calcutta high court
Case BriefsHigh Courts

While pointing out the misuse of Section 498A of the IPC, the Calcutta High Court quashed the criminal proceedings on the grounds of insufficient evidence and misuse of the law.

Case BriefsSupreme Court

Supreme Court: Holding that the Court should not have encroached upon the field reserved for the legislature, the 3-judge bench has partially

Case BriefsSupreme Court

Supreme Court: Acknowledging the abuse of law of arrest in cases under the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities)