January 5, 2026 12:03 pm

Criminal Appeal—Not to be decided on merits in absence of appellant or his counsel

Bysclaw

Aug 24, 2019

This content is restricted to site members. If you are an existing user, please log in. New users may register below.

By sclaw

Related Post

Criminal Procedure Code, 1973 (CrPC) — Sections 397 and 401 — Criminal Revision — Abatement on death of Revisionist (Informant/Complainant) — Rule of abatement applicable to appeals (Section 394) does not strictly apply to revision, particularly when revision is not initiated by an accused — If the main proceeding survives (e.g., trial is pending), the revision by an informant/complainant does not abate on their death — High Court erred in holding that the revision abates upon the death of the original revisionist (informant), especially since the trial against the accused was pending (Paras 17, 19)

Jan 4, 2026 sclaw

Bail Declined Cr P C

Criminal Procedure Code, 1973 (CrPC) — Section 439(2) — Cancellation of Bail — Annulment of Bail — Distinction — Cancellation of bail is generally based on supervening circumstances and post-bail misconduct; Annulment of an order granting bail is warranted when the order is vitiated by perversity, illegality, arbitrariness, or non-application of mind — High Court granted bail ignoring prior cancellation of bail due to commission of murder by accused (while on bail) of a key witness in the first case, and failed to consider the gravity of offenses (including under SC/ST (POA) Act) and threat to fair trial — Such omissions and reliance on irrelevant considerations (existence of civil dispute) render the bail order perverse and unsustainable, justifying annulment by the Supreme Court. (Paras 12, 12.1, 12.2, 12.4, 12.5)

Jan 1, 2026 sclaw

Bail Declined Cr P C

Criminal Procedure Code, 1973 (CrPC) — Quashing of FIR — Protection from Arrest — Directions for time-bound investigation — High Court, while declining to quash the FIR, directed the completion of investigation within 90 days and granted protection from arrest till the court takes cognizance (following ‘Shobhit Nehra v. State of U.P.’) — ‘Legality’: Such directions granting protection from arrest while refusing to quash are contrary to the law established by the Supreme Court, particularly ‘Neeharika Infrastructure Pvt. Ltd. v. State of Maharashtra’ and ‘State of Telangana v. Habib Abdullah Jeelani’ — Granting protection from arrest in this manner amounts to an order under Section 438 CrPC (Anticipatory Bail) without satisfying the statutory conditions and is legally unsustainable and inappropriate — High Courts must scrupulously avoid passing blanket orders of “no arrest” or “no coercive steps” while dismissing or disposing of quashing petitions under Section 482 CrPC or Article 226 of the Constitution. (Paras 4, 15, 16)

Jan 1, 2026 sclaw

Categories

Archives

You missed

Meritorious reserved category candidates must be considered against unreserved vacancies at the screening stage without availing any concession, prioritizing merit over category bias.

Jan 4, 2026 sclaw

The Commission under the WBCE Act has jurisdiction to adjudicate deficiencies in patient care services and qualifications of personnel, distinct from medical negligence handled by State Medical Councils.

Jan 4, 2026 sclaw

Direct Taxation Income Tax Act

Income Tax Act, 1961 — Section 37(1) — Revenue Expenditure vs. Capital Expenditure — Non-compete fee — Whether payment of non-compete fee constitutes allowable revenue expenditure or capital expenditure — Non-compete fee is paid to restrain a competitor, which protects or enhances the business profitability and facilitates carrying on the business more efficiently — Such payment neither creates a new asset nor increases the profit-earning apparatus for the payer, meaning the enduring advantage, if any, is not in the capital field — The length of time of the advantage is not determinative if the advantage merely facilitates business operations, leaving fixed assets untouched — Payment of non-compete fee made by the appellant (formed as a joint venture) to L&T (previous partner) to restrain L&T from competing for 7 years was essentially to keep a potential competitor out and ensure the appellant operated more efficiently and profitably, without creating a new capital asset or monopoly — Held: Payment of non-compete fee is an allowable revenue expenditure under Section 37(1) of the Act. (Paras 16, 25-29)

Jan 4, 2026 sclaw

Evidence Act, 1872 — Section 118 — Competency of child witness — Effect of delay and tutoring — Although a minor child is competent to testify, the reliability and evidentiary value of testimony given many years after the event, especially when the child has been residing with the complainant’s family (maternal grandparents), is significantly affected by the high possibility of memory distortion and tutoring. (Paras 5, 7, 10.2)

Jan 4, 2026 sclaw