Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Supreme Court: Efforts to Settle Civil Disputes Through Criminal Prosecution Must be Avoided - (23 Jan 2024)

CIVIL

SC while observing that mere breach of contract doesn’t amount to an offence u/s 420 or 406 of IPC unless dishonest intention is shown, has held that effort to settle civil disputes which do not involve any criminal offence by applying pressure through criminal prosecution should be discouraged.

Tags : SUPREME COURT   CIVIL DISPUTES   CRIMINAL PROSECUTION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved