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In P.V. Narasimha Rao v. State (CBI/SPE), (1998) 4 SCC 626, the 5-Jugdge Bench held that the MPs and MLAs enjoyed immunity if they cast vote in the House after taking bribe for it.
Delhi High Court acknowledged the importance of balancing freedom of press and expression with the right to privacy, particularly for public figures like Mahua Moitra, the petitioner, a former elected Member of Parliament from Krishnanagar, West Bengal, affiliated with the All-India Trinamool Congress Party (AITC).
Sanjay Singh was arrested by the Enforcement Directorate on 04-10-2023.
Kerala High Court was hearing application for anticipatory bail while issuing statement restricting any coercive measures by the Police.
Allahabad High Court noted that last year, the Trial Court convicted Kamlesh Pawan and six others for protesting against the arrest of Akhilesh Yadav and attempting to burn the statue of the then UP Chief Minister, Mayawati.
by Sanjay Vashishtha†
Cite as: 2023 SCC OnLine Blog Exp 31
The Salary, Allowances and Pension of Members of Parliament (Amendment) Bill, 2020 received Presidential Assent on 24-09-2020. Salary, Allowances and Pension of
Supreme Court of Pakistan: The Seven-Judge Bench of Mian Saqib Nisar, HCJ and Gulzar Ahmed, Azmat Saeed, Mushir Alam, Umar Ata Bandial,
Supreme Court: The Bench comprising of Madan B. Lokur, S. Abdul Nazeer and Deepak Gupta, JJ., addressed a petition concerning the defiance