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    

CRIMINAL - Cognizance Under MCOC Act Doesn't Automatically Enable Court to Frame Charges: Bombay HC - (14 Mar 2019)

CRIMINAL

Bombay High Court has held that merely because cognizance of a complaint under Maharashtra Control of Organised Crimes (MCOC) Act, 1999 is taken, it does not mean that concerned trial court or special court designated under MCOC Act can frame charges against accused under said Act.

Tags : BOMBAY HIGH COURT   MAHARASHTRA CONTROL OF ORGANISED CRIMES (MCOC) ACT   1999  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved