Malafide Intention Archives

If you are found in possession of live ammunition along with a valid arms licence, can an offence under S. 25 of Arms Act still be registered against you? Del HC resolves

Delhi High Court: Deciding a matter of whether an NRI person in possession of two live ammunitions with a valid license can

Case Briefs District Court

Builder handing over possession of plot with incomplete development beyond agreed time. Is buyer entitled to refund of deposit with interest? Commission decides

Delhi Consumer Disputes Redressal Commission: The Division Bench of Justice Sangita Dhingra Sehgal (President) and Anil Srivastava (Member) addresses a builder-buyer dispute

Case Briefs High Courts

All HC | A question of fact cannot be adjudicated by High Court under S. 482 CrPC; application dismissed denying relief to applicant

Allahabad High Court: While deciding an application for quashing the charge sheet, Om Prakash-VII, J., disposed of the same finding it difficult

Case Briefs High Courts

HP HC | [Malafide Transfer] Transfers done using external influence or to adjust influential employees around urban areas without any real administrative exigency will amount to malafide transfers; State duty bound to act as “Model Employer”

Himachal Pradesh High Court: A Division Bench of Tarlok Singh Chauhan and Jyotsna Rewal Dua JJ. disposed off the petition directing the

Case Briefs High Courts

Bom HC | Malafide intention and Clandestine motive to seduce someone into having a sexual relationship will fall in the ambit of S. 376(2)(n) of IPC

Bombay High Court: A Division Bench of Sunil B. Shukre and Madhav J. Jamdar, JJ., dismissed the criminal application filed with regard

Case Briefs Foreign Courts

Pak SC | Anticipatory bail: An extraordinary remedy in criminal law – Person seeking pre-arrest bail must demonstrate malafide intention in arrest

Pakistan Supreme Court: A Full Bench of Manzoor Ahmad Malik, Syed Mansoor Ali Shah and Qazi Muhammad Amin Ahmed, JJ. set aside