Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

SC: Force/Compulsion Must be Established to Attract Offence Under Bonded Labour System Act - (23 Sep 2022)

LABOUR AND INDUSTRIAL

Supreme Court has held that for attracting the provision of Section 16 of the Bonded Labour System (Abolition) Act, 1976, the prosecution must establish beyond reasonable doubt that an accused has forced and compelled the victim to render bonded labour.

Tags : SUPREME COURT   BONDED LABOUR   FORCE/COMPELLED  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved