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Raj. HC: MACT Empowered to Recall Order if Obtained through Fraud or Misrepresentation  ||  MP HC: While Hearing Bail Plea of Juvenile, Gravity of Offence Shouldn’t be Considered  ||  Orissa HC: Permanent Committee Can’t Withhold Candidature Without Submitting Names to Full Court  ||  Bom. HC: Person Working as Waiter Where Women are Dancing Cannot be Booked for Obscenity  ||  SC Allows Candidate with 45% Speech & Language Disability to Pursue Medical Education  ||  SC: In Acquittal Appeal, HC to Record Clear Finding While Reversing Judgement  ||  SC: Cannot Attach Contributory Negligence of Driver Vicariously to Passengers  ||  SC: Literal Construction to Be Considered if Language of Instrument/Document Is Clear & Unambiguous  ||  Del. HC: Can Treat Offence Committed Overseas as Predicate Offence If Crime Proceeds Travel to India  ||  SC: View that Delay Beyond 120 Days In Appeal u/s 37 Can’t Be Condoned, May Require Reconsideration    

Judgement

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