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    

Bombay HC: Delay in Filing Appeal under NIA Act can be Condoned - (15 Sep 2023)

CRIMINAL

Bombay High Court has held that Appellate Courts have the power to condone delay beyond the 90 days period, despite language of the 2nd proviso to Section 21(5) of the NIA Act, and observed that if the provision is held mandatory, the doors of justice will be shut, leading to travesty of justice.

Tags : BOMBAY HIGH COURT   NIA ACT   DELAY   CONDONE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved