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    

Delhi High Court Tests Police’s Emergency Helpline Number - (05 Feb 2020)

CIVIL

Delhi High Court has tested the Delhi Police’s single emergency helpline number ‘112’ during proceedings and found it to be functional. However, the lawyer representing the police and amicus curiae assisting the Court in a Public Interest Litigation relating to women’s safety differed on the response time taken by the police in answering the call.

Tags : DELHI HIGH COURT   POLICE EMERGENCY HELPLINE NUMBER  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved