Section 295A IPC

Case BriefsHigh Courts

Calcutta High Court: Shampa Sarkar, J. stayed the investigation in a matter which came up over an artist’s Facebook post containing intimate

Case BriefsHigh Courts

Madras High Court: G.R. Swaminathan, J., quashed an FIR stating that S. 295-A IPC is attracted only if there is deliberate and

Case BriefsSupreme Court

Supreme Court: Quashing the complaint filed against Mahendra Singh Dhoni for allegedly hurting the religious sentiments of people when an image of