Bringing you the Best Analytical Legal News
Calcutta High Court invoked Section 465 of the CrPC, emphasizing that no finding, sentence, or order shall be reversed unless a failure of justice has been proven.
In an elaborate legal analysis, along with scathing observations, the J&K and Ladakh HC stated that JKSSB's actions in favouring one blacklisted agency to conduct recruitment exams, have doomed the future of many aspirants and put a question mark over its own efficacy.
Delhi High Court: Geetanjali Goel, J. upholds the discharge of Delhi CM and others in the Anshu Prakash assault case having found
Chhattisgarh High Court: A Division Bench of Arup Kumar Goswami CJ. and Rajendra Chandra Singh Samant J. dismissed the appeal and remarked
Allahabad High Court: The criminal revision was filed before a Bench of Aniruddha Singh, J., against the judgment and order passed by
Allahabad High Court: A Single Judge Bench comprising of Ajay Bhanot, J. dismissed the petition by stating that one illegality cannot be
Bombay High Court: A Single Judge Bench comprising of Mangesh S. Patil, J., dismissed a criminal revision petition filed against the decision
Supreme Court: “When the ability to choose is crushed in the name of class honour and the person’s physical frame is treated
Supreme Court: The bench of RK Agarwal and AM Sapre, JJ dismissed the plea challenging appointment of senior Gujarat cadre IPS officer