SC: CIRP Can Continue Despite Fraudulent Insolvency Plea That Triggered It  ||  Delhi HC: Senior Citizen May Seek Eviction of Daughter-in-Law for Ill-Treatment  ||  Delhi HC: Mere Possession of Visa Does Not Confer an Unconditional Right to Enter India  ||  Delhi HC: Every Insensitive or Objectionable Matrimonial Act Does Not Amount to Cruelty  ||  J&K&L HC: Fake Driving Licence Does Not Exonerate Insurer If Driver Has a Valid Licence  ||  P&H HC: Safety Council Report and CCTV Cannot Be Rejected at Charge Stage for Lack of Proof  ||  Delhi High Court Stays Rs. 213 Crore SAIL Payout to British Firm over Unstamped Arbitral Award  ||  Allahabad HC: Bar Council Cannot Suspend Advocate’s Licence Pending Disciplinary Inquiry  ||  SC: CIRP Need Not Be Set Aside Solely for Fraudulent Filing of Section 9 Plea  ||  Supreme Court: Compromise Decree Passed Without Impleading Necessary Party is Void    

Bombay HC: 0.1 Mg Above Alcohol Limit is Insufficient to Warrant a Drunken Driving Trial - (11 Aug 2026)

MOTOR VEHICLES

Bombay High Court quashed an FIR against a 25-year-old student under Section 185 of the Motor Vehicles Act, holding that prosecuting him when his breath alcohol reading was only 0.1 mg above the statutory limit would amount to an abuse of judicial process.

Tags : ALCOHOL; CRIMINAL PROSECUTION; DRUNKEN DRIVING  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved