SC Reduces Judicial Service Practice Norm to 1 Year; Mandates Training & Clerkship || SC: Wife’s Income does not Reduce Father’s Duty to Maintain Children || SC: Government Cannot Revisit PSC Eligibility Decision When Service Rules Make it Final || Allahabad HC: S.34 IPC Applies if Co-Accused Shares a ‘Functional Relationship’ with Offence || P&H High Court: PSC Cannot Introduce Minimum Interview Marks After Medical Faculty Selection Begins || MP HC: Comprehensive Insurance Doesn't Mean Unlimited Passenger Liability Without Terms || Delhi HC: Writ Petition Maintainable Against ED ECIR, Search or Seizure under PMLA || Bombay HC Upholds IBBI’s 0.25% Regulatory Fee on Insolvency Resolution Plans under IBC || SC: Bribe Recovery Alone Cannot Prove Guilt without Proof of Demand under PC Act || SC: Cut Power, Water to Bulk Waste Generators Violating Solid Waste Rules

International Cases

South Africa
State bears the onus to prove the identity of the Accused and to dispel their alibi defence beyond reasonable doubt (Moodley and Another vs. The State)(20.06.2024)
The matter involved Dinesh Moodley and Ugresen Perumal who were convicted of murder and sentenced to 25 years in prison on 6 September 2019 by the Gau....
Criminal

Page 1