Allahabad HC: Provision Of De Novo Trial Is Mandatory For Any Accused Summoned U/S 319 CrPC

All HC: No Bar on Anticipa. Bail to Accused Booked u/s 376(3) IPC through UP Amend. to S. 438 CrPC || NCDRC Cautioned by Supreme Court: Hierarchy of Judiciary Must Be Respected || Supreme Court: Cannot Allow Wrong Doers to Make Profit Out of Their Own Wrongs || AP HC: App. u/s 11(6) Can Only be Maintained if Parties Fail to Refer Dispute to Arbi. Even After Not || Del. HC: Father Held Guilty of Repeatedly Raping Minor Daughter for 2 Years, Acquittal Reversed || SC: Reconsideration Required of the Judgement That Brought Doctors Under Consumer Protection Act || SC: Person Purchasing Prop. Knowing About Appeal Pendency Can’t Claim Restit. as Bona Fide Purchaser || SC: Authorities Directed to Take Immediate Measures Regarding Municipal Solid Waste in Delhi || Del. HC: In-Mall Marketing Campaigns Also Advertisements, HUL Restrained from Comparing Products || Andhra Pradesh HC: Cannot Cancel Selection Process in Absence of Valid, Bonafide Reasons

Allahabad HC: Provision Of De Novo Trial Is Mandatory For Any Accused Summoned U/S 319 CrPC - (28 Apr 2022)