Unnikrishnan Anchery & 2 Others Vs State Of Telangana
.... ave been committed against the President, or the Vice-President, or the Governor or Rajpramukh of a State, or a Minister or any other public servant employed in connection with the affairs of the Union or of a State; (3) that the defamation is in respect of the person defamed in the dischar ...
High Court For The State Of Telangana:: At Hyderabad
Vinod Dua Vs Union Of India & Ors
.... d literally, even with the explanations attached to it, would suffice to make a surprising number of persons in this country guilty of sedition; but no one supposes that it is to be read in this literal sense. The language itself has been adopted from English law, but it is to be remembered that ...
Supreme Court Of India
Heerwati Devi Vs State of U.P.
.... or marriage with the accused etc. and shall take into consideration the directions passed by Supreme Court in Aparna Bhat and others vs. State of Madhya Pradesh and another, 2021 SCC Online SC 230, in this regard. 6. Considering the rival submissions, material available on record, the perio ...
Allahabad High Court
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