Supreme Court Raises Concerns over MACT Rulings, Seeks Clear and Well-Reasoned Findings  ||  Supreme Court Revives over Rs.16 Crore Service Tax Demand Against BPCL and HPCL in CNG Sales Case  ||  Supreme Court Reduces Gang Rape Convict's Sentence to 20 Years, Cites Reform Prospects  ||  Rajasthan High Court: NI and Commercial Court Proceedings Equal, Grants Accused Original Records  ||  Bombay HC: Officials, Not Taxpayers, Must Pay For Losses From Illegal Project Cancellations  ||  Karnataka HC: Major Unmarried Daughter can Claim PG Education Costs under Domestic Violence Act  ||  Punjab & Haryana HC Calls For Wisdom Amid Lawyers' Strike over LADCS  ||  Kerala HC Orders SIT to Conclude Sabarimala Gold Theft Probe After National Metallurgical Lab Report  ||  Delhi HC Lifts Gag Order on the Wire; Prior Restraint in Defamation Not Sustainable  ||  Delhi HC: Parents Fined Rs.2 Lakh over False Birth Date for School Admission    

Kerala High Court: Vigilance Officers to be Treated as Police Officers - (13 Feb 2020)

SERVICE

Kerala High Court has held that the Vigilance and Anti-Corruption Bureau (VACB) is a specialized police force, constituted in the exercise of the State Government's legislative power, and the officers who worked in the erstwhile Vigilance Department derived power and authority from the Kerala Police Act, 1960.

Tags : KERALA HIGH COURT   VIGILANCE OFFICERS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved