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1 HC Reiterates ‘A person accused of rape cannot be discharged merely based on DNA Report when the case diary contains direct evidence against him’, Read Judgment

2 HC Opines ‘Treating an interest paid as a capital item after treating it as a revenue item by Assessing Officer amounts to change of opinion,’ Read Judgment

3 HC: ‘Sampling in the presence of an independent witness would not satisfy the requirement of S. 52A of the NDPS Act even when chain of custody is established,’ Read Judgment

4 HC: Mere fact of the commission of suicide without corroborative evidence is not sufficient to raise a presumption u/S. 113A of the Evidence Act, Read Judgment

5 HC: The court cannot condone the delay in filing the written statement only on the ground that the defendant is a Government concern, Read Judgment

6 HC: ‘An inducement to do an act which a person would not otherwise have done does not make a person liable under Section 420 of the IPC,’ Read Judgment

7 HC Expounds Plaintiff cannot refuse the burden to prove the main relief sought, after having secured Interlocutory relief, Read Judgment

8 HC: ‘When the defendant was allowed to cross-examine plaintiff’s witnesses, its absence will not deter the Court from pronouncing judgment,’ Read Judgment

9 HC: ‘Prosecution of a Director for vicarious liability would be an abuse of process of law if there are no specific allegations about the role played by Director,’ Read Judgment

10 HC: ‘A defendant cannot be permitted to file a counter-claim after the issues are framed even in cases when the claim may not be time-barred,’ Read Judgment

11 HC Expounds: ‘Execution of a Sale Deed claiming someone else’s property to be one’s own does not amount to Forgery,’ Read Judgment

12 सीबीआई ने एफएसएसएआई (FSSAI) रिश्वत मामले की जारी जांच में आगे की तलाशी अभियान के दौरान 1.42 करोड़ रु. (लगभग) बरामद किए

13 सीबीआई ने 1.20 लाख रु. की रिश्वत के लेन देन के दौरान एफएसएसएआई (FSSAI) के एक सहायक निदेशक सहित चार आरोपियों को गिरफ्तार किया; तलाशी में 37.3 लाख रु.(लगभग) नकद बरामद हुए

14 Competition Commission of India (CCI) approves the acquisition of additional shares in Sikkim Urja Limited (formerly Teesta Urja Limited) by Greenko Energies Private Limited

15 Competition Commission of India (CCI) approves the acquisition of 15.43% shareholding by Sanyo Special Steel Co. Ltd. in Sanyo Special Steel Manufacturing India Private Limited from Mitsui & Co. Ltd.

Andhra Pradesh High Court will organize National Lok Adalat on December 11

Andhra Pradesh High Court.png

24 Oct 2021

By : Vishal Gupta

Categories : Lok Adalat Latest News

Andhra Pradesh High Court is contemplating to organize National Lok Adalat in the High Court premises on 2^nd Saturday, the 11th day of December, 2021.

The National Lok Adalat will be conduct under the aegis of National Legal Services Authority, New Delhi, in association with the Andhra Pradesh State Legal Services Authority and the High Court Legal Services Committee.

The notification issued by theAndhra Pradesh High Court has notified that “As per the directions of the National Legal Services Authority and the Hon'ble Chairman, High Court Legal Services Committee, the A.P. High Legal Services Committee, is organizing National Lok Adalat on 11-12 2021 (Second Saturday) for amicable settlement of cases pending before the Hon'ble High Court of A.P.”

All the Advocates, litigant parties, officials of the Insurance Companies I are requested to send their proposals to the A.P.High Court Legal Services Committee to the following Email ID – aphelse@gmail.com , for amicable settlement of their cases in the ensuing National Lok Adalat to be held on 11-12-2021 (Second Saturday).

Picture Source :

Vishal Gupta

Tags : Andhra Pradesh High Court National Lok Adalat National Legal Services Authority

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