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Section 124A IPC

Legal RoundUp Supreme Court Roundups

Supreme Court May 2022 Roundup: Sedition Law; Forcible vaccination; Shivling in Gyanvapi Mosque; Navjot Singh Sidhu’s imprisonment; Shared Household and more

Unmissable Stories Sedition Law under scanner| All pending cases to be kept in abeyance; Centre/States urged not to register fresh cases till

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Published on June 3, 2022June 3, 2022By Prachi Bhardwaj

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Case Briefs Supreme Court

Sedition Law under scanner| All pending cases to be kept in abeyance; Centre/States urged not to register fresh cases till Section 124A is reviewed: SC

Supreme Court: In the petitions challenging the Constitutionality of Section 124A of the Penal Code 1860 dealing with the offence of Sedition,

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Published on May 11, 2022May 19, 2022By Prachi Bhardwaj

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Case Briefs Supreme Court

Supreme Court to decide constitutionality of Section 124A IPC. Read why it came into force and why 5-judge bench in Kedar Nath Singh verdict found it constitutional

Supreme Court: The 3-judge bench of UU Lalit, Indira Banerjee and KM Joseph, JJ has issued notice in a plea seeking declaration

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Published on May 4, 2021May 14, 2021By Prachi Bhardwaj

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Case Briefs High Courts

Ker HC | Panayikulam SIMI Camp Case: Five persons convicted by NIA Special Court for holding secret meeting of banned outfit, acquitted by HC

Kerala High Court: The Division Bench of A.M. Shaffique and Ashok Menon, JJ. hearing 6 criminal appeals clubbed together, acquitted five persons

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Published on April 30, 2019May 7, 2019By Bhumika Indulia

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