Case BriefsHigh Courts

Chhattisgarh High Court: Narendra Kumar Vyas J. allowed the petition and set aside the impugned order. The facts of the case are

Case BriefsHigh Courts

Karnataka High Court: S. Vishwajith Shetty, J. quashed the extension order and granted bail under Section 167 (2) Criminal Procedure Code. The

Op EdsOP. ED.

by Dhruv Gupta*

Case BriefsSupreme Court

Supreme Court: In the petition preferred under Article 32 of the Constitution of India by the hapless and helpless widow of Rajdev