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Bail Granted To Former Jharkhand Minister Yogendra Sao Cancelled : SC

Courtesy/By: Tanisha Khare | 07 Apr 2019 Views:128

Courtesy/By: Tanisha Khare | 07 Apr 2019 Views:128

News Updates

Right To File Regular Appeal Cannot Be Curtailed M...

22 Nov 2019 Views:29

Supreme Court dismisses Review Petitions- Haren Pa...

22 Nov 2019 Views:29

Compensation Claimed under MV Act Can be Granted i...

21 Nov 2019 Views:35

The counsel of a victim cannot argue in the prosec...

21 Nov 2019 Views:35

Madhya Pradesh HC finds it appropriate to test the...

21 Nov 2019 Views:30

FIR and the criminal proceeding henceforth cannot ...

21 Nov 2019 Views:30

Court cannot indict a person if the person is prot...

21 Nov 2019 Views:29

Relief under Section 138 of Negotiable Instruments...

21 Nov 2019 Views:29

Stray acts of adultery cannot disentitle a woman's...

21 Nov 2019 Views:30

Supreme Court cancels bail in Need to view econom...

21 Nov 2019 Views:36

Seniority Cannot Be Claimed From A Date When The I...

21 Nov 2019 Views:40

Supreme Court answers on Private Counsel of Victim...

21 Nov 2019 Views:36

Separate legal identity of company exists; therefo...

19 Nov 2019 Views:45

Jaipur Development Authority to Carry out Inspecti...

18 Nov 2019 Views:42

Writ Petition Should Normally Not Be Entertained ...

18 Nov 2019 Views:49

Sajid v/s State of Kerala-Cannot held a person lia...

18 Nov 2019 Views:39

Granting Passport to a convict ...

18 Nov 2019 Views:39

NRIs' right to claim Eviction under East Punjab Ur...

17 Nov 2019 Views:67

Denial of Bail on Grounds of Gravity of Offence no...

17 Nov 2019 Views:37

Create Additional Force For Investigation Of POCS...

17 Nov 2019 Views:53

Reports of offences under POSCO is disheartening :...

17 Nov 2019 Views:56

Bail granted due to lack of evidence under POSCO A...

17 Nov 2019 Views:45

Madras HC held that Compulsory Retirement is Neith...

16 Nov 2019 Views:40

Mere suspicion cannot be basis of charging an accu...

16 Nov 2019 Views:34

Apex Court refuses to scrap provisions regarding N...

16 Nov 2019 Views:43

Guddu Singh v/s state of Bihar...

16 Nov 2019 Views:48

MC Mehta files a writ petition regarding pollutio...

16 Nov 2019 Views:52

The apex court decides the office of CJI to fall u...

15 Nov 2019 Views:70

Accused Facing Trial under Provisions of Section 1...

15 Nov 2019 Views:38

Kerala HC denies to determine eligibility norms in...

15 Nov 2019 Views:41

Supreme Court slams the Rafale petition and says t...

15 Nov 2019 Views:38

Hospitals Have Duty To Provide Hostel Facilities ...

15 Nov 2019 Views:39

Essar Insolvency : SC Sets Aside NCLAT Order Uphlo...

15 Nov 2019 Views:42

Deprived of Admission under Ward of Defence Person...

15 Nov 2019 Views:50

Application u/s 482 in Umakant Maurya v/s Suman Ma...

15 Nov 2019 Views:53

Allahabad HC: No Sanction Needed to Prosecute a Re...

14 Nov 2019 Views:72

The apex Court takes a stern and timely step again...

14 Nov 2019 Views:40

Judges Are Not Above Law; Judicial Appointment Pro...

14 Nov 2019 Views:37

Larger Bench to decide on larger issues including ...

14 Nov 2019 Views:32

Case decided only on circumstantial evidence in ...

14 Nov 2019 Views:49

Appeal Period changed to 90 days for Hindu Marriag...

14 Nov 2019 Views:42

Fraud degree given to students by Noida Internatio...

14 Nov 2019 Views:43

Period of Limitation to Appeal an Order of Family ...

13 Nov 2019 Views:67

The apex court of India upholds death penalty of a...

13 Nov 2019 Views:37

Animal Sacrifice In Tripura-SC To Hear State's App...

13 Nov 2019 Views:42

RTI Applicable To Office Of CJI- Apex Court Uphold...

13 Nov 2019 Views:41

Person cannot be charged with section 12 of the PO...

13 Nov 2019 Views:42

Supreme Court mentions passage of Finance Act as ...

13 Nov 2019 Views:35

PIL to ensure uniform fees taken by Hospitals and ...

