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  ||  Supreme Court: Internet Access and Use is a Fundamental Right, Including for Children  ||  Supreme Court: Letters Patent Bench Cannot Interfere Merely Over Errors of Fact or Law  ||  Supreme Court: Voters May File Complaints Against Candidates over False Affidavits under RP Act  ||  Madras HC: Using Children in Campaign is Inappropriate but Does Not Invalidate Election  ||  Allahabad HC: Section 69 BNS Cannot Be Invoked by Transgender Woman in False Marriage Promise Case  ||  Delhi High Court Permits Britannia’s ‘No Added Sugar, Maida or Palm Oil’ Claim on Biscuit Packs  ||  Calcutta High Court Bars Deportation of Alleged Bangladeshi Woman until CAA Application is Decided    

Cal. HC: S.144 CrPC Can’t be Promulgated at the Drop of a Hat - (25 Aug 2023)

CRIMINAL

Calcutta High Court while observing that duty of the Administration is to provide a level playing field to all political dispensations to hold rallies and processions, has held that promulgation of an order under Section 144 of the Code cannot be done at the drop of a hat.

Tags : CALCUTTA HIGH COURT   S.144 CRPC   RALLIES  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved