Remand of Case—Merely by observing that since the view taken by the Sessions Court is a plausible view and the same does not call for any interference is not the proper exercise of appellate power by High Court-Case remanded for fresh disposal.
(2017) 99 ACrC 907 : (2017) 174 AIC 73 : (2017) 2 AICLR 839 : (2017) AIR(SCW) 2389 : (2017) AIR(SC) 2389 : (2017) 2 AllCrlRulings 1570 : (2017) AllSCR(Crl)…
Witness against himself—Compelling an accused to provide his fingerprints or foot prints cannot be considered as violation of the protection guaranteed under Article 20 (3) of the Constitution.
(2017) 99 ACrC 910 : (2017) 174 AIC 83 : (2017) 3 AICLR 4 : (2017) AIR(SCW) 2150 : (2017) AIR(SC) 2150 : (2017) 2 AllCrlRulings 1545 : (2017) 4…
Arbitration—Objections— No appeal is provided against an order condoning the delay in filing the petition u/s 34 of the Act as such—Hence, the remedy of Letters Patent Appeal against that decision is not available.
(2017) 175 AIC 73 : (2017) AIR(SCW) 2119 : (2017) AIR(SC) 2119 : (2017) 3 ALLMR 919 : (2017) 4 ALT 75 : (2017) 4 AndhLD 100 : (2017) 3…
Resjudicata—Once identity of the property and the title there of is finally adjudicated in a previous suit, holding that land is situated in a particular survey number, it operates as resjudicata.
(2017) AIR(SCW) 1962 : (2017) AIR(SC) 1962 : (2017) 4 AndhLD 49 : (2017) 2 ApexCourtJudgments(SC) 507 : (2017) 3 BLJud 118 : (2017) 4 HimLR 2195 : (2017) 3…
Narcotic—Rate of Purity—Whether the actual content by weight of the narcotic drug, is relevant for the purpose of determining the quantity with reference to the quantum of punishment—Matter referred to larger bench.
(2017) 176 AIC 64 : (2017) 3 Crimes 66 : (2017) 2 LawHerald(SC) 1425 : (2017) 3 RCR(Criminal) 633 : (2017) 4 RecentApexJudgments(RAJ) 538 : (2017) 7 SCALE 156 : (2017) 8 SCC…
Indian Penal Code, 1860, S.498-A & S.494–Cruelty to Wife–Bigamy–Anticipatory Bail-
(2017) 100 ACrC 647 : (2017) 176 AIC 186 : (2017) 3 AICLR 568 : (2017) AIR(SCW) 2137 : (2017) AIR(SC) 2137 : (2017) ALLMR(Cri) 2219 : (2017) 2 AndhLD(Criminal)…
Murder —Common object to commit a murder cannot be inferred only on the basis that the weapons carried by the accused were dangerous.
(2017) 98 ACrC 975 : (2017) 171 AIC 49 : (2017) 2 AICLR 480 : (2017) AIR(SCW) 2827 : (2017) AIR(SC) 2827 : (2017) 1 AllCrlRulings 670 : (2017) ALLMR(Cri)…
General Clauses—Notification under Repealed Act—Any statutory instrument issued under the repealed enactment continues to be in force as if it were issued under the re-enacted provisions to the extent that it is not inconsistent with the re-enacted provisions
(2017) 172 AIC 183 : (2017) AIR(SCW) 969 : (2017) AIR(SC) 969 : (2017) 121 ALR 877 : (2017) 1 ARC 582 : (2017) 1 BBCJ 325 : (2017)…
Terrorist and Disruptive Activities (Prevention) Act, 1987, S.20-A—Criminal Procedure Code, 1973, S.439–Bail–TADA–FIR was registered against appellant in violation of the procedure prescribed under 8.20(1) of TADA Act
(2017) 98 ACrC 951 : (2017) 171 AIC 114 : (2017) 3 AICLR 869 : (2017) AIR(SCW) 707 : (2017) AIR(SC) 707 : (2017) AllSCR(Crl) 532 : (2017) 2…
Bail—TADA—Accused can be released on the ground that they have been in jail for a long period and there was no like hood of the completion of the trial at the earliest.
(2017) 98 ACrC 948 : (2017) 171 AIC 116 : (2017) 3 AICLR 865 : (2017) AIR(SCW) 721 : (2017) AIR(SC) 721 : (2017) AllSCR(Crl) 1073 : (2017) 3 ALT(Crl)…