Bom. HC Refuses to Interfere with Mumbai University’s Decision to Cancel Admission of Student || J&K HC: At Stage of Deciding Interim App., Trial Courts should Avoid Giving Observation on Merit of C || Del HC: Furnishing Grounds of Arrest to Arrestee an Hour before Remand Isn’t Due Compliance of S. 50 || Ker. HC: Procee. against Subsequent Doctor Unwarranted if Initial Doctor has Reported POCSO Offence || Delhi HC: Arbitrator Must Primarily Decide Construction of Terms of Contract || Madras High Court: Can’t Use ‘Freedom of Press’ to Tarnish Reputation || SC Dismisses Plea Seeking Prospective App. of Judgment allowing Interest for NH Land Acquisitions || SC Restrains Union/States from Reducing Forest Land Unless Compensatory Land is Provided || Supreme Court Pulls up Assam Govt. for Not Deporting Persons Declared as Foreigners || SC: Can’t Dismiss Appeals of Accused & Victims under NIA Act on Ground of Delay beyond 90 Days

International Cases

Australia
Jury can be satisfied of the guilt of the accused only if guilt is not simply a rational inference, but the only rational inference that the circumstances permit (Abdullahi Salad vs. Director of Public prosecutions for Western Australia)(22.02.2024)
The Appellant was convicted after trial in the Magistrates Court of one count of home burglary contrary to Section 401(2)(b) of the Criminal Code and ....
Criminal

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