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    

NHRC Issues Notice to Maharashtra Govt. Over Arrest of 5 Activists in Bhima Koregaon Case - (30 Aug 2018)

National Human Rights Commission (NHRC) has taken suo motu cognizance of media reports concerning the arrest of five activists by Maharashtra Police from different cities in connection with the investigations in Bhima Koregaon violence, which occurred in Pune, Maharashtra.

Tags : NHRC   BHIMA KOREGAON  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved