calcutta high court
Case BriefsHigh Courts

Calcutta High Court dismissed the PIL as after noting that the FIR is already registered on the alleged offence and the investigation was in progress.

Kerala High Court
Case BriefsHigh Courts

    Kerala High Court: Viju Abraham, J., granted anticipatory bail to BJP State General Secretary, Lakshadweep, who was accused of insulting

Patiala House Courts, Delhi
Case BriefsDistrict Court

Patiala House Courts, Delhi: Nabeela Wali, J. took lenient view and sentenced a convict under Section 2 of Prevention of Insults to

Case BriefsHigh Courts

Madhya Pradesh High Court: S.A. Dharmadhikari, J., allowed a petition which was filed invoking inherent powers of this Court under Section 482

Case BriefsHigh Courts

Gauhati High Court: Manish Choudhury, J., granted bail to the woman charged with sedition for using National Flag as a table cloth.

Case BriefsHigh Courts

Madhya Pradesh High Court: A Division Bench of S.K. Seth, CJ and Vijay Kumar Shukla, J. dismissed a petition seeking orders for

Case BriefsSupreme Court

Supreme Court: Modifying the order dated 30.11.2016 where it was directed that all the cinema halls in India shall play the National

Case BriefsSupreme Court

Supreme Court: In the writ petition where it was prayed a National Policy be framed to promote and propagate the National Anthem,

Case BriefsSupreme Court

Supreme Court: Stating that the love and respect for the motherland is reflected when one shows respect to the National Anthem as