Supreme Court tells Parsvnath Developers to Comply with Haryana RERA Orders or Face Jail  ||  Supreme Court: Article 142 Cannot Override a Concluded and Acted-Upon Settlement Between Parties  ||  SC Grants One-Time Relief, Allows Law Students to Take Exams Despite Attendance Shortage  ||  SC Grants One-Time Relief, Allows Law Students to Take Exams Despite Attendance Shortage  ||  Supreme Court: Murder Inside a Vehicle Does Not Qualify For Motor Accident Compensation  ||  Supreme Court: Section 50 NDPS Act Inapplicable to Recovery from Articles Carried by Accused  ||  J&K&L High Court: Death of Sole Accused Brings Disproportionate Assets Attachment Case to an End  ||  Calcutta High Court: Child Marriage Allegation Alone Cannot Justify Ordering a POCSO FIR  ||  Calcutta High Court: Trial Courts Can't Compel Mediation in Mutual Consent Divorce Cases  ||  Kerala High Court Orders DGP to Set Up Special Squads Across Districts for Hit-and-Run Cases    

Delhi High Court Asks Delhi Govt to Enhance Capacity of Narco Analysis Test Facility - (13 Sep 2021)

CRIMINAL

Delhi High Court has asked the Delhi Government to enhance the said capacity so as to ensure that there is no backlog, observing that the capacity of Narco Analysis Test Facility is inadequate to meet the demands of national capital. The Court has directed the Delhi Government to file a status report before 1st December, 2021.

Tags : DELHI HIGH COURT   CAPACITY OF NARCO ANALYSIS TEST FACILITY  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved