Media Trial Archives

110 Reports from 20 High Courts: Money Laundering, Child Marriages, Rule of Law, PC & PNDT Act, Adultery, Media Trial and more | April RoundUp 2022

110 Reports from 20 High Courts Allahabad High Court Money Laundering For money launderers “jail is the rule and bail is an

Media Trial, Permanent Alimony, Child Marriages, Live-in Relationships and more | 11 Legal Stories of the Week

Interesting Stories of the Week [Media Trial] Can media be given right to speculate on outcome of one going investigations or Court

Case Briefs High Courts

[Media Trial] Can media be given right to speculate on outcome of one going investigations or Court proceedings or criminal trials? Ker HC elucidates

Kerala High Court: While addressing the matter with regard to the media trial, Mohammed Nias C.P., J., expressed that, half-truths and misinformation

High Court Round Up Legal RoundUp

Media Trial, Sexual Assault, Judicial Over-Reach, Hate Speech, COVID-19 Updates and much more covered in over 90 topics | Bombay High Court’s Year-End Roundup 2021

Let’s sail into these 124 Judgments carefully selected and briefed in the year 2021.

Case Briefs High Courts

Bombay HC on Media Reporting, Obligation of Investigators, Media Trial, Freedom of Press and the proverbial ‘Lakshman Rekha’ for Media Houses || Read this detailed report unravelling several significant aspects cropped in light of Sushant Singh Case

“Any report of the press/media, having the propensity of tilting the balance against fair and impartial “administration of justice”, could make a mockery of the justice delivery system rendering ‘truth’ a casualty. “

Case Briefs Supreme Court

After a suicide note made it to newspapers in a dowry death case, Supreme Court says ‘Selective leaks to media neither fair to accused nor to victims’

“To expect that the family of the deceased should be scouring the pages of the print and electronic media before reporting the crime is a mockery of the human condition.”

Case Briefs High Courts

Sushant Singh Rajput Case: Bom HC urges media to exercise restrain while reporting on actor’s unnatural death

Bombay High Court: A Division Bench of A.A. Sayed and Surendra P. Tavade, JJ. addressed a Public Interest Litigation filed by former

Case Briefs High Courts

TN Custodial Deaths | Madras HC appeals to Print, Visual and Social Media not to misinterpret observations made during hearings & not to conduct media trial; CBCID to file a status report in a sealed cover

Madras High Court: A Division Bench of M. Sathyanarayanan and P. Rajamanickam, JJ., while addressing the matter of Custodial Death of “Jayaraj &

Case Briefs Foreign Courts

Pak SC | Directives to curb the menace of media trial and regulate discussions on sub-judice matters issued

Supreme Court of Pakistan: A Three-Judge Bench comprising of Mian Saqib Nisar, HCJ and Umar Ata Bandial and Ijaz Ul Ahsan, JJ.