Allahabad HC Explains: Does Conversion Automatically Strip a Person of Scheduled Tribe Status?  ||  Delhi HC Rejects Vimal Elaichi Plea against FDA Notice to Shah Rukh Khan, Ajay Devgn, Tiger Shroff  ||  Calcutta HC Upholds Jail Term for Owner Over Unauthorised Construction under Roof-Repair Permit  ||  P&H HC: 'Judges Must Have Spine to Do Justice'; 76-Year-Old PMLA Accused Gets Bail on Ill-Health  ||  Punjab & Haryana HC: Bail Granted to Two More UGC NET Paper Leak Accused, Including Kingpin  ||  Kerala HC: Police Cover for Big TV Journalist Threatened over Muslim Scholar's Remarks  ||  SC: Electricity Dues over 2 Years Recoverable only if Shown Continuously as Outstanding  ||  Allahabad HC Criticises UP Govt for Using Goondas Act as a ‘Tool of Oppression’  ||  Gujarat HC: Complaint Made in Good Faith does not Amount to Defamation  ||  Allahabad HC: Bar Association Membership Disputes Are Private, Outside Writ Jurisdiction    

SC to HC: Case Should be Assigned to Other Bench if Judgment Not Delivered Within 6 Months - (19 May 2023)

CRIMINAL

Supreme Court while hearing bail plea filed by a convict on the ground that High Court has failed to pronounce judgment reserved since August 2022, has stated that case should be assigned to other bench for fresh hearing if judgment is not delivered within 6 months after reserving it.

Tags : SUPREME COURT   OTHER BENCH   FRESH HEARING   PRONOUNCE JUDGMENT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved