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Delhi HC Shuns Moral Policing by Internal Committee in Cases of Sexual Harassment at Workplace - (21 Dec 2020)

CRIMINAL

Delhi High Court has held that the jurisdiction of Internal Complaints Committee (ICC) established under the Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013, is limited to allegations of sexual harassment and whether a complaint is made out or not, to that effect. The ICC cannot make comments on the personal conduct of the parties.

Tags : DELHI HIGH COURT   MORAL POLICING IN SEXUAL HARASSMENT CASES  

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