SC directs Registry to stop referring to Trial Courts as Lower Courts
Record of the Trial Court should be referred to as the ‘Trial Court Record’ and not ‘Lower Court Record’.
Lower Courts
MP HC | Whether Advocates who appear on behalf of agencies like CBI, ED etc. before HC and lower Courts, appointed by process of consultation with HC, in terms of S. 24(1) and 24(4) of CrPC? Court seeks clarification from State
Madhya Pradesh High Court: The Division Bench of Mohammad Rafiq, CJ. and Vijay Kumar Shukla, J., heard a petition which was in
Manipur HC| Civil or Criminal? – Lower Courts must first discover the basic nature of the dispute
“When the dispute in question is discovered to be predominantly of civil nature then an attempt to make it criminal offence should be thwarted and discouraged.”
Kar HC | Evidence not to be re-appreciated at revisional stage if lower courts return concurrent findings
Karnataka High Court: K. Natarajan, J. upheld the decision of the lower courts against the offence under Section 138 of Negotiable Instrument Act,