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Madras High Court observes that Image of press damaged of late owing to fake journalists

Courtesy/By: Priyal Kothari | 13 Jan 2020 Views:101

Courtesy/By: Priyal Kothari | 13 Jan 2020 Views:101

News Updates

Decision of a Disciplinary Authority in not paying...

17 Jan 2020 Views:39

The conviction of the appellant-accused under Sect...

17 Jan 2020 Views:48

The Appellant in this case is qualified and eligib...

17 Jan 2020 Views:34

Section 3(1)(b) of the Repealing Act provides that...

17 Jan 2020 Views:75

Filing of FIR after passing of the award by the Lo...

17 Jan 2020 Views:64

PIL filed in Supreme Court regarding Internet shut...

17 Jan 2020 Views:66

Bombay HC pulls up Maharashtra Government for the...

17 Jan 2020 Views:53

Supreme Court dismisses curative petitions filed b...

14 Jan 2020 Views:97

Bombay HC refuses interim relief to Television Bro...

14 Jan 2020 Views:102

The respondent is not liable, as the facts on reco...

13 Jan 2020 Views:115

The appellants are entitled to a decree of evictio...

13 Jan 2020 Views:97

Notice issued in Homebuyers' plea against minimum...

13 Jan 2020 Views:113

Madras High Court observes that Image of press da...

13 Jan 2020 Views:101

Bombay High Court held that Approach to adopt gir...

13 Jan 2020 Views:68

To invoke Section 34 IPC, it must be established t...

11 Jan 2020 Views:91

If there are sufficient materials, the court can c...

11 Jan 2020 Views:75

Allahabad HC initiates judicial enquiry due to vio...

11 Jan 2020 Views:71

Army Tribunal has no jurisdiction to order re-tria...

11 Jan 2020 Views:69

Karnataka HC quashes amendment the Karnataka Parli...

11 Jan 2020 Views:62

By re-opening the question of trusteeship by way o...

10 Jan 2020 Views:65

In the absence of relevant and contemporaneous med...

10 Jan 2020 Views:48

Mere habitual drinking by father cannot be conside...

10 Jan 2020 Views:75

Apex Court held that Offence not having minimum s...

09 Jan 2020 Views:75

Karnataka High Court Held that it is not mandatory...

09 Jan 2020 Views:69

The conviction of the accused is altered from offe...

09 Jan 2020 Views:72

It is not for the Courts to substitute a Scheme or...

09 Jan 2020 Views:67

Rent Tribunal directed to dispose matter regarding...

09 Jan 2020 Views:86

Calcutta HC upholds the spirit of humanity by stay...

08 Jan 2020 Views:78

The General Manager being an authority higher to D...

08 Jan 2020 Views:67

Accused acquitted due to contradiction in evidence...

08 Jan 2020 Views:78

The petitioner should be reinstated, and at the sa...

08 Jan 2020 Views:66

Respondent can be classified as a Hindi Stenograph...

07 Jan 2020 Views:53

In the case of circumstantial evidence, court cann...

07 Jan 2020 Views:57

Allahabad HC requested the NHRC to conduct an inqu...

07 Jan 2020 Views:49

Criminal proceeding quashed since the parties amic...

07 Jan 2020 Views:62

Apex Court upholds WB Madrasah Service Commission�...

07 Jan 2020 Views:86

Delhi Court issues death warrant against four conv...

07 Jan 2020 Views:61

The appellant’s period after fresh appointment, ...

06 Jan 2020 Views:60

The evidence of official witnesses cannot be distr...

06 Jan 2020 Views:51

Statement of sole independent witness sufficient t...

06 Jan 2020 Views:67

Suspended data services must be restored when situ...

06 Jan 2020 Views:55

Fake lucky draw offers:Lawyer get 2 lakh compensat...

06 Jan 2020 Views:88

Bail if case diary & other materials disclose prim...

06 Jan 2020 Views:53

Tata Trustees also move Supreme Court against NCL...

06 Jan 2020 Views:72

Bombay HC directs man to vacate 65-year-old mother...

06 Jan 2020 Views:48

If there is clear eyewitness account of the incid...

05 Jan 2020 Views:53

Under Article 61(a) of the Limitation Act 1963, a ...

05 Jan 2020 Views:58

Court to consider the lapse of limitation time bef...

