SC: Bail Application Filed Through Advocate Not to be Considered Appearance of Absconding Accused

SC: History Sheets Shouldn’t Contain Name of Innocent Indiv. Solely Because of their Caste or Backg. || Centre to Withdraw Letter Asking States to Not Take Action Against Ayurvedic & Ayush Products Ads || Centre to Withdraw Letter Asking States to Not Take Action Against Ayurvedic & Ayush Products Ads || Directions Against Misleading Advertisements Issued by Supreme Court || Del. HC: Rs. 1 Lakh Cost Imposed on Person Who Made Lord Hanuman Party in Property Dispute || Ker. HC: Termination of 27 Weeks Pregnancy Citing Foetal Abnormalities Permitted || SC: Inclined to Hold That Accused in One Case Shouldn’t be Denied Anticipatory Bail in Another Case || Bom. HC: Bank Regis. with CERSAI has Priority Over DCST Against Proceeds of Enforce. under SARFAESI || Bom. HC: Govt’s Amendment Exempting Private Schools from RTE Quota If Govt-Run School Nearby, Stayed || Del. HC: Apart from ‘Good and Bad Touch’ Children Need to be Taught About ‘Virtual Touch’

SC: Bail Application Filed Through Advocate Not to be Considered Appearance of Absconding Accused - (18 Mar 2024)