Bombay HC: National Security Justifies Denial of Police Clearance Certificate  ||  Bombay HC: Comic Remarks Without Malicious Intent Not Religious Insult  ||  J&K&L High Court: Scandalous Allegations Against Judicial Officers in Pleadings Impermissible  ||  P&H HC: Writ Petition Against Private Trust's Contractual Employment Dismissed  ||  Gujarat HC: Customary Divorce Entitles Daughter to Family Pension  ||  Calcutta HC: ECI's Prerogative to Deploy Central Employees as Counting Supervisors Upheld  ||  Calling the Situation Grim, the Supreme Court Takes Suo Motu Cognizance of Delays in NCLT Approvals  ||  Supreme Court: Admission of a Claim by a Resolution Professional is Not Debt Acknowledgment  ||  Supreme Court: Public Figures Must Exercise Caution as Their Words Have Consequences in Society  ||  SC: State Must Act as a Model Employer, Criticising the Union For Not Regularising ISRO Workers    

Kerala High Court: Person Adopting Maoist Ideology Cannot be Persecuted - (12 Jul 2019)

CIVIL

Kerala High Court has observed that a person cannot be persecuted by the state authorities merely on suspicion that he or she has embraced Maoist ideology. The Court made the observation while upholding a Single Bench order granting Rs 1 lakh compensation to a man who was illegally detained by a special squad of the Kerala Police in 2014 on suspicion of being a Maoist.

Tags : KERALA HIGH COURT   MAOIST IDEOLOGY  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved