Madras HC: Police Superintendent not Liable For IO’s Delay In Filing Chargesheet or Closure Report  ||  Supreme Court: Provident Fund Dues Have Priority over a Bank’s Claim under the SARFAESI Act  ||  SC Holds Landowners Who Accept Compensation Settlements Cannot Later Seek Statutory Benefits  ||  Supreme Court: Endless Investigations and Long Delays in Chargesheets Can Justify Quashing  ||  Delhi HC: Arbitrator Controls Evidence and Appellate Courts Cannot Reassess Facts  ||  Delhi HC: ED Can Search Anyone Holding Crime Proceeds, not Just Those Named in Complaint  ||  Delhi HC: ED Can Search Anyone Holding Crime Proceeds, not Just Those Named in Complaint  ||  Delhi HC: Economic Offender Cannot Seek Travel Abroad For Medical Treatment When Available In India  ||  SC: Governors and President Have No Fixed Timeline To Assent To Bills; “Deemed Assent” is Invalid  ||  SC: Assigning a Decree For Specific Performance of a Sale Agreement Does Not Require Registration    

Delhi HC Orders Govt to Make Narco Test Facility Available at Delhi FSL in 3 Months - (14 Jan 2019)

Delhi High Court has expressed surprise that till date, India has just one narco test facility centre, which is at the Forensic Science Laboratory in Gandhinagar, Gujarat, and directed Delhi Government to procure a narco test machine for FSL, Rohini, and make it operational within three months.

Tags : DELHI HIGH COURT   NARCO TEST FACILITY  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved