Economic offence Archives

Desirable if High Courts maintain a hands-off approach and not quash FIRs in corruption cases at the stage of investigation: Supreme Court

Supreme court said that if criminal prosecution is based upon adequate evidence and the same is otherwise justifiable, it does not become vitiated on account of significant political overtones and mala fide motives

Case Briefs District Court

“Prosecution has miserably failed to prove ‘misappropriation’ by the accused”; Saket Court acquits accused in economic offences case

In a case pertaining to Criminal breach of trust, cheating, forgery, and falsification of accounts, the Saket District Court acquits the accused, as the prosecution failed to establish the ingredients of the offences beyond reasonable doubt.

Case Briefs High Courts

Orissa High Court rejects bail of NBFC Director in economic offence case

While rejecting the application for bail under Section 439 of CrPC, Orissa High Court said that the enormity of amount of embezzlement of Rs. 109 crores add to the worries of investors and depositors of the company.

High Court Round Up Legal RoundUp

112 Reports from 22 High Courts: Hijab Ban, Son’s Right on Parent’s Property, Right of Putative Father, Live-in Relationships and more| March RoundUp 2022

112 significant Reports from 22 High Courts Allahabad High Court Right to Reputation People using cyberspace to vent out anger and

Case Briefs High Courts

Economic Offence | Entire community is aggrieved if economic offenders, who ruin economy of the State are not brought to book: Patna HC

Patna High Court: Expressing that the entire community is aggrieved if the economic offenders, who ruin the economy of the State are

Case Briefs Supreme Court

Economic Offence| 25 crores siphoned off by forging documents and misusing KYCs of employees; SC cancels Delhi HC’s order granting bail to the suspect

Supreme Court: While addressing a case related to systematic fraud by creating the false/forged documents and/or misusing the PAN Cards, Aadhar Cards

Case Briefs High Courts

Ori HC | An economic offence is committed with cool calculation and deliberate design with an eye on personal profit regardless of the consequence to the Community; Bail rejected

Orissa High Court: S. K. Sahoo, J. rejected bail being devoid of merits. The facts of the case are such that one

Case Briefs Tribunals/Commissions/Regulatory Bodies

SEBI | Reliance ménage in trouble; Irregular shareholding, default in trading regulations | Obtruded with a ₹ 25 crore penalty

Securities and Exchange Board of India (SEBI): K Saravanan, Adjudicating authority, imposed a penalty of Rs 2 crore on Reliance Industries Ltd.

Case Briefs High Courts

[S. 138 NI Act] P&H HC | Do sympathetic consideration have any role to play in the matter of sentencing? Court discusses

Punjab and Haryana High Court: Sudhir Mittal, J., while addressing an issue with regard to the dishonour of cheque held that, “Offence

Case Briefs High Courts

Pat HC | Employer cannot withhold gratuity of an employee who has already been punished in departmental enquiry and has no proceeding pending against him

Patna High Court: The Division Bench comprising of A. P. Sahi, CJ and Anjana Mishra, J. allowed a civil writ petition seeking

Case Briefs High Courts

Forging of cheques is serious economic offence; compromise between parties not accepted under Section 482 CrPC

Delhi High Court: A Single Judge Bench comprising of R.K. Gauba, J. dismissed a petition filed under Section 482 CrPC invoking the