13 Nov 2019 Views:42

Directions For Training Programme for the Disable...

13 Nov 2019 Views:35

Death Penalty Commuted of Two Accused in Bhandara ...

12 Nov 2019 Views:79

Project “CAMELOT” by TATA HDCL stopped because...

12 Nov 2019 Views:72

Government Servant Cannot File Complaint About Ser...

11 Nov 2019 Views:65

The mandate issued by CoA shall supersede that of ...

11 Nov 2019 Views:103

Scaling down of marks held as infringement of Arti...

11 Nov 2019 Views:84

Environment (Protection) Act a Special Enactment, ...

11 Nov 2019 Views:64

Cannot convict an accused merely on circumstantial...

11 Nov 2019 Views:107

Complaint Under Section 138 NI Act Is Maintainable...

10 Nov 2019 Views:80

Continuation of criminal proceedings after comprom...

10 Nov 2019 Views:77

Parties which decided to entered a compromise, con...

10 Nov 2019 Views:70

Charges under Section 306 of IPC cannot be invoked...

10 Nov 2019 Views:68

Jail for posting against Modi on Social Media....

10 Nov 2019 Views:68

SC sets aside NCLAT order which held that Dissenti...

09 Nov 2019 Views:81

Section 23 of Senior Citizen Act can be invoked cl...

09 Nov 2019 Views:54

Allahabad HC pulls up a litigant for Bench Hunting...

09 Nov 2019 Views:49

Lawyer threatened with gun against appearing for c...

09 Nov 2019 Views:54

Letter to BCI by Women National Commission for as...

09 Nov 2019 Views:37

HCs Have Power To Dispense With Disciplinary Proce...

09 Nov 2019 Views:60

Court Must Accept Faith and Belief of Worshippers:...

09 Nov 2019 Views:203

Section 144 CPC Is Not Attracted When There Is No ...

08 Nov 2019 Views:83

Court Cannot Quash Disability Certificate Issued b...

08 Nov 2019 Views:82

Bail under S.306 IPC, Abetment of suicide....

08 Nov 2019 Views:78

Presence of Advocate Not Mandatory When Confession...

07 Nov 2019 Views:123

Pekaram v/s State of Rajasthan...

07 Nov 2019 Views:121

Kerala High Court held that no permission is requi...

06 Nov 2019 Views:107

Protection of Women u/s12 of Domestic Violence Act...

06 Nov 2019 Views:143

SC criticizes NCDRC for a year long delay in assig...

05 Nov 2019 Views:76

Filing Affidavit for Admission/Denial of Documents...

05 Nov 2019 Views:105

Delhi High Court upheld the judgment given by Sing...

05 Nov 2019 Views:64

STATE OF MADHYA PRADESH V. MAN SINGH ...

05 Nov 2019 Views:94

Rohtas & Anr V. The State of Haryana...

05 Nov 2019 Views:56

Government employee convicted for forgery. State o...

05 Nov 2019 Views:73

Autonomous body employees cannot be treated at par...

04 Nov 2019 Views:60

Delhi High Court directs Medical Council of India ...

04 Nov 2019 Views:49

Amendment in Criminal Laws can be Applied in Pendi...

04 Nov 2019 Views:76

Send the Sample to know the age of Quran: Madras H...

04 Nov 2019 Views:97

PREM PAL V. STATE GOVERNMENT OF NCT OF DELHI...

03 Nov 2019 Views:58

Mandatory Directions for proper functioning of Pri...

03 Nov 2019 Views:120

Delhi High Court directs release of the petitioner...

03 Nov 2019 Views:72

Delhi High Court: Victim Doesn’t Allow Bringing ...

03 Nov 2019 Views:98

Courts Should Be Cognizant Of Bureaucratic Delays ...

03 Nov 2019 Views:45

PIL Rejected Challenging Bar on Women Performing A...

03 Nov 2019 Views:42

GAJRAJ AND OTHERS V. STATE OF UTTAR PRADESH AND ...

02 Nov 2019 Views:67

Father not liable to bear child’s education co...

02 Nov 2019 Views:82

Delhi High Court allows the petition of the petiti...

02 Nov 2019 Views:73

Incumbency upon Courts to State Reasons for Reject...

02 Nov 2019 Views:56

Bail Application u/s439 for abetting suicide...

02 Nov 2019 Views:68

Caste Status cannot be changed by inter-cast marri...

01 Nov 2019 Views:172

Delhi high Court sets aside the charges imposed on...

01 Nov 2019 Views:47

Rape case cannot be quashed on settlement case of...

01 Nov 2019 Views:79

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