Rajasthan High Court
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“In the cases in which an office bearer or an officer is caught red handed and is being proceeded under Prevention of Corruption Act, 1988, there is no scope of taking a lenient view.”

Bombay High Court
Case BriefsHigh Courts

Bombay High Court: Stating that in the democratic setup, the will of the majority is the rule, the Division Bench of S.V.

Case BriefsHigh Courts

Bombay High Court: Quoting a phrase from a story of a Roman Ruler Julius Caesar that, “Caesar’s wife should be above suspicion”,

Case BriefsHigh Courts

Bombay High Court: G.S. Kulkarni, J., considered the question, Whether a “self-declaration” made by a candidate contesting elections to the post of

Case BriefsHigh Courts

Gujarat High Court: A.G. Uraizee, J., dismissed a petition which was filed aggrieved by the dismissal of Revision Application by the Secretary,

Case BriefsHigh Courts

Jammu & Kashmir High Court: A Single Judge Bench of Dhiraj Singh Thakur, J., dismissed a writ petition filed against the order