Supreme Court: Past Ad Hoc Service Counts for Pension, Not Seniority Against Direct Recruits  ||  SC: CPC Amendment Allowed When New Facts and Reliefs Directly Relate to Existing Dispute  ||  SC: Governing Law Clause Relevant to Determine Arbitral Seat When Two Venues Are Named  ||  Supreme Court: Section 161 CrPC Statements Can Be Considered at Cognizance Stage, Not at Trial  ||  Bombay High Court Directs Release of Protesters Held over Anti-ECI Agitations  ||  Kerala High Court Orders State to Pay Rs. 21,000 Post-Surgery Assistance to Transgender Person  ||  Madras High Court: DVAC Not Entitled to Blanket RTI Exemption in Corruption Cases  ||  Karnataka High Court Strikes Down Enhanced SC/ST Quota for Breaching 50% Reservation Cap  ||  Delhi HC: First-Come, First-Served Policy for Ramleela Ground Allotment is Unfair  ||  Kerala HC Upholds Automatic Revocation of Christian Wills on Marriage under S.69 Succession Act    

Telangana HC Upholds Preventive Detention of Man Accused of Duping Poor Farmers - (06 Jul 2021)

CRIMINAL

Telangana High Court has upheld preventive detention of a man accused of duping farmers of their hard-earned agricultural produce, observing that white-collar crimes against poor farmers should be dealt with an "iron hand" and not leniency.

Tags : TELANGANA HIGH COURT   PREVENTIVE DETENTION OF MAN ACCUSED OF DUPING POOR FARMERS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved