SC: Conviction Can’t Convict Accused While Overriding Agreement Between Parties to Compound Offence

Bom. HC: Strong Message Needs to be Sent to ED to Act Within Parameters of Law || DDA Admits Contempt by Allowing Felling of Trees to Broaden Road || SC Proposes Appointment of Ad-Hoc Judges Due to High Pendency of Criminal Cases || Madras HC Restores Suit by Testbook against Google Over Billing Policy || Gujarat High Court, 4% Reservation, Persons With Disabilities || Guj. HC Issues Notice on Plea Seeing Implementation of 4% Reservation in Promotions for PwDs || SC: Prices under MoU for Inter-Supply of Petroleum Products Don’t Constitute ‘Transaction Value’ || SC Asks HC Judges to Record Annual Confidential Reports of Judicial Officers Promptly || Supreme Court Directs States & HCs to Frame Rules to Increase Posts of District Judge || SC: Asking Woman to Not Live if She Can’t Live Without Marrying Her Lover Isn’t Abetment to Suicide

SC: Conviction Can’t Convict Accused While Overriding Agreement Between Parties to Compound Offence - (03 Feb 2023)