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    

Bilkis Bano Case:Apex Court Directs Gujarat Govt to Pay Compensation and Provide Job Within Two Weeks - (30 Sep 2019)

CIVIL

Apex Court has directed Gujarat Government to pay compensation and provide job to Bilkis Bano within two weeks. The Court had awarded a compensation of Rs 50 lakh to Bilkis Bano in April this year. She was gangraped in Randhikpur village in Dahod district of Gujarat during the post-Godhra riots. Further the Court had also directed the Gujarat Government to provide her a government job and accommodation as per rules.

Tags : APEX COURT   BILKIS BANO CASE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved