Kerala HC: Ex-CISF Personnel can Buy Liquor from CAPF Canteens  ||  Kerala HC: Accused Can Respond Virtually or in Writing  ||  Kerala HC: No Caste or Lineage Required for Temple Priests  ||  Kerala HC Orders SIT Probe into Sabarimala Gold Loss  ||  Kerala HC Cancels Mohanlal’s Ivory Ownership Certificates  ||  Allahabad High Court : Deceased Farmer’s Odd Jobs Don’t Bar Family from Scheme Benefits  ||  Secured Creditors' Dues Take Priority Over Govt Claims: Allahabad HC on SARFAESI & RDB Acts  ||  Daughter Can’t Claim Mitakshara Father’s Property if He Died Pre-1956 & Son Survives: HC  ||  Gujarat High Court: Sessions Court Can’t Suspend Sentence Just to Allow Revision Filing  ||  Delhi High Court: Non-Combat Security Roles Crucial; Minor Lapse Risks National Safety    

SC: Criminal Cases Cannot be Transferred on Ground of Lack of Territorial Jurisdiction - (01 Oct 2020)

CRIMINAL

Supreme Court has observed that transfer of criminal cases cannot be ordered under Section 406 of the Code of Criminal Procedure, 1973 on the ground of lack of territorial jurisdiction even before evidence is marshalled.

Tags : SUPREME COURT   TRANSFER OF CRIMINAL CASES  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved