SUPREME COURT
Same offence but separate trials – Appellate court cannot pass common judgment based on evidence recorded in only one trial
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Some out of five accused abscond; remaining can still be tried for dacoity
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HIGH COURTS
Kerala High Court Ensure no new flag masts and posts be permitted to be brought on to the roads and public spaces; HC directs Kerala government
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Patna High Court Breach of Trust and Misappropriation of Client’s money; HC denies bail to Advocate booked for enchasing compensation granted to his client by Railway Claims Tribunal
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Bombay High Court Festival of lights would spread joy, but few are deprived of basic necessities: Is Aadhaar the only criteria for identification of beneficiaries under National Food Security Act? Read on
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FOREIGN COURTS
Constitutional Court of South Africa Differentiating between married and unmarried fathers in relation to conferring a surname on a child, amounts to unjustified and unfair discrimination on the grounds of marital status, sex and gender
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LEGISLATION UPDATES
Mineral (Auction) Third Amendment Rules, 2021
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Unique Identification Authority of India (Adjudication of Penalties) Rules, 2021
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Central Government revises rates of Dearness Allowance to employees
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Major Port Authorities Act, 2021 to come into force on November 3, 2021
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Centre seeks comments on Draft Mediation Bill, 2021
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