05 Jan 2020 Views:62

Gujarat HC awards death sentence in a rape and mur...

05 Jan 2020 Views:88

In case where murder has been committed by more th...

04 Jan 2020 Views:72

The suit is not maintainable under Section 138 of ...

04 Jan 2020 Views:85

Accused granted anticipatory bail because of the m...

04 Jan 2020 Views:60

Allahabad HC asks UP government's report on the at...

04 Jan 2020 Views:51

Under Section 139 of Negotiable instruments Act, t...

03 Jan 2020 Views:80

There can be no leniency shown to Judicial officer...

03 Jan 2020 Views:64

Acquiescence to arise from only positive acts and ...

03 Jan 2020 Views:52

Second petition cannot be made on the same cause o...

03 Jan 2020 Views:52

Conviction of the appellant for murder under Secti...

02 Jan 2020 Views:70

Utterance of words like “go and die” and refer...

02 Jan 2020 Views:76

Solemnization of second marriage cannot be done ev...

02 Jan 2020 Views:50

Obstructing Court proceedings by lawyers shall be ...

02 Jan 2020 Views:45

If there are two persons having different qualifi...

01 Jan 2020 Views:49

Know why Kerala High Court refused a writ petition...

01 Jan 2020 Views:57

Calcutta HC quashes conviction and elaborate the n...

01 Jan 2020 Views:54

The person whose name is on the land papers is th...

31 Dec 2019 Views:64

Violation of every provision does not furnish a gr...

31 Dec 2019 Views:55

Postmortem submitted by defense will be treated as...

31 Dec 2019 Views:60

Section 3(k) of the Patents Act, 1970 clarified by...

31 Dec 2019 Views:100

A second warning letter is not required when it is...

30 Dec 2019 Views:62

If there is no grave and sudden provocation, the c...

30 Dec 2019 Views:52

Death of youth due to systemic failure, Kerala HC ...

30 Dec 2019 Views:59

Person cannot be convicted for housing dacoits if ...

30 Dec 2019 Views:56

Schemes which extinguish local water bodies albeit...

29 Dec 2019 Views:76

If the court finds no justification, the court can...

29 Dec 2019 Views:57

Contractual job holder cannot pray for regularizat...

29 Dec 2019 Views:72

Balancing of aggravating and mitigating sheets mus...

29 Dec 2019 Views:58

Not paying for overtime is a volition of Article 3...

28 Dec 2019 Views:68

If the parties individually file affidavits endors...

28 Dec 2019 Views:65

Court will not grant death sentence if rehabilitat...

28 Dec 2019 Views:57

Technical Assessment Reports (TAR) of an Army offi...

28 Dec 2019 Views:60

Proceedings not to be stifled using Jurisdiction u...

28 Dec 2019 Views:64

The insurance amount that has to be paid to the fa...

27 Dec 2019 Views:70

Menace to the society should be mercilessly punish...

26 Dec 2019 Views:82

Erroneous and unsubstantiated claims cannot form g...

26 Dec 2019 Views:82

If the court finds it reasonable it can grant suff...

26 Dec 2019 Views:82

Accused acquitted from charges of abetting the sui...

25 Dec 2019 Views:104

Person cannot be transferred in the middle of an a...

25 Dec 2019 Views:93

Recorded statement of accused cannot be ground for...

25 Dec 2019 Views:76

Erroneous and unsubstantiated claims cannot form g...

25 Dec 2019 Views:81

If the accused is aware of the consequences of his...

25 Dec 2019 Views:84

WB government to remove all posts against CAA and ...

24 Dec 2019 Views:72

Disciplinary Inquiry conducted by an Employer does...

24 Dec 2019 Views:81

Magistrate cannot remand accused for more than 15 ...

23 Dec 2019 Views:104

Compassionate appointment cannot be made after thr...

23 Dec 2019 Views:100

Section 144 of the CrPC imposed in parts of India ...

23 Dec 2019 Views:96

can hospitals be held liable for the actions of it...

23 Dec 2019 Views:82

Preventive detention should be exercised with utmo...

22 Dec 2019 Views:92

NCDRC has jurisdiction over orders of State Commis...

22 Dec 2019 Views:84

S. 143-A NI Act not retrospective in nature: Bomba...

21 Dec 2019 Views:86

Court is to cite special reason for not implementi...

21 Dec 2019 Views:84

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