Case BriefsSupreme Court

Supreme Court: The bench of Indira Banerjee* and JK Maheshwari, JJ has explained that to be ‘substantial’, a question of law must

Case BriefsSupreme Court

“Non-re-appreciation of the evidence on record may affect the case of either the prosecution or even the accused.”

Case BriefsHigh Courts

Himachal Pradesh High Court: Anoop Chitkara, J. upheld the decision of the first appellate court in the present case where the court

Case BriefsHigh Courts

Himachal Pradesh High Court: The Bench of Tarlok Singh Chauhan, J. allowed an appeal challenging the judgment of first appellate court whereby

Case BriefsSupreme Court

Supreme Court: The Court, yet again, reminded the High Courts of the limitations under Section 100 CPC and said: “despite the catena