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“Though the local authorities have the power to keep the street dogs in the impounding compound, however, it does not empower them to keep the dogs for an indefinite period.”
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“This is unconscionable and unpardonable. It appears that, in a disciplined police force, the police personnel themselves are not following the discipline and are not following the mandatory directions issued by the office of the Director General of Police.”
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Cyril Amarchand Mangaldas acted as a legal counsel to TVS Infrastructure Trust, TVS Infrastructure Investment Manager Private Limited, TVS Industrial & Logistics Parks Private Limited.
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Section 15 of the PNGRB Act mandates registration of entities that are establishing or operating LNG terminals after the ‘appointed date’.
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“Bail or jail belongs to the blurred area of criminal justice system which largely hinges on the hunch of the Bench, otherwise called judicial discretion. The Court should take cognizance of the fact that the liberty of an individual whose involvement has not been established in the commission of an offence, should not be lightly dealt with. Incarceration creates a concavity in the personality of an individual.”
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The present incident took place on 4-1-1984, and since then the proceedings have been continuing for over four decades, with the trial itself taking nearly 19 years to conclude, and the present appeal remaining pending for more than 22 years.
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The Court was shocked with the treatment given to the girls in the children’s home and the complaints made in respect of the Child Welfare Committee, which was established with a broad object and was supposed to act in the children’s interest, who need care and protection.
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“POCSO offences are grave and demand stringent punishments along with meticulous investigations to deliver justice. It is imperative for the prosecution to conduct thorough and proper investigations reflecting the severity of these offences.”
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Interviewee: Ms Dipshreeya Das1
Interviewed by Ashutosh Verma2
“An important question has been raised in these bunch of petitions, including Public Interest Litigations, before this Court. The question, petitioners would argue, goes to the very root of the functioning of a democracy – the question of ‘Right to Vote’ of the electorate.”
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There must be efficiency in handling public money and obviously a person with poor/ or no financial discipline cannot be trusted with public money.
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2025 SCC Vol. 5 Part 4: Explore the latest Supreme Court Cases on the Cooperative Societies, Motor Vehicles Act, Service Tax, CrPC, Contract, Constitution, Human and Civil Rights, and Public Premises Act.
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Delhi’s legal system reinforces efficiency and judicial integrity through digital proceedings under Electronic Evidence and Video Conferencing Rules 2025
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“No society can afford to punish its children. Punitive approach towards children in conflict with the law would be self-destructive for the society.”
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CBDT grants Section 54EC tax-exempt status to IREDA bonds allowing up to ₹50L capital gains exemption for investments in independent renewable energy projects.
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The petitioners submitted that the hawkers are being forcibly moved from the police bazar area without observance of due process of law.
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The Corporate Law Society [“CLS”] of National Law University, Jodhpur [“NLUJ”] is delighted to announce the details of the 9th Pranita Mehta Memorial Essay Writing Competition.
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Cyril Amarchand Mangaldas acted as the legal advisors to the Adani Foundation
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