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    

Calcutta High Court Orders CBI Probe into West Bengal Post-Poll Violence Cases of Murder and Rape - (27 Aug 2021)

CRIMINAL

Calcutta High Court has handed over to the Central Bureau of Investigation (CBI) the investigation of the cases related to murder, rape and crime against women which happened in the State of West Bengal in May 2021 soon after the declaration of the assembly election results.

Tags : CALCUTTA HIGH COURT   WEST BENGAL POST-POLL VIOLENCE CASES OF MURDER AND RAPE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved