Supreme Court: Drug Users are Victims and Focus Must Be on Breaking the Supply Chain  ||  Supreme Court: Non-Signatories May Join Arbitration When the Dispute Affects Their Rights  ||  Delhi HC: Homemaker’s Services Cannot Be Ignored in Compensation Due to Age  ||  Kerala High Court Directs Photos and Videos of Illegal Vehicle Modifications in Accident Reports  ||  Madras HC: Property Acquired by Catholic Priests Belongs to the Religious Society  ||  Delhi HC: Pre-Marital Disability Cannot Be Used to Avoid Maintenance to Wife and Child  ||  Allahabad HC: Religious Freedom Does Not Confer a Right to a Specific Plot for Cemetery  ||  Allahabad HC: Dissatisfaction With Police Probe Alone Cannot Prove Wilful Neglect under SC/ST Act  ||  Kerala HC: Teachers Cannot Face Criminal Action for Trivial Classroom Discipline Measures  ||  Supreme Court: Past Ad Hoc Service Counts for Pension, Not Seniority Against Direct Recruits    

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  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved