Supreme Court Issues Directions to Speed Up MACT Claims Amid Six-Year Average Pendency  ||  Supreme Court: Sex Selection Practices Continues Due to Preference For Male Children  ||  Supreme Court: Injury From a Fallen Tree is Not a Motor Accident for MACT Claims  ||  Madras HC: Recent Tamil Nadu Elections Reflect Voting Beyond Caste and Community Considerations  ||  Supreme Court: Children Should Not Undergo Psychological Tests in Custody Cases Unless Necessary  ||  Jharkhand HC: Lokayukta Cannot Delegate Core Adjudicatory Powers Even in Case Against Brother  ||  Ker HC: Complainant Can Invoke Presumptions After Proving Transaction, Cheque Execution Convincingly  ||  Supreme Court Cancels SARFAESI Auction Sale After 16 Years Due to a 5-Day Payment Delay  ||  Jhar HC Orders 2-Month Probe Deadline, DGP Monitoring to Overhaul Sexual Violence Response in State  ||  Delhi HC: Social Media Cannot Undermine Judiciary; Intermediaries Must Act Without Court Orders    

Kerala HC: No Absolute Privilege Against Defamation in Pleadings - (12 Mar 2021)

CRIMINAL

Kerala High Court has observed that there is no absolute privilege against defamation available to allegations/claims in pleadings. The Court has stated that Section 499 of the Indian Penal Code, 1860 does not give absolute privilege to statements made in a Court of law in the judicial proceedings. The privileges recognised under Section 499 of the Indian Penal Code are qualified.

Tags : KERALA HIGH COURT   DEFAMATION IN PLEADINGS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved