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Recording statements at unearthly hours definitely results in deprivation of a person’s sleep, a basic human right of an individual.
Central Board of Investigation submitted in the Court that K Kavitha was not responding to them.
“Mere registration of ECIR does not make a person an accused”
It was alleged that a cartel was formed by violating provisions and the spirit of liquor policy, and all the conspirators had played an active role, causing huge losses to the Government exchequer and undue pecuniary benefits to the public servants.
The Enforcement Officer Ankit Tiwari was accused of an offence punishable under Section 7(a) of the Prevention of Corruption Act, 1988.
“We cannot keep our eyes shut and be a mere mute spectator of the fraud, which the builders have played on the home buyers and Noida Authority”
“Non furnishing of grounds of arrest in writing till the date of pronouncement of judgment in Pankaj Bansal case could neither be held to be illegal, nor the action of the officer concerned in not furnishing the same in writing could be faulted with.”
Earlier in a writ petition concerning the issue of continuation of V. Senthil Balaji as a Cabinet Minister of the State consequent to his arrest, the Court left it to Chief Minister MK Stalin to decide about the continuance of Senthil Balaji (who is in judicial custody) as a Minister without Portfolio
“The very purpose of the constitutional and statutory protection would be rendered nugatory if the authorities concerned are permitted to merely read out or permit reading of the grounds of arrest, irrespective of their length and detail, and claim due compliance with the constitutional requirement under Article 22(1) and the statutory mandate under Section 19(1) of the PMLA”.
“Since the territorial jurisdiction of the present case is in Chennai only, therefore Chennai being one of the jurisdictional area under the notification issued by the Central Government, which comes under the jurisdiction of the PDSJ, Chennai, naturally the said case has to be tried in the said Court”
Supreme Court clarified that the bail has been granted, solely on medical grounds and not on merits
Abhishek Banerjee and his wife Rujira Banerjee were stopped at the airport on 05-06-2023 from travelling abroad because of the Look Out Circular
Madras High Court concurred with the view of Justice D. Bharatha Chakravarthy, that the petition, though maintainable cannot be entertained after remand, and in this case, it can certainly not be entertained.
The Delhi High Court and Rose Avenue District Court had previously denied the Ex-Deputy Chief Minister’s Bail plea.
On April 28, the Supreme Court sat to pass a stay order on Calcutta High Court’s Justice Abhijit Gangopadhyay’s order directing SC’s Secretary General to produce the transcript of his “controversial” interview, wherein he had made remarks against Abhishek Banerjee in relation to the Teachers Recruitment Scam case, which was pending before him
This report provides Justice Nisha Banu’s opinion in the Habeas Corpus plea.
This report provides Justice D. Bharatha Chakravarthy opinion in the Habeas Corpus plea.
The division bench of Madras High Court delivered a split verdict and referred the matter to the Chief Justice to place it before another judge.
The habeas Corpus petition was filed in relation to the cash-for-jobs scam case, in which the Tamil Nadu Minister and DMK MLA V Senthil Balaji, among others, has been accused of accepting bribes from candidates in exchange of appointment to the State Transportation Corporation
The action came following the Supreme Court’s decision, wherein the Court allowed the appeals arising out of the order for de novo investigation and set aside the directions issued in the original petition for de novo investigation. Further, the Court allowed the ED to continue its investigation.