Kaushal Kishor Vs State Of Uttar Pradesh & Ors.
.... departures from collective responsibility are dealt with. This Paper traces early beginnings of the doctrine of collective responsibility to the reign of George III (17601820). According to the Briefing Paper, the development of today’s concept of collective responsibility arose during the Vic ...
Supreme Court Of India
Sunil Anand Vs The State of Jharkhand
.... s been prohibited by the Hon''ble Supreme Court to be performed in public places, which would appear from the observation made in Para - 18 of the decision referred to herein above. Thus, the question of committing offence under Section 295A of the Indian Penal Code, in the facts and circumstances s ...
JHARKHAND HIGH COURT
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