10th National Client Consultation Competition, 2024
NorthCap University (NCU) is a progressive multidisciplinary university located in the city-centre of Gurugram, Haryana
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‘No application of mind, precious time of police & Court wasted’; Gujarat HC slams Police, Prosecution and Trial Court for invoking POCSO Act after 8 yrs of FIR
In a sexual harassment case of a 15-year-old girl, the charges under POCSO Act were added at the fag end of the trial, despite that the victim deposed during the examination that she was aged 15 years at the time of the incident.
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Uttaranchal HC dismisses petition against Government Orders issued in pandemic for directing private unaided residential schools to charge only tuition fee for online classes
“School management was not justified in demanding fees for services which are provided only when the school runs in physical mode.”
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3 years or 12 years? Supreme Court clarifies the period of limitation to regain title and recover possession of suit property by setting aside the sale deed
“When the suit is based on the title for possession, once the title is established on the basis of relevant documents and other evidence unless the defendant proves adverse possession for the prescriptive period, the plaintiff cannot be non-suited.”
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Delhi High Court directs State to reinstate CISF candidate acquitted of criminal charges
The Court observed that the petitioner truthfully disclosed the pendency of a criminal case against him, when during the training, he along with other candidates were directed to furnish the relevant information.
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Section 174A IPC is an independent and substantive offence that can continue despite extinguishment of proclamation under Section 82 CrPC: Supreme Court
Supreme Court answered in affirmative that if the status under Section 82 CrPC is nullified i.e., the person subjected to such a proclamation, by virtue of subsequent developments is no longer required to be presented before a Court of law. Then, the prosecution still proceeds against such a person for having not appeared before a Court during the time that the process was in effect.
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Arbitration in 2024: Landmark Rulings and Key Takeaways
From the High Court’s clarification of the definition of “court” under the Arbitration Act to the Supreme Court’s recommendation for Parliament to introduce an amendment defining a specific limitation period for the appointment of arbitrators, several key rulings have shaped the arbitration landscape. This piece highlights the notable arbitration cases of 2024.
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Kerala HC clears path for remote cross-examination via video conferencing to streamline court proceedings
Kerala High Court made it clear that permission to conduct cross-examinations via video conferencing is not an automatic right. Such permission should only be granted if valid reasons are provided, and the absence of a specific provision in the rules should not prevent this.
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Karnataka HC urges State Law Commission to frame guidelines on issues surrounding pledging of stolen gold
Court noted that innumerable matters are coming up where stolen gold had been pledged with a gold finance company and this aspect must be examined by the concerned authorities and proper guidelines must be formulated in relation to issues such as implication of pledging stolen gold, manner of dealing with such gold when criminal proceedings are taken up etc.
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Arbitration in the Era of AI: What the Future Holds
by Justice (Retd.) Hemant Gupta*
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Section 319 CrPC | Person can be summoned to face trial even if police does not name him as an accused in chargesheet: SC
“The Trial Court can take such a step to add such persons as accused only on the basis of evidence adduced before it and not on the basis of materials available in the chargesheet or the case diary, because such materials contained in the chargesheet, or the case diary do not constitute evidence.”
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Bombay HC directs State to ensure that eligible women are able to seek benefit under revised Mukhyamantri Majhi Ladki Bahin Scheme
The Mukhyamantri-Majhi Ladki Bahin Yojana scheme was launched by the Women and Child Development Department, Government of Maharashtra for providing financial assistance of Rs 1,500 per month to women between the ages of 21 to 65 years.
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SC Collegium recommends appointment of Permanent Judges for Gauhati High Court
The Collegium recommended the names of 2 Additional Judges to be appointed as Permanent Judges.
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SC Collegium recommends appointment of Justice K. Vinod Chandran as Supreme Court Judge
Justice K. Vinod Chandran was appointed as a Judge of the High Court of Kerala on 8-11-2011 and was elevated as the Chief Justice of the High Court of Judicature at Patna on 29-3-2023.
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‘High time for society to preserve sanctity of medical profession and to uphold dignity of Doctors’; Madras HC quashes FIR against 70-year-old Gynecologist in miscarriage case
“Doctors, the Guardian of life, embody a noble profession, often revered as akin to God / Almighty, as they possess the extraordinary ability to save lives and restore health. While acknowledging the presence of quacks and corporatized hospitals, it is essential to recognize that majority of medical practitioners dedicate their life to serve humanity with compassion and expertise”
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MoEF notifies Rules for End-of-Life Vehicles to minimize waste and pollution
Any vehicle which becomes an End-of-Life vehicle cannot be kept for more than 180 days.
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‘Application of force must be with intent to outrage modesty of woman’; SC quashes proceedings against man for offence under S. 354 and 506 IPC
“For mens rea to be established, something better than vague statements must be produced before the Court.”
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Andhra Pradesh High Court upholds recovery of money with interest based on promissory note; Rejects claims of forgery
The Court cannot assume that every handwriting Expert who has been duly qualified by the Government will necessarily have such special skill and knowledge that he will always give accurate opinions on one disputed point.
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CBI doesn’t require State Govt’s consent to register FIR under Central Law against Central Govt employee posted within State: SC reiterates
“The ‘laws’ applicable to the undivided State of Andhra Pradesh would continue to apply to the new States, namely, the State of Telangana and the State of Andhra Pradesh despite the bifurcation of the erstwhile State of Andhra Pradesh till such time they were altered, repealed or amended.”
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