Delhi HC: Foreign National Status, Flight Risk Alone Cannot Deny UAPA Bail After Long Incarceration  ||  Delhi HC: Lawyer’s Office May Be Searched if Prima Facie Involvement is Shown  ||  NCLAT: Suspended Directors Must Give Confidentiality Undertaking to Access Resolution Plan  ||  SC: POCSO Guilt Presumption Not Absolute, Acquits Accused  ||  Supreme Court: Promotion Cannot Be Claimed as a Vested Right under Repealed Rules  ||  Supreme Court: Promotion Cannot Be Claimed as a Vested Right under Repealed Rules  ||  SC: Unexplained 5-Day Sample Custody Gap Breached S.52A, Acquits 2 after 20 Years  ||  P&H High Court: Illegal Search Alone Does Not Justify Quashing of Complaint under PNDT Act  ||  Bom HC: Creating WhatsApp Group Without Employer's Permission Not Ground for Compulsory Retirement  ||  Madras HC: Lack of Son’s Moral Support Alone Cannot Sustain Father’s Maintenance Claim under CrPC    

MP HC: Release Compensation Amount To 1984 Riots’ Victim - (22 Aug 2017)

Madhya Pradesh High Court has directed State Government to disburse within six weeks the compensation amount to a woman who lost four of her family members in 1984 riots.

Tags : BOMBAY HIGH COURT   1984   RIOTS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved