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Gauhati HC: Protection to Judges While Discharging Judicial Functions is Absolute - (21 Sep 2020)

CIVIL

Gauhati High Court has stated that the protection available under the Judges (Protection) Act, 1985 is absolute and is available not only to a sitting Judge but also to an Ex-Judge in respect of the actions taken or words spoken by him while discharging his official or judicial functions.

Tags : GAUHATI HIGH COURT   PROTECTION TO JUDGES  

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