Delhi High Court: Providing Email Services Does Not Make Google a Public Functionary  ||  Patna HC: Lying on a Woman Without Any Act Toward Penetration Rules Out Attempted Rape  ||  Delhi High Court: Litigants Cannot Claim a Bench Change as a Right After Roster Changes  ||  Calcutta High Court: Peaceful Protest is a Democratic Right and Cannot Be Treated as an Offence  ||  Delhi High Court: Trial Courts Must Verify an Accused’s Address Before Declaring Absconding  ||  Gujarat High Court: Judicial Officer Cannot Seek HC Judge’s Transfer over Housing Grievance  ||  Delhi High Court Orders 125 Websites Using Jio Trademark for Lottery and Gaming to Be Suspended  ||  MP High Court Strikes Down 27% OBC Quota, Restores Reservation to 14%  ||  Supreme Court: Hindu Widow’s Limited Estate Became Absolute under Succession Act  ||  Supreme Court: Prima Facie Arbitration Agreement Requires Referral to Arbitration    

SC: In Absence of Special Court for UAPA Cases, Sessions Court Will Have Jurisdiction to Try them - (19 Apr 2024)

CRIMINAL

Supreme Court has held that the Court of Sessions will have the jurisdiction to try offences punishable under the Unlawful Activities (Prevention) Act, 1967 (UAPA) in the absence of a special court designated by the State Government.

Tags : SUPREME COURT   UAPA   SPECIAL COURT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved