Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Gujarat High Court: SC/ST Act Meant to Confer Dignity,Will not Change with Migration to Another State - (19 Sep 2019)

CRIMINAL

Gujarat High Court has ruled that a crime against a person belonging to SC/ST community in other State and not in Gujarat invite provisions of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989(SC/ST Act).The Court further clarifies that this law is meant to protect the dignity of members of scheduled castes and tribes and has nothing to do with the provisions of reservation in jobs and education.

Tags : GUJARAT HIGH COURT   SC/ST ACT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved