No second appeal shall lie except on the ground mentioned in section 100.
Monday, 29, Apr, 2024
- Uttrakhand Forest Fire issue reaches Supreme Court
- हाईकोर्ट के आदेश पर झारखंड के इस शहर में चला बुलडोजर, नक्शा विचलन मामले में 21 भवनों पर होगी कार्रवाई
- दिल्ली हाईकोर्ट ने क्यों दी हत्या के दोषी को शादी करने के लिए 2 हफ्ते की पैरोल?
- CMs under Scrutiny: Supreme Court to hear Arvind Kejriwal, Hemant Soren's pleas against ED arrest today
- Supreme Court Bar Association writes to CJI Chandrachud requesting statues in Court premises
- High Court grants murder convict parole for 2 weeks to get married
- सुप्रीम कोर्ट परिसर में आखिर किनका स्टैच्यू लगवाने की हुई मांग, CJI चंद्रचूड़ के पास पहुंचा लेटर
- गिरफ्तारी के खिलाफ अरविंद केजरीवाल की याचिका पर सुप्रीम कोर्ट में आज सुनवाई
- Mahadev betting app case: Actor & fitness influencer Sahil Khan arrested from Chhattisgarh, sent to Police custody
- [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
