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    

Calcutta HC Orders District Magistrate to Act as Impartial Authority and Steer from Political Motivat - (16 Dec 2020)

CIVIL

Calcutta High Court has ordered the District Magistrate of Cooch Behar District in West Bengal, to act as an impartial authority and to steer away from any sort of arbitrariness that might stem from his own political motivations.

Tags : CALCUTTA HIGH COURT   DISTRICT MAGISTRATE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved