SC: Statutory Authorities may Intervene When Housing Societies Delay Membership Decisions  ||  SC: Quasi-Judicial Authorities Cannot Exercise Review Powers Unless Expressly Granted By Statute  ||  SC: Special Court Cannot Order Confiscation While Appeal Against Attachment Confirmation is Pending  ||  SC: Photocopies are Not Evidence Unless Conditions for Leading Secondary Evidence are Proved  ||  Calcutta HC: Conviction under Essential Commodities Act Invalid if Stock Measured With a 'Stick'  ||  Kerala High Court: Universities Must Regulate Student Political Activities to Curb Campus Violence  ||  Calcutta HC: Accused Has No Right on Investigation Mode or Impleadment in Probe Writ  ||  Gauhati HC: POCSO Probes Must be Child-Friendly, With Sensitized Investigators to Ensure Clear Truth  ||  Kerala HC: Orders Barring Disclosure of Witness Statements Must State Reasons For Each Witness  ||  SC: Hard to Believe Married Woman Was Lured Into Sex by False Marriage Promise; Case Quashed    

Madras HC: Specific Time to be Allotted to Expedite Hearing of Criminal Cases Against MP/MLAs - (25 Jan 2021)

CRIMINAL

Madras High Court has observed that in order to expedite the hearing of criminal cases against Members of Parliament/ Members of Legislative Assembly in Trial Courts, specific times on a daily or weekly basis need to be allotted, irrespective of whatever other business the relevant Court may have.

Tags : MADRAS HIGH COURT   HEARING OF CRIMINAL CASES AGAINST MP/MLAS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved