Madhya Pradesh High Court
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Madhya Pradesh High Court held that no party can be allowed to assassinate the character of a person without any basis as it undermines the integrity of the legal process and individuals involved.

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Delhi High Court: Chandra Dhari Singh, J., granted bail while referring to a catena of Supreme Court decisions with regard to the

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Chhattisgarh High Court: Sanjay K Agrawal, J. dismissed the petition being devoid of merits. Facts The facts of the case are such

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Bombay High Court: Bharati Dangre, J., addressed a matter wherein a mother was cheated of an amount Rs 16,50,000 by a man

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Delhi High Court: Suresh Kumar Kait, J., addressed a matter involving the determination of jurisdiction with regard to the occurrence of a

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Chhattisgarh High Court: Sanjay K Agrawal J., allowed the petition based on the settled principle of law. The present writ petition has

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Madras High Court: G.K. Ilanthiraiyan, J., allowed a criminal original petition and quashed the proceedings in a criminal case filed against the

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Chhattisgarh High Court: Sanjay K Agrawal, J. granted bail observing various provisions relating to the inherent powers of High Court regarding granting

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Punjab and Haryana High Court: Fateh Deep Singh, J. granted anticipatory bail to the petitioner, the father of the bride, while observing that marriages

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Allahabad High Court: Sanjay Kumar Singh, J. allowed the instant application in terms of compromise and quashed the chargesheet as well as

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Punjab and Haryana High Court: Rajbir Sehrawat, J. quashed the FIR after the parties entered into the compromise as same was held

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Bombay High Court: S.S. Shinde, J. denied to quash the charges under Sections 376 and 420 IPC as prayed by the petitioner

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Uttaranchal High Court: The instant petition was entertained by Ravindra Maithani, J. where the petitioner under Section 482 CrPC applied for quashing

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Chhattisgarh High Court: Sanjay K. Agarwal, J. allowed a petition filed by an advocate against the order of Judicial Magistrate (First Class) whereby

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Uttaranchal High Court: A writ petition was entertained by a Division Bench of Sudhanshu Dhulia and Ramesh Chandra Khulbe, JJ. and subsequently

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Delhi High Court: Vibhu Bhakru, J., set aside an order whereby the petitioner’s passport was impounded and gave him liberty to travel abroad

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Kerala High Court: The Bench of R. Narayana Pisharadi, J. quashed criminal proceedings against a person accused of cheating a bank holding

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Kerala High Court: The Bench of T.V. Anil Kumar, J., while pronouncing an order quashed the criminal proceedings stating them to be

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Patna High Court: The Bench of Ahsanuddin Amanullah, J. quashed a criminal complaint as its jurisdiction purely fell within the ambit of