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    

SC: Farmers Protests can Continue Without Impediment and Breach of Peace by Protestors and Police - (18 Dec 2020)

CIVIL

Supreme Court has stated that the farmers' protest should be allowed to continue without impediment and without any breach of peace either by the protesters or the police, reiterating its suggestion to constitute a committee to facilitate talks between the protesting farmers and the Central Government to resolve the disputes over the recently passed farm laws.

Tags : SUPREME COURT   FARMERS PROTESTS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved