Tel. HC: Right to Personal Liberty Includes Right to Possess Passport  ||  Ker HC: Revisional Power of Collector Can be Exercised against AO under S.13 of Ker Building Tax Act  ||  SC Rules in Favor of Central Government in batch of pleas challenging the Abrogation of Article 370  ||  Bom HC: Unpublicized Tender Condition if Permitted to be Acted Upon Amounts to Denial of Opportunity  ||  Raj. HC: Can’t Refuse Marriage Certificate Merely Because one of the Parties is a Foreign National  ||  Del. HC Calls for User-Friendly Handbook for Accessibility in Missing Children Cases  ||  All. HC: Husband Not Liable for Marital Rape if Wife is 18 Years or Above  ||  Del. HC: Obtaining of Voice Samples of Accused Must be in Compliance with Telegraph Act  ||  P&H HC: Peaceful Protest is Not a Penal Offence Under Section 188 IPC  ||  All HC: AO Must Consider Form 10 u/s 17 Supplied After Limitation But Before Assessment is Completed    

SC: Defence Forces Meant to Protect Country And Not Conduct Lawlessness - (05 Aug 2022)

CIVIL

Supreme Court while condemning army officials for encroaching upon civilian's property near Army Quarters and razing down its boundary, in violation of injunction orders of civil court, has held that defence forces are meant to protect country and not to attack individuals or conduct lawlessness.

Tags : SUPREME COURT   ARMY OFFICIALS   ENCROACHING   PROPERTY  

Share :        

Disclaimer | Copyright 2023 - All Rights Reserved