Gujarat HC: Person is Entitled to Compensation For Injury or Death Within Railway Station Premises || Delhi HC: PMLA Can Apply Even if the Scheduled Offence Occurred Before the Law Came Into Force || J&K&L HC: Accused Can Admit Evidence Recorded under Section 299 Crpc After Appearing in Court || J&K&L HC: District Judge Serving as Reference Court under Land Acquisition Act Acts as a Civil Court || Del HC: Subsequent Bail Pleas From Same FIR Should Usually Go Before the Judge Who Denied the First || J&K&L HC: Vaishno Devi Shrine Board, Despite Statutory Status, is Not a ‘State’ under Article 12 || SC: Confirmation of an Auction Sale Does Not Bar Judicial Scrutiny of Reserve Price Valuation || Supreme Court Sets Aside Conviction of Four Men in a 1998 Gang Rape Case || Supreme Court: Privy Purse Privileges of Princely Rulers are Not Enforceable Legal Rights || Delhi HC: Repeated Court Summons May Distress and Re-Traumatize Child Sexual Assault Victims

International Cases

Australia
If the preconditions in Section 45(1)(a) and (b) of Sentencing Act are satisfied, the Court has a discretion, not a duty, to make a spent conviction order (Sherlock vs. Cordiner)(17.08.2023)
The Appellant was convicted in on a charge that, being an occupier of premises, she knowingly permitted those premises to be used for the purpose of t....
Criminal

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