2024 SCC Vol. 2 Part 5
Constitution of India — Sch. X and Art. 145(3) — Power of Speaker/Deputy Speaker to initiate disqualification proceedings, when proceedings for removal
Constitution of India — Sch. X and Art. 145(3) — Power of Speaker/Deputy Speaker to initiate disqualification proceedings, when proceedings for removal
Supreme court said that offences involving terrorist activities having not only Pan India impact but also impact on other enemy States, should not have been taken so lightly.
As per reports, the complaint concerns a security violation that happened on 13-12-2023 at zero hour when two young people surged into the Lok Sabha chamber, igniting smoke cans and hurling slogans like ‘ye tanashahi nahi chalegi’.
The Court said that offences under UAPA are serious ones relating to the security of the nation and FIR cannot be quashed on mere technicalities without going to the complete merit of the case.
The Court directed to remit the matter back for fresh disposal before another bench of the High Court.
Delhi High Court: In a petition filed by Ehtesham Qutubuddin Siddiqui (‘petitioner’), who is a death row convict in 7/11 Mumbai train
Madras High Court: In a case related to an appeal filed for the cancellation of an order of dismissing the bail application
Supreme Court: The bench of Ajay Rastogi and Abhay S. Oka*, JJ has granted bail to Thwaha Fasal and Allan Shuaib, booked
Kerala High Court: In an interesting case the Division Bench comprising of A. Hariprasad and M. R. Anitha, JJ., had granted bail
Central Government had amended the Unlawful Activities (Prevention) Act, 1967 in August 2019, to include the provision of designating an individual as
Jharkhand High Court: A Division Bench of H.C. Mishra and Rajesh Kumar, JJ., dismissed the appeal being devoid of merits. The facts
Patiala House Court, New Delhi: While deciding the instant bail application of student activist Safoora Zargar, who was accused of giving inflammatory
The Editors Guild of India has noted with shock and concern the high-handed manner in which the law enforcement agencies in Jammu
In exercise of the powers conferred by clause (a) of sub-section (1) of Section 35 of the Unlawful Activities (Prevention) Act, 1967,
Jammu and Kashmir High Court: Rashid Ali Dar, J. allowed an appeal against an order of the lower courts whereby appellant’s bail
Delhi High Court: Siddharth Mridul, J. dismissed an appeal filed under Section 21(4) of the National Investigation Agency Act, 2008 assailing an order
Allahabad High Court: The Division Bench of Karuna Nand Bajpayee and Ifaqat Ali Khan, JJ. dismissed a petition seeking quashing of a
Madras High Court: The High Court recently dealt with a petition for bail under S. 439 of the CrPC wherein the petitioner-accused