karnataka high court
Case BriefsHigh Courts

The Court was deliberating over an appeal challenging the rejection of bail to the accused charged under IPC and UAPA for being actively involved with the ‘KG Halli Riots’ in Bengaluru.

mla akhil gogoi
Case BriefsSupreme Court

The Supreme Court observed that this was not a case where Akhil Gogoi should be allowed to be detained in custody, especially after having secured an order of discharge, rightly or wrongly.”

Andhra Pradesh High Court
Case BriefsHigh Courts

The Andhra Pradesh High Court opined that conducting of the play had no legal bar, but it was the responsibility of everyone associated to maintain peace.

Allahabad High Court
Case BriefsHigh Courts

It is not that democracy and sovereignty are at crossroads. It is only that democratic rights have to be exercised in a lawful manner, so that order in society, which sovereignty has to uphold at all costs, is not lost.

Delhi High Court
Case BriefsHigh Courts

“A protest cannot be allowed to endanger others, damage property, restrict essential services and such a protest cannot receive constitutional protection. The acts of violence and violent speech that instigates violence and endangers rule of law, damage public property and peace are not protected under the Indian Constitution.” opined the Delhi High Court

Allahabad High Court
Case BriefsHigh Courts

Allahabad High Court released Nandi on bail on his furnishing a personal bond with two sureties each in the like amount to the satisfaction of the Court concerned, subject to deposition of fine

Jammu & Kashmir and Ladakh High Court
Case BriefsHigh Courts

“The High Court, while forming an opinion whether a criminal proceeding or complaint or FIR should be quashed in exercise of its jurisdiction under Section 482 CrPC, must evaluate whether the ends of justice would justify the exercise of the inherent power”

Case Briefs

Supreme Court: In a writ petition relating to the issue of implementation of the recommendations of the Justice B.N. Srikrishna commission constituted

Case BriefsHigh Courts

Delhi High Court: In an appeal under Section 21(4) of the National Investigation Agency Act, 2008 (‘NIA Act’) read with Section 43-D(5)

Case BriefsSupreme Court

“The protagonists of quest for justice sitting in a comfortable environment in their air-conditioned office may succeed in connecting failures of the State administration at different levels during such horrendous situation, little knowing or even referring to the ground realities and the continual effort put in by the duty holders in controlling the spontaneous evolving situation unfolding aftermath mass violence across the State.”

Case BriefsDistrict Court

Karkardooma Courts, New Delhi: On finding no sufficient evidence, Virender Bhat, ASJ-03, granted bail to the accused persons who looted a medical

Case BriefsHigh Courts

Delhi High Court: Suresh Kumar Kait, J., denied bail application of a person named Shahrukh that headed the large crowd, holding a

Patiala House Courts, Delhi
Case BriefsDistrict Court

Patiala House Court, New Delhi:  While deciding the instant bail application of student activist Safoora Zargar, who was accused of giving inflammatory

Case BriefsHigh Courts

Delhi High Court: A Division Bench of S. Muralidhar and Anup Jairam Bhambhani, JJ., in pursuance to the mid-night hearing, was informed

Hot Off The PressNews

Supreme Court:  The bench of SA Bobde and SA Nazeer, JJ has asked the CBI to apprise it of the status of

Hot Off The PressNews

Supreme Court: The Supreme Court directed the re-investigation of the 186 cases that were filed after the 1984 anti-Sikh riots that killed

Hot Off The PressNews

Supreme Court: The 3-judge bench of Dipak Misra, AM Khanwilkar and Dr. DY Chandrachud, JJ granted six weeks time to the Gujarat government

Case BriefsSupreme Court

Supreme Court: The bench of Dipak Misra, CJ and PC Pant, J set aside the Gujarat High Court order directing the Gujarat