P&H HC: Eyewitness Account Not Credible if Eyewitness Directly Identifies Accused in Court  ||  Delhi HC: Conditions u/s 45 PMLA Have to Give Way to Article 21 When Accused Incarcerated for Long  ||  Delhi High Court: Delhi Police to Add Grounds of Arrest in Arrest Memo  ||  Kerala High Court: Giving Seniority on the Basis of Rules is a Policy Decision  ||  Del. HC: Where Arbitrator has Taken Plausible View, Court Cannot Interfere u/s 34 of A&C Act  ||  Ker. HC: No Question of Estoppel Against Party Where Error is Committed by Court Itself  ||  Supreme Court: Revenue Entries are Admissible as Evidence of Possession  ||  SC: Mere Breakup of Relationship Between Consenting Couple Can’t Result in Criminal Proceedings  ||  SC: Bar u/s 195 CrPC Not Attracted Where Proceedings Initiated Pursuant to Judicial Order  ||  NTF Gives Comprehensive Suggestions on Enhancing Better Working Conditions of Medical Professions    

SC: Legal Metrology Act Eliminates Only Those Offence with Regard to Weight or Measure under IPC - (05 Sep 2019)

CRIMINAL

Supreme Court has ruled that though Section 3 of the Legal Metrology Act, 2009 completely overrides the provisions of Chapter 13 of the Indian Penal Code, 1860 in respect of the offences and penalties with regard to weight or measure but the prosecution for other offences under IPC could be maintained.

Tags : SC   LEGAL METROLOGY ACT  

Share :        

Disclaimer | Copyright 2024 - All Rights Reserved