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Calcutta High Court held that the writ petition was not a PIL but had personal elements involving the respondents, who were directly affected by the alleged financial scam.
Delhi High Court had granted bail to Preeti Chandra through order dated 14-06-2023.
Earlier in May 2023, the Bombay High Court had rejected the second bail plea by Rana Kapoor.
The Enforcement Directorate (‘ED’) had strongly opposed the bail for Sivasankar being an influential personality and releasing him on bail may impact the investigation.
Abhishek Banerjee and his wife Rujira Banerjee were stopped at the airport on 05-06-2023 from travelling abroad because of the Look Out Circular
All the elements of the transaction comprised or connected with a payment being effected between two parties would appear to fall within the scope of the expression ‘payment system’ as defined under Section 2(1)(rb) of the PMLA.
Delhi High Court observed that evidence placed on record lends credence to the fact that the applicant was not merely the paper director but was a director who was actively involved in the working of the SBFL.
Nawab Malik’s bail plea will be heard on merits in two weeks.
This report provides Justice Nisha Banu’s opinion in the Habeas Corpus plea.
This report provides Justice D. Bharatha Chakravarthy opinion in the Habeas Corpus plea.
The division bench of Madras High Court delivered a split verdict and referred the matter to the Chief Justice to place it before another judge.
The habeas Corpus petition was filed in relation to the cash-for-jobs scam case, in which the Tamil Nadu Minister and DMK MLA V Senthil Balaji, among others, has been accused of accepting bribes from candidates in exchange of appointment to the State Transportation Corporation
by Siddharth R. Gupta†
Cite as: 2023 SCC OnLine Blog Exp 54
Rashtriya Raksha University, Gandhinagar, Gujarat announced its flagship edition of the RRU National Moot Court Competition 2023, being organized by its School
Following the arrest, Senthil Balaji complained of chest pain and was taken to Government hospital for a medical checkup.
What was compromised between the complainant and accused is not just their disputes, but justice, fair play, good conscience and the fundamental principles of criminal jurisprudence. In fact, the case at hand is one where there are two teams, but no one knows who is playing for which team and where the match was fixed.
A quick legal roundup to cover important stories from all High Courts in April 2023
Delhi High Court observed that repeated use of templated paragraphs, as though the principles of Natural Justice are mere rhetoric, is not permissible.
The petitioner Satyendar Kumar Jain is an influential person and has the potential to tamper with the evidence as indicated by his conduct during custody.