If a person, by doing anything which he intends or knows to be likely to cause death, commits culpable homicide by causing the death of any person, whose death he neither intends nor knows himself to be likely to cause, the culpable homicide committed by the offender is of the description of which it would have been if he had caused the death of the person whose death he intended or knew himself to be likely to cause.
Tuesday, 19, May, 2026
- Astrologer accused of Exploiting Minor during alleged Ritual fails to get Bail from HC
- HC says Appellate Court must apply Judicial Mind to Conviction merits while hearing Bail after Conviction | Read Order
- HC declines to interfere in FIR against Journalist over alleged Extortion | Read Order
- मध्यस्थता और मध्यस्थता में क्षमता निर्माण के माध्यम से वैकल्पिक विवाद समाधान को मजबूत करने के लिए ब्रिक्स वरिष्ठ अधिकारियों और न्याय मंत्रियों की बैठक
- BRICS Senior Officials’ meeting & Justice Ministers’ meeting on strengthening Alternative Dispute Resolution through capacity building in Mediation and Arbitration
- निकट संबंध (Proximate Nexus) के बिना धारा 306 IPC लागू नहीं”: इलाहाबाद हाईकोर्ट ने शिक्षक के खिलाफ आत्महत्या के लिए उकसाने का मुकदमा रद्द किया
- Section 306 IPC Cannot Survive without Proximate Nexus : Allahabad High Court Quashes Abetment to Suicide Case Against Teacher
- Courts Cannot Act As Second Legislature”: Allahabad High Court Upholds Pension & Perks For Ex-MLAs/MLCs
- न्यायालय ‘दूसरी विधायिका’ नहीं बन सकता”: इलाहाबाद हाईकोर्ट ने पूर्व विधायकों की पेंशन व सुविधाओं को वैध ठहराया
- Orissa High Court Goes Virtual: All Benches to Function Online on May 19 and 21, 2026 Amid Supreme Court's Austerity Directive
- उच्च न्यायालय उड़ीसा, कटक की सभी पीठें 19 तथा 21 मई, 2026 को वर्चुअल मोड में कार्य करेंगी; सर्वोच्च न्यायालय के मितव्ययिता निर्देशों के अनुपालन में आदेश जारी
- HC holds Tenant cannot claim Rent Control Protection without establishing Applicability of Law | Read Judgement
- पटना उच्च न्यायालय ने वर्चुअल सुनवाई के लिए व्यापक SOP जारी की; 18 मई से 4 जून, 2026 तक सभी मामले वीडियो कॉन्फ्रेंसिंग से सुने जाएंगे
- Patna High Court Issues Comprehensive SOP for Virtual Hearings; All Cases to Be Heard via Video Conference from May 18 to June 4, 2026
- दो साल के बच्चे संग जेल में बंद थीं SDOP पूजा पाण्डेय, 3 करोड़ हवाला लूट कांड में सुप्रीम कोर्ट से मिली जमानत
