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…
Medical Board Must Report Physical & Mental Health Of Pregnant Person Even If Pregnancy Is Above 24-Weeks & There Are No Foetal Abnormalities
“The report failed to form an opinion on the impact of the pregnancy on the physical and mental health of the pregnant person. If a pregnant person meets the condition…
Labelling and Re-Labelling of Containers Qualifies as ‘Manufacture’ for CENVAT Credit Under Excise Act
Analysing the definition of ‘manufacture’ in section 2(f) of the Central Excise Act, the bench observes that the word ‘manufacture’ includes any process which is incidental or ancillary to the…
Supreme Court Allows Abbas Ansari To Attend Private Memorial Service For His Late Father Mukhtar Ansari From June 10-12
IN THE SUPREME COURT OF INDIA CRIMINAL ORIGINAL JURISDICTION WRIT PETITION (CRL.) NO.208/2024 ABBAS ANSARI PETITIONER VERSUS STATE OF UTTAR PRADESH & ANR. RESPONDENTS O R D E R 1.…
‘Hierarchy of Judiciary Must Be Respected’ : Supreme Court Cautions NCDRC Members Who Passed Directions Contrary To SC Order, Closes Contempt Case
CIVIL APPEAL NO(S). 2764-2771/2022 ITEM NO.17 COURT NO.10 SECTION XVII-A S U P R E M E C O U R T O F I N D I A RECORD…
Prabir Purkayastha’s Arrest By Delhi Police & Remand Illegal : Supreme Court Orders NewsClick Editor’s Release In UAPA Case
“There is no hesitation in the mind of the Court to reach to a conclusion that a copy of the remand application, in the purported exercise of the communication of…
“Subhasish Panda, DDA Vice Chairman appears before the court and accepts that not only the trees on the land vesting in the DDA were felled but even trees on the area of forest were felled. We direct the VC to file his personal affidavit on remedial measures which he proposes to take. Prima facie, this would amount to criminal contempt however, we’ll pass appropriate order in this regard on the next date.”
ITEM NO.42 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 CONTEMPT PETITION…