Bombay HC: Clarifies Procedure for Executing Foreign Decrees  ||  Supreme Court: Bureaucratic Delay No Excuse  ||  Supreme Court Grants Full Disability Pension Arrears to Veterans  ||  Delhi HC: Workman Cannot Claim Section 17(B) of the ID Act Wages after Reaching Superannuation Age  ||  Allahabad HC: Caste by Birth Remains Unchanged Despite Conversion or Inter-Caste Marriage  ||  Delhi High Court: Tweeting Corruption Allegations Against Employer Can Constitute Misconduct  ||  Delhi High Court: State Gratuity Authorities Lack Jurisdiction over Multi-State Establishments  ||  Kerala High Court: Arrest Grounds Need Not Mention Contraband Quantity When No Seizure is Made  ||  SC: Silence During Investigation Does Not Ipso Facto Mean Non-Cooperation to Deny Bail  ||  Supreme Court: High Courts Cannot Re-Examine Answer Keys Even in Judicial Service Exams    

Delhi HC Seeks Report from State of Impartial Decision on Pre-Mature Release of Lifers - (14 Dec 2018)

Delhi High Court has issued notice to state government on a petition seeking transparency and fairness in working of the Sentence Review Board (SRB), which considers cases of pre-mature release of lifers.

Tags : DELHI HIGH COURT   DECISION ON PRE-MATURE RELEASE OF LIFERS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved