SC Condemns Witch-Hunting, Says Superstition Continues to Override Constitutional Morality  ||  SC: Retired Judges Appointed to Central Industrial Tribunals Not Entitled to Pay Parity  ||  SC: Electricity Boards Liable for Electrocution Deaths under Strict, Not Absolute Liability  ||  Supreme Court Criticizes Courts For Conducting ‘Mini-Trials’ in Temporary Injunction Matters  ||  SC: Common Judgment in Suits by Same Plaintiff can be Challenged Through Composite Appeal  ||  Chandigarh Court Orders Meta to Take Down AI-Generated Video of Punjab MLA Sukhpal Khaira  ||  Delhi HC: Insolvency Professionals Must Collect & Deposit GST Even if they are Advocates  ||  Madras HC Rejects Election Petition Challenging Colachel MLA Tharahai Cuthbert  ||  Supreme Court: Uncrystallized Contractual Damages Not an Operational Debt under Section 9 IBC  ||  Supreme Court: Interest Accrued in Suspense Account After NPA Classification is Recoverable as Debt    

SC: Criminal Law Not for Money Recovery - (20 Jan 2023)

CRIMINAL

Supreme Court while observing that recovery of money is essentially within the realm of civil proceedings, has held that there is no justification in adopting a course that for the purpose of being given the concession of pre-arrest bail, the person apprehending arrest ought to make payment.

Tags :   SUPREME COURT  MONEY RECOVERY  PRE-ARREST BAIL

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved