J&K&L HC: Repeat Narcotics Offences After Release Can Justify Preventive Detention  ||  SC: Departmental Enquiry Required for Police Arrests Without Written Grounds  ||  SC: Preliminary Issue Cannot Be Tried Separately Once Trial on All Issues Has Begun  ||  SC: Police Claim of Sufficient Material for Chargesheet Does Not Entitle Accused to Default Bail  ||  Telangana HC: Father’s Role Beyond Financial Support Cannot Be Overlooked in Custody Matters  ||  Allahabad HC: Hindu Marriage Requires Essential Ceremonies, Arya Samaj Certificate Not Enough  ||  Delhi HC: Narco Test Cannot Be Forced on an Accused Without Consent  ||  Gujarat HC: Brothel Customer Not Liable for Operating Premises or Procuring Women  ||  MP HC: Civil Suits May Be Consolidated Where Issues and Evidence Are Common  ||  J&K&L HC: Personal-Enmity Assaults Concern Law and Order, Not Preventive Detention    

SC Directs Akhilesh Govt.to Pay Rs 10 Lakh Compensation for His Father's Wrong - (18 Nov 2015)

SC has directed Akhilesh Govt to compensate for harassment it meted out to Dr Ram Lakhan Singh,Indian Forest Service officer by UP Govt led by his father in 2003 which implicated Dr.Ram in false case for refusing to denotify Bent bird sanctuary in Kunda, claimed to be private pond by politician.

Tags : SC   AKHILESH GOVT  

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