Supreme Court 


Lakhimpuri Kheri Violence| ‘Allahabad High Court granted bail in a tearing hurry’; Supreme Court cancels Ashish Mishra’s bail 

In a big development in the Lakhimpur Kheri violence, the 3-judge bench of CJI NV Ramana,  and Justices Surya Kant and Hima Kohli has cancelled the bail of the accused Ashish Sharma after observing that the Allahabad High Court had shown a “tearing hurry” in entertaining and granting bail to Mishra. 

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Supreme Court stays Delhi’s Jahangirpuri demolition drive 

After the New Delhi Municipal Corporation launched a demolition drive in Jahangirpuri area, which witnessed communal violence during Hanuman Jayanti last week, the 3-judge bench of CJI NV Ramana,  and Justices Krishna Murari and Hima Kohli has ordered that status quo be maintained till further orders. 

Read More HERE

 


High Court Updates 


 

Kerala High Court 

Can media be given right to speculate on outcome of one going investigations or Court proceedings or criminal trials? Ker HC elucidates 

Stating that, half-truths and misinformation cannot be the basis of publications or telecast, Kerala High Court expressed that

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Can children claim any amount under the head of permanent alimony under S. 25 of Hindu Marriage Act? Ker HC explains 

Observing that trauma in a marital discord is common to both parties, the Kerala High Court, expressed that as per Section 25 of the Hindu Marriage Act, while awarding permanent alimony and maintenance, the husband’s income and other property, if any, and the income and property of the wife, conduct of the parties and other circumstances are to be taken into account. 

Read More HERE

 

Delhi High Court 

Only continuous and repeated acts of adultery and/or cohabitation in adultery would attract rigours of provision under S. 125(4) CrPC: Del HC 

While addressing a matter with regard to a wife’s right to maintenance Delhi High Court, expressed that, only continuous and repeated acts of adultery and/or cohabitation in adultery would attract the rigours of the provision under Section 125(4) CrPC. 

 Read More HERE  

 

Whether denial of sex can qualify as “exceptional depravity” under S. 14 of the Hindu Marriage Act and allow waiver of one-year mandatory period? Del HC unfolds 

Noting that, Section 14 of the Hindu Marriage Act intends to discourage the couples from breaking the sacred bond of marriage in haste, Delhi High Court., held that, a mandatory one year period granted under Section 14 of the Act, encourages couples to cool down, and give a rethink to preserve their marriage. 

Read More HERE

Bombay High Court 

Can filing of a maintenance proceeding, a criminal case for harassment be said to be sufficient to jump to a conclusion that wife intended to harass husband and his relations? Bom HC throws light 

In a matter of matrimonial discord, Bombay High Court expressed that, when admittedly, for whatever reason, there was a marital discord and the wife had started residing with the infant child at her parental house barely within three years of her marriage, it cannot be expected of her not to prosecute whatever rights and remedies she has under the law. 

Read More HERE

 

 


Legislation updates 


Criminal Procedure (Identification) Bill, 2022 receives President’s assent 

Read More HERE

 

Delhi Municipal Corporation (Amendment) Act, 2022 

Read More HERE

Nidhi (Amendment) Rules, 2022 

Read More HERE

 

IFSCA (Fund Management) Regulations, 2022 

Read More HERE

 

 

 

 

 

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