S.494 IPC | Friends/Relatives Can’t Be Held To Have Common Intention For Offence Of Bigamy By Mere Presence In Second Marriage
“The appellants (friends and relatives) herein are being roped in by virtue of Section 34 IPC(common intention) with the allegation that they had the common intention to commit the offence…
Right To Property | 7 Sub-Rights Which State Must Protect During Land Acquisition
2024 INSC 435 REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 6466 OF 2024 ARISING OUT OF SLP (C) NO. 4504 OF 2021 KOLKATA MUNICIPAL…
Fundamental Right To Health Includes Customer’s Right To Be Made Aware Of Quality Of Products
“We are of the firm view that advertisers/advertising agencies and endorsers are equally responsible for issuing false and misleading advertisements. Such endorsemehat are routinely made by public figures, influencers, celebrities…
No Land Acquisition Compensation Determined For 42 Years : Supreme Court Expresses Disappointment With HC For Not Questioning State
“We are not convinced but rather disappointed with the approach of the High Court while disposing of the appeal. There are many issues arising in this litigation and the High…
Supreme Court Directs Union To Immediately Deport 17 Foreigners Detained In Assam’s Transit Camps As No Cases Are Pending Against Them
“We direct the Assam State Legal Services Authority to visit the detention centres of declared foreigners in the State of Assam and ascertain from the records maintained in detention centres…
ED Cannot Arrest Accused After Special Court Has Taken Cognizance Of PMLA Complaint
“After cognizance is taken of the offence punishable under Section 4 of the PMLA based on a complaint under Section 44, the ED and its officers are powerless to exercise…
Supreme Court Seeks Suggestions To Modify 2017 Order Mandating PUC Certificate For Vehicle Insurance
ITEM NO.14 COURT NO.7 SECTION PIL-W S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Writ Petition(s)(Civil)…
Writ Petition By Employees Against Air India Not Maintainable After Its Privatisation
“In wake of discussion made hereinabove, we do not find any reason to take a different view from the one taken by the Division Bench of the Bombay High Court…
S. 357 Cr.P.C. | Payment Of Compensation To Victim Not A Factor To Reduce Convict’s Sentence
“In criminal proceedings the courts should not conflate sentence with compensation to victims. Sentences such as imprisonment and / or fine are imposed independently of any victim compensation and thus,…
Supreme Court Asks Meghalaya Govt To Issue Clear Instruction About Ban On ‘Two-Finger’ Test In Rape Cases
“While considering the petition and coming across the shocking incident which reveal that despite the prohibition on practice of conducting “two-finger test” to determine whether a victim of a rape…