Supreme Court: Drug Users are Victims and Focus Must Be on Breaking the Supply Chain || Supreme Court: Non-Signatories May Join Arbitration When the Dispute Affects Their Rights || Delhi HC: Homemaker’s Services Cannot Be Ignored in Compensation Due to Age || Kerala High Court Directs Photos and Videos of Illegal Vehicle Modifications in Accident Reports || Madras HC: Property Acquired by Catholic Priests Belongs to the Religious Society || Delhi HC: Pre-Marital Disability Cannot Be Used to Avoid Maintenance to Wife and Child || Allahabad HC: Religious Freedom Does Not Confer a Right to a Specific Plot for Cemetery || Allahabad HC: Dissatisfaction With Police Probe Alone Cannot Prove Wilful Neglect under SC/ST Act || Kerala HC: Teachers Cannot Face Criminal Action for Trivial Classroom Discipline Measures || Supreme Court: Past Ad Hoc Service Counts for Pension, Not Seniority Against Direct Recruits

SC Seeks WhatsApp, Facebook Response on Plea Seeking Data Protection on UPI Platforms - (02 Feb 2021)

MEDIA AND COMMUNICATION

Supreme Court has held that Section 43¬D (5) of Unlawful Activities (Prevention) Act, 1967 (UAPA Act) per¬ se does not oust the ability of Constitutional Courts to grant bail on ground of violation of Fundamental Right to Speedy Trial. The Court has also observed that the rigours of the provision will melt down where there is no likelihood of trial being completed within a reasonable time and the period of incarceration already undergone has exceeded a substantial part of the prescribed sentence

Tags : SUPREME COURT ABILITY OF CONSTITUTIONAL COURTS TO GRANT BAIL

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