Bringing you the Best Analytical Legal News
The illicit activities surrounding supply and circulation of counterfeit currency notes pose multifaceted risks to both economy and individuals within society. There is no gainsaying that proliferation of counterfeit currency facilitates various forms of illicit activities.
The Supreme Court held that the critical views of the Media One News Channel on Government policies cannot be termed ‘anti-establishment’ as the use of such a terminology in itself, represents an expectation that the press must support the establishment.
Observing that the sealed cover procedure violates both principles of natural justice and open justice, the Supreme Court has held that the public interest immunity proceeding is a less restrictive means to deal with non-disclosure on the grounds of public interest and confidentiality.
Delhi High Court: In a case where a Nepalese citizen moved the bail application in relation to FIR registered under
The Court has asked the Union of India to consider enacting an appropriate legislation on exhumation so as to tackle the situations like the one on hand.
Supreme Court: After the Technical Committee and the Overseeing Judge submitted their reports in the Pegasus Spyware case, the 3-judge bench of
“The free flow of information from the Petitioners and the State, in a writ proceeding before the Court, is an important step towards Governmental transparency and openness, which are celebrated values under our Constitution.”
Interviewed by Nitya Bansal
Karnataka High Court: K.S. Mudagal, J., declined bail to a person accused of creating feeling of insecurity amongst people on religious basis through
Supreme Court: The Bench of Dipak Misra, CJ and AM Khanwilkar and Dr. DY Chandrachud, JJ asked the Central government to file a
Supreme Court: In the case where 2 Rohingya Muslim refugees, Mohammad Sallimullah and Mohammad Shakir, urged the Supreme Court to direct the
Supreme Court: In the case where the Court had sought detailed response from Central Government after 2 Rohingya Muslim refugees, Mohammad Sallimullah and Mohammad Shakir,
Supreme Court of United States: The US Supreme Court by a 2-1 majority granted a partial victory to the Executive as it