punjab and haryana high court
Case BriefsHigh Courts

It was contended on part of the State that since the complaint was filed by the Court itself, no sanction under Section 197 of CrPC was required.

Supreme Court Judgments on discharge of accused
Case BriefsSupreme Court

“The High Court should have intervened and discharged the appellants. But this Court will intervene, being the sentinel on the qui vive.”

delhi high court
Case BriefsHigh Courts

The Delhi High Court observed that the wanton arraignment of directors without reference to their role in relation to a transaction, or to the issuance or dishonour of a cheque by the company, requires to be deprecated and discouraged, since it amounts to abuse of the salutary process of criminal law.

Gauhati High Court
Case BriefsHigh Courts

Gauhati High Court: Rumi Kumari Phookan J. dismissed the criminal proceedings against Chief Minister of Assam, Dr. Himanta Biswa Sarma for violating

Case BriefsHigh Courts

Jharkhand High Court: Ananda Sen, J., while addressing the instant matter with regard to the application of Section 228A of Penal Code,

Case BriefsHigh Courts

Telangana High Court: K. Lakshman, J., addressed an issue in the criminal petition in light of Section 41-A of the Criminal Procedure Code,

Op EdsOP. ED.

by Abhishek Goyal*

Case BriefsHigh Courts

Sikkim High Court: Bhaskar Raj Pradhan, J., while exercising inherent powers under Section 482 CrPC quashed the criminal complaint filed against the petitioners

Case BriefsHigh Courts

Orissa High Court: Dr Akshaya Kumar Mishra, J. quashed lower court proceedings partially and directed to proceed the matter under the Penal

Case BriefsTribunals/Commissions/Regulatory Bodies

Appellate Tribunal for SAFEMA, FEMA, PMLA, NDPS & PBPT Act: The Coram of Manmohan Singh, J. (Chairman) and G.C. Mishra (Member) allowed

Case BriefsHigh Courts

Bombay High Court: Considering the reply filed by the second respondent in the present case, the Division Bench comprising of V. M