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“The motive for the commission of the offence was absent and the same was very relevant as the case was based on circumstantial evidence.”
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The aspirant, who crossed the age limit of 35 years contended that there was no recruitment undertaken during the year 2023-2024, though, the vacancies were available and therefore, she did not get a chance to participate.
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“It does not make any good sense to keep a plot reserved in a development plan for the past 33 years. The Authority did not allow the original owners to use the land and are now not permitting even the purchasers to utilize the land.”
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“The order of this Court dated 24-01-2025 may have ramifications all over the State and may cause substantial loss to the multiplexes/theatres during release of new movies.”
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It is the applicant’s case that he had undergone the aforesaid spinal surgery involving insertion of screws, at VNA Hospital, on 15-01-2025 and was admitted there till 20-01-2025, after which he continues to be in severe pain and has been advised bed rest for 6 weeks, as recently as on 17-02-2025.
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“If certain persons were held to be ineligible to contest the election having more than two children, such persons may be ‘persons aggrieved’ and could have assailed that decision in an independent capacity and not as a PIL.”
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Even if the contention of the petitioner is accepted that there was no domestic violence, then too her right to claim residence is still maintainable.
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Summons can be served electronically if ordered by Court.
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The accused person’s Creta car dashed against the scooty on which the deceased couple was travelling along with their daughter. Due of the impact, couple died on the spot and their daughter was seriously injured. After the death of couple, the injured daughter and two other minor children of the couple became orphan.
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Any non-cognizable offence will be converted into NCR forwarded to Magistrate fortnightly.
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The Court called for a mechanism to be devised in juvenile justice system by expungement of records for minor offenses committed by youth so as enable their easier rehabilitation and also prevent youthful mistakes from becoming lifelong barriers to personal and professional growth.
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Sugandha has extensive experience dealing with a wide range of debt and equity transactions during her career spanning over 17 years
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The Finance Act No. 02 of 2024, which came into effect on 01-09-2024, brought about significant amendments to the Income Tax Act. Among the key changes are revisions to Sections 148 and 148A, which pertain to the provisions for assessment and reassessment of income. In addition, Section 152 has been amended to introduce two new sub-sections.
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“The present one is a case where material facts have not been disclosed by the Applicant Company, violating Section 230 (2)(a) of the Companies Act, 2013, which in our considered opinion is bound to prejudice the public interest at large.”
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Organized by Quiz Society, Campus Law Centre & LAWGYSTIX Foundation Exclusive Media Partner: SCC Online Times
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Key rulings and landmark decisions from February 2025 shaping the legal landscape.
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The allegations submitted by Respondent 2 cannot amount to cruelty under Section 498-A of Penal Code, 1860 as each person shall act in his own way and the said act independently shall amount to cruelty.
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A PIL was filed seeking a direction upon the railway administration to introduce at least four additional metro services between 9:40 p.m. and 10:40 p.m. on the Blue Line of Kolkata Metro Railway, covering the route from Dakshineshwar to Kavi Subhas Stations.
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None of the graduates can point out that under which provisions of law, they can be allowed to appear in the recruitment process. Neither they are eligible as per the requirement of Rule 7(2)(b) of the Gujarat State Judicial Service Rule, 2005 nor they have been able to satisfy that they are holding the Provisional Certificate issued by the authorities.
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