Cognizance of Criminal Contempt by Single Judge of a High Court under the Contempt of Courts Act, 1971 in Absence of Any Rules Framed by the High Court — Permissibility
by B. Shravanth Shanker† and Monalisa Kosaria††
hearing
Written intimation of hearing just before commencement of video conference hearing by Advisory Board leads to SC quashing detention of man in a gold smuggling case
Supreme Court: In the case where the State Advisory Board had heard a detenu on video conference, without any sufficient prior intimation
Ori HC | Application for additional evidence can be considered at the time of hearing of appeal
Orissa High Court: The Bench of Dr A.K. Rath, J. allowed the application filed for challenging the order of the District Court