Friday, 17, May, 2024
HC refuses to quash FIR in Gurudwara Committee President's case, cites early stage of investigation, Read Judgment
HC Reiterates: Summons in a criminal case to face trial cannot be issued against positions or posts as a post is not a juridical person, Read Judgment
HC: Abetment as envisaged u/S. 306 IPC involves a mental process of instigating a person or intentionally aiding that person in doing a thing that led to the commission of suicide, Read Judgment
HC: Petition seeking the opinion of an expert can be filed at any stage, but when it comes to sleeping over the rights for a long time without justification, then, the same cannot be allowed, Read Judgment
HC Opines ‘Once the issue is civil in nature, the police have no authority to Investigate the subject crime, Read Judgment
HC: Once the Civil Court is seized of the matter, it goes without saying that the proceedings u/S. 145/146 CrPC cannot proceed and must come to an end, Read Judgment
HC Enunciates Every Authority must disclose the material that has been relied upon at the stage of Adjudication, Read Judgment
HC: Suspension is an Interim measure in Aid of Disciplinary Proceedings, Read Judgment
The Courts Today By LatestLaws.com| 16.05.2024 |
HC: Amendment to the Plaint would be permissible, even after the Commencement of Trial, Read Judgment.
HC Expounds Applications are not normally entertained, when there has been an inordinate delay in the filing and no explanation for the delay is provided, Read Judgment
HC: It is necessary to establish the demand of Dowry soon before the death to draw the Presumption u/S. 113B of the Evidence Act, Read Judgment.
[S. 100 CPC] HC: Court may formulate any Substantial Question of Law even though the same has not been formulated in the memorandum of Second Appeal, Read Judgment
HC holds that in each case, the need to appoint a Commissioner is to be independently examined, Read Judgement
HC Opines ‘Attitude to Arrest first and then proceed with the rest is despicable’, Read Judgment
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Friday, 17, May, 2024
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Punjab Reorganisation Act, 1966
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