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 HC Calls for Report in Habeas Corpus Plea on Missing Person from Judicial Remand - (30 Dec 2021)

Calcutta High Court has called for a report from the West Bengal Government in a habeas corpus plea filed by one Buddhadeb Bhowmick who has alleged that his father has gone missing from judicial remand at the Presidency Correctional Home. The Court has asked the state government to file a report with regard to the claims made in the plea.

Tags : CALCUTTA HIGH COURT   MISSING PERSON FROM JUDICIAL REMAND  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved