Supreme Court: Rape Conviction Possible Without S.376 Charge if POCSO Case Fails on Age Proof  ||  SC: Mere Long Possession Can't Establish Adverse Possession; Hostile Intent is Required  ||  Supreme Court Finds Gaps in FSSAI’s Proposed Warning Labels for Foods High in Fat, Sugar and Salt  ||  Supreme Court Quashes ITS Officer's 'Deadwood' Retirement, Orders Rs. 15 Lakh Payment  ||  Uttarakhand HC: District Magistrate to Establish Public Helpline within 24 Hrs amid Water Pollution  ||  Allahabad HC: Custodial Violence and Molestation Are Crimes, Not Police Duty  ||  Gujarat High Court: Bombay Public Trust Registration is Covered by Section 43 of the Waqf Act  ||  J&K&L HC: Advocates not Above Law, No Immunity from Lawful Police Inquiry  ||  Gauhati HC: Talaq-e-Hasan Valid, Requires Registration under Assam Marriage Act  ||  NCLAT: NCLT President Empowered to Transfer Cases from One Bench to Another    

Delhi High Court: Trial Court Findings in Arvind Kejriwal Discharge Order are Prima Facie Erroneous - (10 Mar 2026)

CRIMINAL

Delhi High Court said the trial court’s observations while discharging Arvind Kejriwal, Manish Sisodia and others in the liquor policy case on witness and approver statements were prima facie erroneous and require consideration.

Tags : TRIAL COURT   ARVIND KEJRIWAL   PRIMA FACIE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved