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    

Allahabad High Court: Once a Special Act Holds the Field, Provisions of General Law Would Not Apply - (26 Sep 2024)

CRIMINAL

All. HC has held that the Securities and Exchange Board of India Act, 1992 is a Special Act, which shall prevail over the general act, such as IPC, 1860 or CrPC, 1973. It is settled position of law that once a special Act holds the field, the provisions of general law would not apply.

Tags : ALLAHABAD HIGH COURT   SPECIAL ACT   GENERAL LAW  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved