Notwithstanding anything contained in the foregoing provisions of this Chapter, any Court may take cognizance of an offence after the expiry of the period of limitation, if it is satisfied on the facts and in the circumstances of the case that the delay has been properly explained or that it is necessary so to do in the interests of justice.
Thursday, 14, May, 2026
- Murder conviction cannot stand solely on Shaky Evidence; SC relies on Hostile Witness Testimony to Acquit
- लॉ छात्रों के अटेंडेंस नियमों पर सुप्रीम कोर्ट करेगा सुनवाई, हाईकोर्ट के फैसले को दी चुनौती
- [EXCLUSIVE] LatestLaws.com's Monthly Digest (April,2026), Landmark Decisions Digest for you!
- ‘पूरी पीढ़ी को बर्बाद नहीं होने दे सकते’: अश्लील एप्स पर हाई कोर्ट ने Google-Apple को लगाई फटकार
- 'यह डर जीवनभर रहेगा साथ...' : हाई कोर्ट ने पिता को बच्चे से मिलने का अधिकार देते हुए ऐसा क्यों कहा?
- Internship Opportunity at Eka Legal LLP, Bhopal [Remote; 6 Months; Unpaid]: Apply Now!
- Call for Papers: International Journal of Legal Research (IJLR) [ISSN: 2349-8463; Volume 12 Issue 2]: Submit by June 10
- JOB POST: Advocates at Deepak Sasar & Associates, Pune [3 Positions; Freshers Can Apply; Salary Upto Rs. 50k]: Apply Now!
- SC Directs States to enforce Mandatory Tracking Devices and Panic Buttons in Public Transport
- निलंबन कोई सजा नहीं, हाईकोर्ट ने कर्मचारी की याचिका को किया खारिज
- Cyril Amarchand Mangaldas advised Blackstone backed Bagmane Developers on Pre-REIT Funding across multiple rounds
- 'Morality has to be kept Separate from Offence': HC grants Bail to Married Gym Trainer in Rape Case
- शादीशुदा और अलग धर्म मायने नहीं रखता; रेप केस में जिम ट्रेनर को हाई कोर्ट से राहत
- SC to examine whether Attendance Shortage can Disqualify Law Students from Exams
- Trial Court cannot deny Domestic Violence relief on Minor Inconsistencies in Dates, Absence of Assets Affidavit, rules HC
