-Manupatra

Supreme Court Stays Kerala FIR Probe Against Ex-CM Pinarayi Vijayan, Kin for 10 Days || Supreme Court: Courts Can Intervene When Free and Fair Elections are Tainted by Illegal Means || Delhi HC: CJP Leaders Saurav Das, Ashutosh Ranka Withdraw Plea Against Judicial Custody || Bombay HC Fines Junior Advocate Rs. 25K, Clerk Rs. 10K for Unauthorised Court Video Recording || Bombay HC Expresses Concern as Mumbai Surpasses Delhi in Pollution Levels || Supreme Court: Section 17A PC Act Does Not Cover Bribe Demands Unrelated to Official Duty || Supreme Court Directs Centre to Promote Interim Compensation Scheme for Road Accident Victims || Karnataka High Court Upholds Homicide Charge Against Father for Letting Minor Son Drive || Karnataka High Court Grants Bail to Pan Masala Maker in Rs. 42 Crore Cess Evasion Case || Karnataka High Court: Advocates Practising Without Clearing AIBE May Face Criminal Action

Allahabad HC: Section 438 CrPC Does Not Mandate That Sessions Court Must be Moved First - (04 Mar 2020)