Denying bail solely because accused lacks permanent residence is miscarriage of justice: Punjab and Haryana High Court

Denying bail solely because accused lacks permanent residence is miscarriage of justice: Punjab and Haryana High Court

Published on October 8, 2025October 8, 2025By Rohit Patel

Leave a comment

Most Read

BCI AIBE-XXII syllabus

Legislation Updates, Notifications

AIBE-XXII syllabus: BCI announces subject-wise weightage

DPDP Removal of Difficulties Order

Legislation Updates, Notifications

Centre issues Digital Personal Data Protection (Removal of Difficulties) Order, 2026 to clarify consent and audit provisions

repeated appointment of same arbitrator

Case Briefs, High Courts

Same arbitrator in 4,155 cases? Delhi High Court declares award unenforceable, seeks affidavits from Axis Bank and RBI

AIAC Arbitration Rules 2026

Asia ADR Week, Events & Collaborations, International

AIAC Arbitration Rules 2026: Experts examine award scrutiny, expedited procedures and third-party funding at Asia ADR Week 2026

UNCITRAL Global Essay Competition 2026

Events/Webinars, News

UNCITRAL Global Essay Competition 2026: Call for submissions on the future of international trade law

2026 SCC Vol 8

Cases Reported, SCC Weekly

2026 SCC Vol. 8 Part 2:8 Supreme Court rulings on arrest, cheque bounce, contempt and more

Join the discussion

Leave a Reply Cancel reply

This site uses Akismet to reduce spam. Learn how your comment data is processed.

×