Delhi HC: Saying “Maro Sale Ko” During a Fight Alone Does Not by Itself Establish Intent to Kill  ||  Delhi HC Ordered Removal of Fake News About Judges’ London Badminton Event, Restrained its Sharing  ||  Bombay HC: Calling Police over Routine Transfers or External Complaints is Misconduct  ||  Delhi HC Upheld EC’s Decision Banning Political Ads in the Delhi Metro During Model Code of Conduct  ||  Delhi HC: In the Telegram Case Entire Social Media Platforms Can Be Blocked U/S 69A of the IT Act  ||  Supreme Court: Pedestrians' Right to Footpaths Cannot be Overridden by Motorists  ||  Supreme Court: Financier Cannot Seek Insurance For a Vehicle Surrendered by its Owner  ||  Madhya Pradesh High Court: Victims Must be Given a Hearing Even Before Closure Report Rejection  ||  Delhi HC: Payment of ‘Pagri’ Does Not Render Tenancy Non-Terminable, Allowing Eviction  ||  Ker HC Examined Whether Electro-Homeopathy Can be Practised Without Registration under Medical Laws    

SC Pulls Up Centre, State Govts for Non-Implementation of Directions on Lynching and Mob Violence - (29 Jul 2019)

CIVIL

Supreme Court has sought the Centre's response on the allegation that it has not implemented a slew of directions issued last year to curb lynching and mob violence. The Court issued notices to the Ministry of Home Affairs and State Governments on a petition filed by an organisation, Anti-Corruption Council of India Trust.

Tags : SC   LYNCHING  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved