2019

Ori HC | Criminal cases involving offences of civil nature may be quashed where parties have reached settlement

Orissa High Court: Dr A.K. Mishra J., allowed a criminal miscellaneous appeal to quash an on-going proceeding and also a cognizance order

Case Briefs High Courts

Raj HC | Punishment of Life Imprisonment set aside under SC/ST Act; “offence was not to sexually assault a member of ‘SC Community’ but to satisfy carnal desires”

Rajasthan High Court: A Division Bench of Sandeep Mehta and Abhay Chaturvedi, JJ. contemplated an appeal where the appellant had been convicted

Case Briefs High Courts

MP HC | Uploading filthy language in the name of God on Facebook, results into malicious act with intention to outrage religious feelings; bail granted

Madhya Pradesh High Court: S.A. Dharmadhikari, J. granted bail under Section 439 CrPC, where the applicant was charged for ‘Deliberate and malicious

Case Briefs Tribunals/Commissions/Regulatory Bodies

SEBI | Fortis Case: Order against Religare Finvest partly modified, allowing Religare to sell assets to ARCs, restructure debt and raise capital

Securities and Exchange Board of India: G. Mahalingam (Whole Time Member) partly modified its order against Religare Finvest Limited (RFL) in the

Case Briefs High Courts

Chh HC | Prosecution under Ss. 276-C and 277 of Income Tax Act doesn’t survive if penalty imposed on assessee is deleted by appellate authority

Chhattisgarh High Court: Prashant Kumar Mishra, J. quashed criminal proceedings pending against the petitioner-assessee before the Chief Judicial Magistrate for the commission of

Case Briefs Supreme Court

SC| Creation of new state not a ground to treat sales between 2 successor states as intra-state sales

Supreme Court: Deciding an interesting question of law, the 3-judge bench of Ranjan Gogoi, CJ and SA Nazeer and Sanjiv Khanna, JJ

Hot Off The Press News

Online fraud cases — Simple and Speedy Redressal of Consumer Disputes

The following information regarding Online Fraud Cases was provided by Minister of State for Consumer Affairs, Food & Public Distribution, Shri Danve

Case Briefs High Courts

Jhar HC | Complaint under S. 138 NI Act can be filed only after 45 days from date of dispatch of demand notice

Jharkhand High Court: Anil Kumar Choudhary, J. dismissed an interlocutory application praying for grant of special leave under Section 378(4) of the

Hot Off The Press News

Can’t give you more time to surrender: SC to Saravana Bhavan owner P Rajagopal

Supreme Court: A bench headed by Justice N V Ramana has declined to entertain a plea of P Rajagopal, the founder of

Case Briefs High Courts

Ker HC | Assault on an injured person not pre-meditated; bail application granted

Kerala High Court: B Sudheendra Kumar J., allowed a bail application and relieved the accused person from the custody. In the instant

Case Briefs High Courts

Jhar HC | Cruelty perpetrated to a woman physically in marriage, continues psychologically even after cruelty ceases

Jharkhand High Court: Anil Kumar Choudhary, J. dismissed an interlocutory application praying for grant of special leave under Section 378 (4) of

Case Briefs High Courts

Raj HC | Court directs State to consider representations of petitioners for providing equal pay to similar positioned teachers

Rajasthan High Court: Arun Bhansali J., disposed of a writ petition filed by the petitioner requesting to make pay fixation of the

Case Briefs High Courts

Del HC | Leave to defend in recovery suit claimed through cheque granted in light of vital issue of case being a sham, even though no plea raised in affidavit for the leave

Delhi High Court: Rekha Palli, J., without expressing any opinion on merits of the case, allowed an appeal filed by the appellant who

Case Briefs High Courts

Cal HC | Registration of gift deed after death of the donor, at the instance of donee, does not offend S. 123 of Transfer of Property Act

Calcutta High Court: Bibek Chaudhuri J. allowed an appeal challenging the judgment whereby a gift deed was held as void and donee

SCC Times

Ori HC | Criminal cases involving offences of civil nature may be quashed where parties have reached settlement

Raj HC | Punishment of Life Imprisonment set aside under SC/ST Act; “offence was not to sexually assault a member of ‘SC Community’ but to satisfy carnal desires”

MP HC | Uploading filthy language in the name of God on Facebook, results into malicious act with intention to outrage religious feelings; bail granted

SEBI | Fortis Case: Order against Religare Finvest partly modified, allowing Religare to sell assets to ARCs, restructure debt and raise capital

Chh HC | Prosecution under Ss. 276-C and 277 of Income Tax Act doesn’t survive if penalty imposed on assessee is deleted by appellate authority

SC| Creation of new state not a ground to treat sales between 2 successor states as intra-state sales

Online fraud cases — Simple and Speedy Redressal of Consumer Disputes

Jhar HC | Complaint under S. 138 NI Act can be filed only after 45 days from date of dispatch of demand notice

Can’t give you more time to surrender: SC to Saravana Bhavan owner P Rajagopal

Ker HC | Assault on an injured person not pre-meditated; bail application granted

Jhar HC | Cruelty perpetrated to a woman physically in marriage, continues psychologically even after cruelty ceases

Raj HC | Court directs State to consider representations of petitioners for providing equal pay to similar positioned teachers

Del HC | Leave to defend in recovery suit claimed through cheque granted in light of vital issue of case being a sham, even though no plea raised in affidavit for the leave

P&H HC | Offence under the Penal Code to be read in totality when there is one incident; appeal dismissed

Breaking | Aadhaar and Other Laws (Amendment) Bill, 2019 has been passed in Rajya Sabha

MP HC | Maintenance order under S. 125 CrPC cancelled as wife was living separately without any justified reason

2019 SCC Vol. 6 June 28, 2019 Part 1

Call for Papers | HPNLU Student Law Journal

P&H HC | Comprehensive directions for fair and expeditious trial, and witness protection issued by Court

Cal HC | Registration of gift deed after death of the donor, at the instance of donee, does not offend S. 123 of Transfer of Property Act