JKL HC: Convicted Accused Who Can't Understand Proceedings Can Be Referred To HC u/s 341 J&K CrPC

Rajasthan High Court: No Law for Conducting Arrest through Video Calls || Gauhati HC Stays Operation of Two Amendments to the Nagaland Lokayukta Act || Mad. HC: “Sexual Harassment” as Seen from PoSH Act Gives Significance to the Act than the Intention || Del. HC: Restriction u/s 37 of NDPS Act Cannot take Precedence Over Accused’s Right u/a 21 || Ker. HC: Creating Geographical Restriction for an Escort Visit Can’t be Considered Violation of FRs || Bom. HC: Can Proceed with Trial if Accused Neither Appears Nor Seeks Exemption from Attendance || Bom. HC: Cannot Breach Fundamental Rights of Residents Merely because they Feed Dogs || Del. HC: While Calculating Compensation, Family Pension Paid to Deceased’s Family Cannot be Deducted || Del. HC: Department Can't Hold Compliance once Court Orders Release of Bank Guarantee by Trader || Allahabad HC: Cannot Claim Use of Loudspeakers as a Matter of Right

JKL HC: Convicted Accused Who Can't Understand Proceedings Can Be Referred To HC u/s 341 J&K CrPC - (19 Apr 2022)