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    

Andhra Pradesh HC: Government Should Locate State Human Rights Commission Within State - (06 Jul 2021)

ENVIRONMENT

Andhra Pradesh High Court has indicated to the government that it should locate the State Human Rights Commission (SHRC) within the State of Andhra Pradesh in a petition filed by the AP Civil Liberties Association, which complained that the SHRC did not have an office of its own in A.P. after the High Court ordered that the government should reconstitute the SHRC in compliance with the Protection of Human Rights (Amendment) Act, 2019.

Tags : ANDHRA PRADESH HIGH COURT   STATE HUMAN RIGHTS COMMISSION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved