Cal. HC: Maint. Provisions in CrPC are Welfare Provisions, Not to be Proved Beyond Reasonable Doubt

P&H HC: Bail Petition Rejected of Travel Agent Accused of Defrauding a Man for Processing Visa || SC: Conviction for Stalking Quashed Due to Marriage Between Convict and Complainant || All HC: S. 33-G UP Sec. Education Act a Benefi. Prov. for Teachers Serving for More Than 2 Decades || All HC: SI Fixed at 6% p.a On Excess/Less Determination of Provi. Tariff Ultra Vires Electricity Act || Del. HC: Entities Restrained from Infringing Personality Rights of Actor Jackie Shroff || Bom HC: Authorisation to Export Necessary Even if Exporter has License to Sell Drugs for Med. Purpose || Constitution Bench Judgment Not Considered, Supreme Court Recalls Judgement Passed in 2022 || SC: Full Ownership of Property Under S.14 (1) Can be Claimed by Hindu Woman Only if She Possesses it || Supreme Court: Can’t Apply CrPC Retrospectively to Jammu & Kashmir Before 31.10.2019 || Mad. HC: Ritual of Devotee Rolling Over Leaves on Which Food Was Eaten by Others, Allowed

Cal. HC: Maint. Provisions in CrPC are Welfare Provisions, Not to be Proved Beyond Reasonable Doubt - (02 Feb 2024)