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“For a special statute, such as the IT Act, to override the general law, such as the IPC, the ingredients of the offence under both laws must be the same. If any ingredient of an offense under the IPC is missing in the act made punishable under the special statute, the IPC will not be excluded, and it can still be resorted to.”
by Nishant Verma†
by Nilanjan Sen†, Sumeir Ahuja††, Shubhamay Dutta††† and Varun Pathania††††
Latest addition to the landscape of jurisprudence around obscenity laws in India is Saurabh Bindal’s convincing read titled Obscenity: Prevention, Law and
Kerala High Court started with a quote by — Mitch Albom which reads as “When you look into your mother’s eyes, you know that is the purest love you can find on this Earth.”
by Nilanshu Shekhar† and Rishabh Manocha††
Allahabad High Court said that offences of the kind that have a tendency to promote hatred between classes of people or communities, have to be put down with a heavy hand. These offences cannot be permitted to flourish in society by adopting a soft-pedalling approach at the cost of widespread damage to the community.
by Dr Srikant Parthasarathy† and Dr Amirthalakshmi R††
Cite as: 2023 SCC OnLine Blog Exp 13
by Shashwati Diksha*
Kerala High Court: While adjudicating a question of law as to whether pre-arrest bail can be granted to an accused while he
Bombay High Court: A Division Bench of Dipankar Datta, CJ and Madhav J. Jamdar, J., while addressing the instant Public Interest Litigation made
“People from the past, have a tendency to walk back into present and run over the future.” Orissa High Court: S.K. Panigrahi, J.,
Supreme Court: The bench of Ashok Bhushan and KM Joseph, JJ has asked Google India to face trial in a 2008 criminal
Supreme Court: On a plea challenging the notification authorising 10 central agencies to intercept, monitor and decrypt any computer system, the Court sought
As reported by media, a PIL has been filed in the Delhi High Court seeking regulation of content on online platforms such