Supreme Court: Rape Conviction Possible Without S.376 Charge if POCSO Case Fails on Age Proof  ||  SC: Mere Long Possession Can't Establish Adverse Possession; Hostile Intent is Required  ||  Supreme Court Finds Gaps in FSSAI’s Proposed Warning Labels for Foods High in Fat, Sugar and Salt  ||  Supreme Court Quashes ITS Officer's 'Deadwood' Retirement, Orders Rs. 15 Lakh Payment  ||  Uttarakhand HC: District Magistrate to Establish Public Helpline within 24 Hrs amid Water Pollution  ||  Allahabad HC: Custodial Violence and Molestation Are Crimes, Not Police Duty  ||  Gujarat High Court: Bombay Public Trust Registration is Covered by Section 43 of the Waqf Act  ||  J&K&L HC: Advocates not Above Law, No Immunity from Lawful Police Inquiry  ||  Gauhati HC: Talaq-e-Hasan Valid, Requires Registration under Assam Marriage Act  ||  NCLAT: NCLT President Empowered to Transfer Cases from One Bench to Another    

Ensure Section 66A of IT Act is Not Invoked, Supreme Court Directs All States and Courts - (18 Feb 2019)

Supreme Court has directed all state governments to remind their respective police departments of its March 24, 2005 order which led to scrapping of Section 66A of the Information Technology (IT) Act and asked to ensure that Section 66A of IT Act is not invoked.

Tags : SUPREME COURT   SECTION 66A OF IT ACT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved