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Firings at Delhi Courts – Preserving the sanctity of a court as a space where justice is administered and the rule of law upheld being non-negotiable, it is critical that judicial institutions take comprehensive steps to safeguard the well-being of all stakeholders
Bysclaw
Aug 17, 2023By sclaw
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Penal Code, 1860 (IPC) – Sections 120-B read with Section 420 – Cheating – The case involves fraudulent transactions by accused in connivance with Indian Bank officials resulting in interest-free advances to the petitioners – The main issue is whether the petitioners were involved in cheating the bank and if they availed any undue benefit from the fraudulent transactions – The petitioners argued that they were not involved in the cheating, had not availed any undue benefit, and that the transactions were normal business dealings – The court dismissed the Special Leave Petitions, upholding the Trial Court’s conviction of the petitioners for cheating the bank through unauthorized transactions.
May 5, 2024
sclaw
West Bengal Municipal(Building) Rules, 2007 – Rule 50 – Open spaces for building in areas other than municipalities in hill areas – The appellants challenge the High Court of Calcutta’s order regarding a contempt petition related to their residential property construction and its compliance with Rule 50 of Rules, 2007 – The appellants argue that the writ petition was a private matter and should not have been entertained by the High Court – They also claim that municipal authorities are unfairly pressuring them due to the contempt proceedings – The respondent claims that the appellants violated the sanctioned building plan, justifying the High Court’s direction for an enquiry – The Supreme Court allowed the appellants to challenge the enquiry report and show cause notice, ensuring their objections would be considered objectively without prejudice from the contempt or writ proceedings – The court expressed reservations about the High Court’s exercise of writ jurisdiction in a private dispute and suggested the civil court as the appropriate forum for grievances – The appeal was disposed of with the appellants given the liberty to challenge the enquiry report and show cause notice, without cost order.
May 5, 2024
sclaw
“High Court’s Order Quashing Dowry Harassment Case Partially Overturned by Supreme Court: Jurisdictional and Procedural Issues Analyzed” Penal Code, 1860 (IPC) – Sections 323, 498A, 504 and 506 – Dowry Prohibition Act, 1961 – Sections 3 and 4 – Jurisdiction – The appellant challenges the High Court’s order quashing proceedings against respondents for offences under IPC and Dowry Prohibition Act due to alleged dowry harassment – The appeal raises questions about the correctness of the High Court’s order based on non-compliance with Section 41A Cr.P.C., omnibus allegations, and jurisdiction of the Jamshedpur court – The appellant contends that the High Court erred in quashing the proceedings, arguing that the complaint discloses offenses and the Jamshedpur court has jurisdiction – Respondents support the High Court’s decision, arguing that the arrests were made without due process, the Jamshedpur court lacks jurisdiction, and the complaint contains general allegations – The Supreme Court partly allows the appeal, setting aside the quashing order against respondent Nos. 3, 4, and 8, while upholding it for respondent Nos. 5 to 7 – The Court finds that the allegations against respondent Nos. 3, 4, and 8 are specific enough to warrant investigation, and the Jamshedpur court has jurisdiction as the appellant resides there – The Court emphasizes that quashing proceedings requires careful consideration and cannot be based on a mini trial or premature merits assessment – The Supreme Court’s decision reinstates proceedings against certain respondents and clarifies jurisdictional and procedural aspects of the case.
May 5, 2024
sclaw