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The couple also informed the Court that the police authorities were unwilling to register a FIR against the private respondents. They further stated that every time they approached the police station to lodge the FIR, they were subjected to humiliation and denied assistance.
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On 16-02-2025, the deceased victim was found dead in her room on the premises of KIIT.
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The Court directed the State to requisition and submit the case diary and relevant documents before the next date of hearing.
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The Court also affirmed interpretation of Rule 6 by Delhi High Court in ITDC Limited v. Chander Pal Sood, wherein the High Court had held that Rule 6 gives a wide discretion to the Court.
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National Green Tribunal directed for necessary plantation to maintain the ecology in the area.
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“Article 200 of the Constitution cannot be read in a manner which allows the Governor to not take action upon bills which are presented to him for assent and thereby delay and essentially roadblock the law-making machinery in the State”.
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Lucknow University Moot Court Association (LUMA) functions under the aegis of the Faculty of Law, University of Lucknow
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The Court expressed hope and trust that the Governor and the Tamil Nadu Government would work in tandem and harmoniously keeping the interests and well-being of the people as their paramount consideration.
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“Even those undergoing imprisonment must be allowed to breathe the air of freedom, albeit briefly, provided they have exhibited consistently good conduct during incarceration and demonstrated a genuine inclination towards reformation and reintegration”
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Allahabad High Court said that the deposition of the informant, recorded during his examination-in-chief and cross-examination prior to the amendment of charges, could not be discarded merely because of his subsequent statements made during the later examination-in-chief conducted after the inclusion of Sections 504 and 506 IPC.
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Civil Procedure Code, 1908 – Or. 6 R. 17 – Amendment of plaint — Continuous cause of action
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A quick legal roundup to cover important stories from all High Courts this week.
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It will help in innovation and constructive engagement of FinTech.
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The High Courts should direct for CBI investigation only in cases where material prima facie discloses something calling for an investigation by CBI and it should not be done in a routine manner or on the basis of some vague allegations. The “ifs” and “buts” without any definite conclusion are not sufficient to put an agency like CBI into motion.
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Banks cannot pay Offer prize/ lottery/ free tips any other initiative having element of chance for mobilizing deposits.
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Extended Producer Responsibility will be regulated through a waste management plan.
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The petitioner was entitled to be granted permission as prayed for, as he had submitted an affidavit of undertaking, wherein he had agreed to abide by any conditions that might be imposed by the respondents, particularly the police, in connection with the event.
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Welcome to the Land of Cholas, Tiruchirappalli! The Tamil Nadu National Law University (TNNLU), through its Moot Court Committee in collaboration with
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When the Court asked the Senior Advocate about the presence of respondent 5 in Court, instead of responding to the query, he created a ruckus in the Court by shouting at top of his voice, which is recorded in the live-streamed recording of the Court.
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When the Court asked the Senior Advocate about the presence of respondent 5 in Court, instead of responding to the query, he created a ruckus in the Court by shouting at top of his voice, which is recorded in the live-streamed recording of the Court.
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