P&H HC: Eyewitness Account Not Credible if Eyewitness Directly Identifies Accused in Court  ||  Delhi HC: Conditions u/s 45 PMLA Have to Give Way to Article 21 When Accused Incarcerated for Long  ||  Delhi High Court: Delhi Police to Add Grounds of Arrest in Arrest Memo  ||  Kerala High Court: Giving Seniority on the Basis of Rules is a Policy Decision  ||  Del. HC: Where Arbitrator has Taken Plausible View, Court Cannot Interfere u/s 34 of A&C Act  ||  Ker. HC: No Question of Estoppel Against Party Where Error is Committed by Court Itself  ||  Supreme Court: Revenue Entries are Admissible as Evidence of Possession  ||  SC: Mere Breakup of Relationship Between Consenting Couple Can’t Result in Criminal Proceedings  ||  SC: Bar u/s 195 CrPC Not Attracted Where Proceedings Initiated Pursuant to Judicial Order  ||  NTF Gives Comprehensive Suggestions on Enhancing Better Working Conditions of Medical Professions    

Supreme Court Directs States/UTs to Accept E-Authenticated Copies of Orders - (24 Sep 2021)

CIVIL

Supreme Court has approved the use of an electronic system named FASTER (Fast and Secured Transmission of Electronic Records) for transmission of e-authenticated copies of orders, while expressing concern about the plight of the jail- inmates not released despite bail orders passed due to delay in communication of such orders.

Tags : SUPREME COURT   ACCEPT E-AUTHENTICATED COPIES OF ORDERS  

Share :        

Disclaimer | Copyright 2024 - All Rights Reserved