Supreme Court: Rape Conviction Possible Without S.376 Charge if POCSO Case Fails on Age Proof  ||  SC: Mere Long Possession Can't Establish Adverse Possession; Hostile Intent is Required  ||  Supreme Court Finds Gaps in FSSAI’s Proposed Warning Labels for Foods High in Fat, Sugar and Salt  ||  Supreme Court Quashes ITS Officer's 'Deadwood' Retirement, Orders Rs. 15 Lakh Payment  ||  Uttarakhand HC: District Magistrate to Establish Public Helpline within 24 Hrs amid Water Pollution  ||  Allahabad HC: Custodial Violence and Molestation Are Crimes, Not Police Duty  ||  Gujarat High Court: Bombay Public Trust Registration is Covered by Section 43 of the Waqf Act  ||  J&K&L HC: Advocates not Above Law, No Immunity from Lawful Police Inquiry  ||  Gauhati HC: Talaq-e-Hasan Valid, Requires Registration under Assam Marriage Act  ||  NCLAT: NCLT President Empowered to Transfer Cases from One Bench to Another    

SC Questions J&K Administration on Detention of Mehbooba Mufti - (30 Sep 2020)

CRIMINAL

Supreme Court has asked the Jammu and Kashmir administration on how long it intended to detain former chief minister, Mehbooba Mufti under the Public Safety Act, 1978 which was invoked to take politicians and divisive elements into preventive custody after scrapping the erstwhile state’s special status and its division into two Union Territories.

Tags : SUPREME COURT   MEHBOOBA MUFTI  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved