Monday, 29, 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
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Monday, 29, Apr, 2024
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Kerala State Commission for Backward Classes Act, 1993
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Related judgement on Kerala State Commission for Backward Classes Act, 1993
Indira Sawhney Vs. Union of India & Ors [1999] INSC 418 (13 December 1999), 1999 Latest Caselaw 418 SC
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