J&K&L HC: Repeat Narcotics Offences After Release Can Justify Preventive Detention  ||  SC: Departmental Enquiry Required for Police Arrests Without Written Grounds  ||  SC: Preliminary Issue Cannot Be Tried Separately Once Trial on All Issues Has Begun  ||  SC: Police Claim of Sufficient Material for Chargesheet Does Not Entitle Accused to Default Bail  ||  Telangana HC: Father’s Role Beyond Financial Support Cannot Be Overlooked in Custody Matters  ||  Allahabad HC: Hindu Marriage Requires Essential Ceremonies, Arya Samaj Certificate Not Enough  ||  Delhi HC: Narco Test Cannot Be Forced on an Accused Without Consent  ||  Gujarat HC: Brothel Customer Not Liable for Operating Premises or Procuring Women  ||  MP HC: Civil Suits May Be Consolidated Where Issues and Evidence Are Common  ||  J&K&L HC: Personal-Enmity Assaults Concern Law and Order, Not Preventive Detention    

Kerala High Court Disposes Cases Seeking Lockdown During Election Counting Day - (28 Apr 2021)

CIVIL

Kerala High Court has closed proceedings seeking directions calling for prohibition on large gatherings or the declaration of lockdown in the State on 2nd May, 2021, election counting day, given the surge in the daily numbers of those affected by COVID-19 in the State.

Tags : KERALA HIGH COURT   LOCKDOWN DURING ELECTION COUNTING DAY  

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