SUPREME COURT
Same offence but separate trials – Appellate court cannot pass common judgment based on evidence recorded in only one trial
READ MORE HERE
Some out of five accused abscond; remaining can still be tried for dacoity
READ MORE HERE
HIGH COURTS
Kerala High Court Ensure no new flag masts and posts be permitted to be brought on to the roads and public spaces; HC directs Kerala government
READ MORE HERE
Patna High Court Breach of Trust and Misappropriation of Client’s money; HC denies bail to Advocate booked for enchasing compensation granted to his client by Railway Claims Tribunal
READ MORE HERE
Bombay High Court Festival of lights would spread joy, but few are deprived of basic necessities: Is Aadhaar the only criteria for identification of beneficiaries under National Food Security Act? Read on
READ MORE HERE
FOREIGN COURTS
Constitutional Court of South Africa Differentiating between married and unmarried fathers in relation to conferring a surname on a child, amounts to unjustified and unfair discrimination on the grounds of marital status, sex and gender
READ MORE HERE
LEGISLATION UPDATES
Mineral (Auction) Third Amendment Rules, 2021
READ MORE HERE
Unique Identification Authority of India (Adjudication of Penalties) Rules, 2021
READ MORE HERE
Central Government revises rates of Dearness Allowance to employees
READ MORE HERE
Major Port Authorities Act, 2021 to come into force on November 3, 2021
READ MORE HERE
Centre seeks comments on Draft Mediation Bill, 2021
READ MORE HERE