ministry of commerce and industry
Legislation UpdatesNotifications

On 5-7-2023, the Ministry of Commerce and Industry notified the Special Economic Zones (Third Amendment) Rules, 2023 to amend the Special Economic

jammu and kashmir and ladakh high court
Case BriefsHigh Courts

“It is not the case of the prosecution that trial is being delayed because of the conduct of the accused but it is a case where the victim is avoiding stepping into the witness box.”

juvenile offender
Case BriefsSupreme Court

Supreme Court said that the degree or dimension of the offence should not be the direct approach of the Court in its inquiry into juvenility of an accused or convict.

Karnataka High Court
Case BriefsHigh Courts

In a clinical dissection of the Domestic Violence Act, 2005, the Karnataka High Court stated that the victims’ grievances such as maintenance or shelter etc., must be addressed with immediacy, which is why the legislation has mandated a specific time frame.

Karnataka High Court
Case BriefsHigh Courts

Karnataka High Court: In the instant petition for quashment, the issue arose that whether a legal heir should be permitted to come

Karnataka High Court
Case BriefsHigh Courts

    Karnataka High Court: While deciding the instant appeal for restoration assailing the order passed by the Trial Court wherein the

Case BriefsHigh Courts

Karnataka High Court: A Division Bench of Satish Chandra Sharma CJ and Sachin Shankar Magadum J allowed the petition, quashed the initial

Case BriefsHigh Courts

Jammu & Kashmir and Ladakh High Court: Ali Mohammad Magrey, J., held that once an appeal is duly entertained without the production

Legislation UpdatesNotifications

Allahabad High Court issued a notice requesting learned counsels to refer to the Code of Criminal Procedure (Uttar Pradesh Amendment) Act 2018

Case BriefsSupreme Court

Supreme Court: The Bench comprising of CJ Dipak Misra and A.M. Khanwilkar and Dr D.Y. Chandrachud, JJ., while disposing of a writ

ILS
Law School NewsOthers

Reported by Saranya Mishra

Case BriefsHigh Courts

Madhya Pradesh High Court: While disposing off the present appeal wherein the appellant was charged under Section 3(2)(va) and 3(1)(d) of Scheduled