SC: Pre-2015 NH Act Awards Must Follow 1894 Act for Solatium and Interest  ||  SC: Service Rendered Before Regularization Must Be Counted for Pension Benefits  ||  SC: Rajpal Yadav gets Relief from Surrender in Cheque Bounce Case Subject to Rs. 5 Crore Deposit  ||  Gauhati High Court: Local NGOs Cannot Lock Homes Over Alleged Liquor Law Violations  ||  Madras High Court: Environmental, PCB Clearances Not Needed for Medical Essentiality Certificate  ||  Tripura HC: Police Report Not Contemplated By Rules Alone Cannot Be Basis to Deny Premature Release  ||  P&H HC: Senior Citizens Act cannot Remove Estranged Daughter-In-Law from Shared Home  ||  P&H HC: Foreign Licence Alone Does Not Authorize Driving in India  ||  Allahabad HC: Parental Concern Cannot Override Adult’s Choice of Life Partner  ||  Calcutta HC: Defamation Injunction Requires Truth Defence to Be Clearly Unsustainable    

Calcutta HC: Criminal Trial Need Not Split Up Against Company Refusing Representation Before Court - (24 Feb 2020)

CRIMINAL

Calcutta High Court has held that where a company having notice, fails to represent itself in criminal judicial proceedings, the Courts must proceed with the trial without splitting the trial in terms of Section 317(2) of the Code of Criminal Procedure, 1973.

Tags : CALCUTTA HIGH COURT   CRIMINAL TRIAL  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved