SC: Cheque Case Against Partner Can be Quashed if Evidence Exists he wasn’t Concerned with Issuance

Supreme Court Explains 7 Sub-Rights that Must be Protected by State During Land Acquisition || SC: Accused Can’t be Arrested by ED After Special Court has Taken Cognizance of PMLA Complaint || SC: Employees Filing Writ Petitions Against Air India After its Privatisation, Not Maintainable || SC: UP Anti-Conversion Law May Seem to be Violating Article 25 of Constitution of India || SC: UP Anti-Conversion Law May Seem to be Violating Article 25 of Constitution of India || Kerala High Court: Power to Add Charges Remains With Court, Can’t be Done at Behest of Parties || Allahabad High Court: Can’t Allow Petition for Expeditious Disposal of Cases on Regular Basis || SC: Can’t Consider Payment of Compensation A Factor to Reduce Sentence of Convict || SC: No Need for PMLA Acc. to Fulfill S. 45 Conditions When Furnis. Bond After Appearing Before Court || Plea to Terminate 30 Weeks Pregnancy Dismissed, SC Talks About Right to Life of Child in Womb

SC: Cheque Case Against Partner Can be Quashed if Evidence Exists he wasn’t Concerned with Issuance - (19 Sep 2022)