SC: Valid Bareboat Charter Termination Extinguishes Demise Charter, Vessel Arrest Vacated  ||  SC: Absence of Train Ticket No Ground to Deny Compensation for Passenger’s Death  ||  Patna HC: Routine FIR Involvement alone cannot Deny Arms Licence without Safety Threat  ||  Chhattisgarh HC: WhatsApp Chats Proving Mental Cruelty cannot be Ignored on Evidence Grounds  ||  Delhi HC: Foreign Travel Restrictions must not Obstruct Pregnant Foreigner's Medical Care  ||  MP High Court: Article 227 Cannot Be Invoked to Quash Wife’s Conjugal Rights Proceedings  ||  Kerala High Court Issues Directions on Driver Profiling, Bus Regulation and Road Safety  ||  Delhi HC: Prior Permission for Foreign Travel Unjustified When Accused Was Never Arrested  ||  Air India Penalised Rs. 50K Over De-boarding Disabled Woman and Wheelchair Damage  ||  Delhi HC: Muslim Personal Law cannot Shield Sex with Minor Wife from POCSO Case    

Supreme Court Issues Notice to Centre and Assam Government Over Detention of Children - (07 Jan 2020)

CRIMINAL

Supreme Court has issued notice to the Centre and the Assam Government seeking a reply within four weeks on a petition alleging that 60 children were in detention centers because their citizenship was yet to be established. The Court agreed to let the children stay with their parents till their case is heard by NRC Tribunals.

Tags : SUPREME COURT   DETENTION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved