calcutta high court
Case BriefsHigh Courts

Calcutta High Court held that since the State did not assert any violation, the University had no grounds to deny affiliation based on lease conditions

karnataka high court
Case BriefsHigh Courts

There must be prima facie case of deliberate falsity on a matter of substance and the Court must be satisfied and there must be reasonable foundation for the charge and the prosecution of the offender is necessary in the interest of justice.

Op EdsOP. ED.

by Ramchandra Madan*

Case BriefsSupreme Court

Supreme Court: Uday U. Lalit, J. delivered the judgment for Abhay Manohar Sapre, J.  and himself whereby the Court reiterated that no