Karnataka High Court Upholds Homicide Charge Against Father for Letting Minor Son Drive || Karnataka High Court Grants Bail to Pan Masala Maker in Rs. 42 Crore Cess Evasion Case || Karnataka High Court: Advocates Practising Without Clearing AIBE May Face Criminal Action || Allahabad HC Orders Scrutiny of UP Basic School Teachers’ Educational and Appointment Records || AP HC: Fabricated Sale Agreements and Breach of Property Undertaking Constitute Perjury || Supreme Court: State Cannot Acquire Temple Property Through Gift Deed || Supreme Court: HC Registry Should Exclude Court Vacations When Listing Cases After Fixed Days || Supreme Court Flags Stark Non-Compliance With Directions on CAPF Cadre Review || Supreme Court: Internet Access and Use is a Fundamental Right, Including for Children || Supreme Court: Letters Patent Bench Cannot Interfere Merely Over Errors of Fact or Law

International Cases

South Africa
Admissibility and weight to be given to a previous consistent statement is a legal issue, not a factual one (The DPP Western Cape vs. Bongo)(06.05.2024)
The Respondent was arraigned in the high court on charges of corruption. The State alleged that, the Respondent had committed the crime of ‘corrupt ac....
Criminal

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