J&K&L HC: Repeat Narcotics Offences After Release Can Justify Preventive Detention  ||  SC: Departmental Enquiry Required for Police Arrests Without Written Grounds  ||  SC: Preliminary Issue Cannot Be Tried Separately Once Trial on All Issues Has Begun  ||  SC: Police Claim of Sufficient Material for Chargesheet Does Not Entitle Accused to Default Bail  ||  Telangana HC: Father’s Role Beyond Financial Support Cannot Be Overlooked in Custody Matters  ||  Allahabad HC: Hindu Marriage Requires Essential Ceremonies, Arya Samaj Certificate Not Enough  ||  Delhi HC: Narco Test Cannot Be Forced on an Accused Without Consent  ||  Gujarat HC: Brothel Customer Not Liable for Operating Premises or Procuring Women  ||  MP HC: Civil Suits May Be Consolidated Where Issues and Evidence Are Common  ||  J&K&L HC: Personal-Enmity Assaults Concern Law and Order, Not Preventive Detention    

SC: Defence Forces Meant to Protect Country And Not Conduct Lawlessness - (05 Aug 2022)

CIVIL

Supreme Court while condemning army officials for encroaching upon civilian's property near Army Quarters and razing down its boundary, in violation of injunction orders of civil court, has held that defence forces are meant to protect country and not to attack individuals or conduct lawlessness.

Tags : SUPREME COURT   ARMY OFFICIALS   ENCROACHING   PROPERTY  

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