Search Results for: B V Nagarathna
‘Amendments to complaints permissible after cognizance if no prejudice is caused to accused’; Supreme Court allows amendment in S.138 NI Act complaint
“Procedure, it is said, is only a handmaiden and not a mistress of justice. However, the said adage has been followed only in the breach in this case. A simple issue of an amendment to a complaint has held up a trial under Section 138 of the Negotiable Instruments Act, 1881 for the last nearly two years.”
Continue reading
Multi Crore Chit Fund Scam Case | Read why Supreme Court granted interim relief from arrest to actor Shreyas Talpade
In this case, Shreyas Talpade was linked to an alleged financial scam involving a Haryana-based cooperative society, which was accused of defrauding investors.
Continue reading
Karnataka High Court lays down factors to be considered by Trial Courts before granting police protection
The Trial Court cannot order police protection mechanically. Unless the trial Court satisfies itself that there is an imminent need for police aid/police help, it cannot order for police protection on mere request.
Continue reading
Supreme Court dismisses Hindustan Motor’s petition against resumption of 395 acres of land by West Bengal Government
In July 2022 State of West Bengal had expressed its intention to resume the 395 acres of land and called upon the petitioners to furnish project plan for the proposed EV project detailing requirement of the land and justification. By an order dated 9-11-2022, State had resumed 395 acres of land.
Continue reading
Privacy vs. Evidence: Supreme Court allows secretly recorded spousal conversations as admissible evidence in matrimonial disputes
“Spousal communications were deemed privileged under Section 122 of Evidence Act for the purpose of protecting the sanctity of the marital relationship, and not for safeguarding individual privacy rights.”
Continue reading
CRIMINAL LAW ROUNDUP: A quick recap of the top criminal cases from June 2025
Covering all the important criminal cases across various High Courts and the Supreme Court, this roundup provides a quick summary of cases, links to other roundups, latest legal updates in criminal law and a few top stories of the month.
Continue reading
Supreme Court June 2025: Latest Stories & Judgments on Investigating Agencies’ authority to summon Lawyers; Andhra Pradesh liquor scam; Howrah Court assault; and more
Stay informed with the latest Supreme Court judgments from June 2025, covering critical topics such as Investigating Agencies’ authority to summon Lawyers; Rs. 21 Crore MSP fraud case; Andhra Pradesh liquor scam case; Howrah Court assault case. Explore the key rulings shaping the legal landscape.
Continue reading
‘CBEC circular on 1% duty drawback not prospective’; SC clarifies retrospective entitlement under All Industry Rate Scheme
Being explanatory in nature, the Circular in question cannot be construed as an adoption of a fresh fiscal regime for rebate of customs duty, intended to affect vested rights or impose new burdens upon the Department. It was passed to resolve the ambiguity qua the meaning & threshold of the previous Notifications.
Continue reading
‘Allegations are generic and rather ambiguous’; SC quashes S. 498A IPC case against husband and in-laws for lack of prima facie evidence
“It is rather unfortunate that the Complainant being an officer of the State has initiated criminal machinery in such a manner, where the aged parents-in-law, five sisters and one tailor have been arrayed as an accused.”
Continue reading
Supreme Court Steps In: Grants bail to man arrested under Uttarakhand Anti-Conversion Law in interfaith marriage case
“The State cannot have any objection to the accused and his wife residing together inasmuch as they have been married as per the wishes to their respective parents and families.”
Continue reading
Circumstantial Evidence | Inability to explain certain situations can’t be made a basis to relieve prosecution from discharging its primary burden: SC
“The subsequent acts of cleaning up the crime scene and making false enquiries amount to disappearance of evidence and raise grave suspicion against the convict. However, mere suspicion, no matter how grave, cannot take the place of proof in a criminal trial”.
Continue reading
CRIMINAL LAW ROUNDUP: A quick recap of the Latest Criminal Law cases from May 2025
This roundup offers a concise overview of the latest criminal law cases from May 2025, featuring key rulings from the Supreme Court and various High Courts.
Continue reading
‘A consensual relationship turning sour not ground for criminal prosecution’: Supreme Court quashes rape case against 25-year-old
“The consent of the complainant as defined under section 90 IPC cannot be said to have been obtained under a misconception of fact. There is no material to substantiate “inducement or misrepresentation” on the part of the accused to secure consent for sexual relations without having any intention of fulfilling said promise”.
Continue reading
Know Thy Judge | Supreme Court of India: Justice Manoj Misra’s career trajectory and important Judgments
Justice Manoj Misra is the sitting Judge of the Supreme Court of India. He was elevated to the Supreme Court in February 2023 and has formerly served as a Judge in the High Court of Judicature at Allahabad.
Continue reading
Supreme Court May 2025: Latest Stories & Judgments on New Appointments; Arbitral Award; Maternity leave; SCBA elections; 3-year Legal Practice for Judiciary; and more
Stay informed with the latest Supreme Court judgments from May 2025, covering critical topics such as modifications to arbitral awards, maternity leave policies, SCBA elections, and the right to digital access. This comprehensive roundup also highlights the appointments and transfers by the Supreme Court. Explore the key rulings shaping the legal landscape.
Continue reading
Supreme Court dismisses petition challenging 20 years’ rigorous imprisonment given to convict under S. 6 of POCSO Act
The Trial Court hadn’t given any separate sentence to the convict under Sections 376(3), 377, 506 of the IPC and Section 4 of the POCSO Act in view of Section 42 of the POCSO Act.
Continue reading
‘Non-disclosure of past government service can’t be a ground for discharge’: Supreme Court reinstates woman Civil Judge
Supreme Court emphasised on the necessity of women’s participation in the judiciary and said that country will greatly benefit from a judicial force that is competent, committed and most importantly, diverse.
Continue reading
Justice Abhay S. Oka, a tireless Champion of Justice, bids farewell to Supreme Court of India
Marking the conclusion of an extraordinary judicial career spanning more than four decades, Justice Abhay Oka retires on 23-5-2025. His journey, from the courtrooms of Thane to the pinnacle of the Indian judiciary, has been defined by a deep commitment to justice, tireless work ethic, and unshakable integrity.
Continue reading
SC grants anticipatory bail to former IAS Probationer Puja Khedkar for allegedly misrepresenting information in UPSC 2022 exam
“Any violation of the conditions, then liberty is reserved to the respondent to seek cancellation of anticipatory bail.”
Continue reading