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    

Bombay High Court Rules Father Cannot be Presumed to be Aware of Son's Surreptitious Acts - (04 Sep 2019)

CRIMINAL

Bombay High Court has directed the release of Arvindkumar Dhakad who was arrested by the Directorate of Revenue Intelligence on allegations of smuggling gold. The Court was hearing a Habeas Corpus petition filed by Dhakad’s son alleging that his father’s arrest was in violation of Article 22(1) of Constitution of India and Section 104 of Customs Act, 1962.

Tags : BOMBAY HIGH COURT   FATHER  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved