SC Slams Akola Cops For Dereliction, Orders Formation of SIT With Hindu and Muslim Officers || Delhi HC Rules Employed Wife Deserves Maintenance Matching Marital Standard of Living || Delhi HC Restrains Unauthorized Use of Abhishek Bachchan’s Name, Image, & Voice || J&K&L HC: Custody Can't Favor Either Parent Solely Based On Gender; Constitution Forbids Bias || Kerala HC Rejects Anticipatory Bail to IT Firm Owner in Sexual Harassment Case Citing Probe Anomalies || SC Criticizes Punjab National Bank for Settling With Borrower Post-Auction of Secured Property || Delhi HC: GST Officials Need Lawyer’s Consent or Presence to Access Their Computer Devices || Kerala HC Paves Way for Global Ayyappa Sangamam, Directs Steps to Uphold Sabarimala's Sanctity || Delhi HC: No Certification for Films That Mock Religions or Incite Hate in a Secular Society || Bombay HC: Missing a Few Hearings Isn't Enough to Dismiss a Case for Non-Prosecution

International Cases

South Africa
An appellate Court may only interfere with the sentencing discretion of the trial court on limited grounds (Dawida Solomons vs. The State)(26.09.2022)
Present appeal is against the substituted sentence of the Northern Cape Division of the High Court, Kimberley (the high court) of the sentence imposed....
Criminal

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