal cases pending against him
Kerala High Court: The Bench of N. Nagaresh, J. allowed a civil writ petition for renewal of gun licence on the ground
Antecedents of accused must be considered for grant of bail and the same can be rejected if accused is found to be a habitual offender
Karnataka High Court: A Single judge bench comprising of K.S. Mudagal, J. dismissed a criminal petition rejecting grant of bail to the
Criminal cases having overwhelmingly civil flavour can be quashed by High Court based on compromise between parties
Karnataka High Court: While deciding a criminal petition filed under Section 482 of CrPC, a Single Judge Bench comprising of K.N. Phannendra,
Constitute Special Courts for disposal of cases against MPs and MLAs: SC to Centre
Supreme Court: The bench of Ranjan Gogoi and Navin Sinha, JJ asked the Central Government to constitute Special Courts to deal with