J&K&L HC: Action for Malicious Prosecution Generally Doesn't Lie Against Civil Proceedings

Kerala HC Refuses to Stay Circular Imposing Stricter Conditions for Driving Tests || Delhi HC Directs Police Investigation Against Use of Oxytocin in Dairy Colonies || All. HC Rejects PIL Seeking Release of Justice Rohini Commission Report on OBC Sub-Categorisation || Orissa HC: Trespassers Must Accept Responsibility for Risk in Crossing Railway Tracks || Cash-For-Jobs Scam: Calcutta High Court Denies Bail to Former WB Education Minister || MP High Court: Unnatural Sex With Wife Not Rape as Absence of Woman's Consent Immaterial || SC: Court Can Exempt Accused from Personal Appearance Before Grant of Bail || 2024 Elections: Supreme Court Directs Minimum 1/3rd Women's Reservation in Bar Association Posts || Ori. HC: ‘Online RTI Portal’ Launched by Orissa High Court || Del HC: In Delhi, Giving Monthly Pension of Rs.3000 to Building & Construction Workers is Very Small

J&K&L HC: Action for Malicious Prosecution Generally Doesn't Lie Against Civil Proceedings - (28 Nov 2022)