Bombay HC: Wife Humiliating Husband in Front of His Friends is Amounts to Cruelty  ||  Delhi HC Interprets Doctrine of “Compelled Self-Publication”,  ||  Del. HC Issues Summons to Campus Sutra in Trademark Infringement Suit Filed by Footwear Brand Campus  ||  Bombay HC Dismisses PIL Seeking Restraining Order against PRADA  ||  Delhi HC: Cannot Bypass Bar on Revision of Interlocutory Order by Invoking Inherent Jurisdiction  ||  Delhi HC: Prosecutrix’s Refusal to Undergo Medical Examination Weakens the Case  ||  Bom. HC: No Provision under JJ Act that Allows Adoption of a Child of Foreign Citizenship  ||  SC Passes Order to Prevent Russian Mother’s Attempt to Flee with Child  ||  SC: Deprivation of Natural Heir from Will May Not Raise Suspicion  ||  SC: Denying Female Heir Right in Property Only Exacerbates Gender Division    

Calcutta HC: State Govt's Plea Dismissed, NHRC to Probe Post Poll Violence - (21 Jun 2021)

CIVIL

Calcutta High Court has dismissed the State Government's plea for recalling its order that directed the National Human Rights Commission (NHRC) to examine all cases of alleged human rights violations in post-poll violence in the State.

Tags : CALCUTTA HC   NHRC  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved