Delhi HC: Meta Directed to Remove Obscene Photos of Minor Girl || Cal. HC: To Convict Person u/s 304B of IPC, Conclusive Proof of Cruelty before Death Required || Kerala HC: Can Admit Unregistered Sale Agreements as Evidence in Specific Performance Suits || Cal. HC: Can’t Allow Rectification in DOB of Employee When Age Determined through Statutory Purpose || Cal. HC: Can’t Generally Use Public Exchequer Funds with Official Liquidator for Welfare of Employee || Delhi HC: Can’t Reject Plaint Due to Arbitration Clause Unless Application u/s 8 is Filed || Telangana HC Strikes Down State Government’s Decision to Allot Land to Arbitration Centre || Karnataka HC: Salvation of the Country Lies in Identifying Human Beings as a Human Being || SC Allows Stone Crusher Operation Issue to be Raised in Kerala High Court || SC Set to Hear Plea Challenging Policy of Uniform Pricing for Consular Passport and Visa Services

International Cases

South Africa
A confession by an accused shall not be admissible as evidence against his or her co-accused (Mabaso vs. The State)(09.07.2021)
The issue before the Supreme Court was whether the evidence of a single witness was reliable and acceptable considering that the witness was declared ....
Criminal

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