Sunday, 28, Apr, 2024
- [S. 362 IPC] HC: there has to be an element of force, compulsion or deceitful means or any inducement, which would directly or indirectly force a person to go with the abductors, Read Judgment
- HC Enunciates ‘the stage of Section 244 of Code of Criminal Procedure cannot go endlessly’, Read Judgment
- HC Opines ‘the factum of second marriage in the lifetime of the first wife is sufficient to hold the husband guilty for the charge under Section 498A of the I.P.C’, Read Judgment
- HC: Mere delay in holding the Test Identification Parade by itself cannot be a ground to reject the TIP, Read Judgment
- HC Expounds High Court’s acting u/A. 226 of the Constitution, should not ordinarily issue directions for absorption, regularization, or permanent continuance, Read Judgment
- HC Opines ‘Where Narcotic Drugs and Psychotropic Substances are involved, the Accused would indulge in activities that are lethal to society’, Read Judgment
- HC holds that under Section 482 CrPC, the court must exercise its powers to do real and substantial Justice, depending on the facts and circumstances of the case, Read Judgment
- HC: Wife is well qualified and is earning something can’t be a ground to reject her claim for maintenance, Read Judgment
- HC Expounds Other Accused persons released on bail can’t be ground to grant Anticipatory Bail, Read Judgment
- HC Opines ‘An indispensable obligation is cast upon the Authorities to furnish every piece of incriminating material which the Authorities intend to rely upon against the employee’, Read Judgment
- HC: ‘Non-payment of Retiral Benefits amounts to a continuing wrong and cannot be refused on grounds of delays in approaching the Court,’ Read Judgment
- HC Expounds: ‘A teaching staff cannot challenge her dismissal under Article 226 merely because the State has some regulatory powers over the school,’ Read Judgment
- HC Reiterates: Parties are entitled to exclude the jurisdiction of other courts when more than one court has jurisdiction over a matter, Read Judgment
- HC Expounds: ‘Case of compassionate appointment of a married daughter would not be rejected solely on the ground of her marital status, Read Judgment
- HC: Difficult for District Judges to exercise Jurisdiction freely due to fear of administrative complaints and subsequent transfers, Read Judgment
