Supreme Court: Section 17A PC Act Does Not Cover Bribe Demands Unrelated to Official Duty  ||  Supreme Court Directs Centre to Promote Interim Compensation Scheme for Road Accident Victims  ||  Karnataka High Court Upholds Homicide Charge Against Father for Letting Minor Son Drive  ||  Karnataka High Court Grants Bail to Pan Masala Maker in Rs. 42 Crore Cess Evasion Case  ||  Karnataka High Court: Advocates Practising Without Clearing AIBE May Face Criminal Action  ||  Allahabad HC Orders Scrutiny of UP Basic School Teachers’ Educational and Appointment Records  ||  AP HC: Fabricated Sale Agreements and Breach of Property Undertaking Constitute Perjury  ||  Supreme Court: State Cannot Acquire Temple Property Through Gift Deed  ||  Supreme Court: HC Registry Should Exclude Court Vacations When Listing Cases After Fixed Days  ||  Supreme Court Flags Stark Non-Compliance With Directions on CAPF Cadre Review    

Madras High Court: False Posts Against a Minister are Not an Offence Without Intent to Cause Alarm - (01 Sep 2026)

CRIMINAL

Madras High Court quashed a case against a man accused of spreading false information about a Tamil Nadu Minister, holding that such statements do not constitute an offence in the absence of intent to cause harm, fear or alarm.

Tags : FALSE POSTS; MINISTER; INTENT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved