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    

Why No Action Against Media Houses Revealing Identity of Sexual Offences Victims? SC to Media Bodies - (23 Oct 2018)

Supreme Court has sought the response of media bodies like Press Council of India, News Broadcasting Standards Authority, Editors Guild of India and the Indian Broadcasting Federation regarding the action taken against reporters and media houses who reveal the identity of victims of sexual offences.

Tags : SUPREME COURT   SEXUAL OFENCES VICTIM  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved