Supreme Court: Rape Conviction Possible Without S.376 Charge if POCSO Case Fails on Age Proof  ||  SC: Mere Long Possession Can't Establish Adverse Possession; Hostile Intent is Required  ||  Supreme Court Finds Gaps in FSSAI’s Proposed Warning Labels for Foods High in Fat, Sugar and Salt  ||  Supreme Court Quashes ITS Officer's 'Deadwood' Retirement, Orders Rs. 15 Lakh Payment  ||  Uttarakhand HC: District Magistrate to Establish Public Helpline within 24 Hrs amid Water Pollution  ||  Allahabad HC: Custodial Violence and Molestation Are Crimes, Not Police Duty  ||  Gujarat High Court: Bombay Public Trust Registration is Covered by Section 43 of the Waqf Act  ||  J&K&L HC: Advocates not Above Law, No Immunity from Lawful Police Inquiry  ||  Gauhati HC: Talaq-e-Hasan Valid, Requires Registration under Assam Marriage Act  ||  NCLAT: NCLT President Empowered to Transfer Cases from One Bench to Another    

SC: Common Man Wants to Know Truth About Allegations Against Public Servants - (21 Sep 2022)

CRIMINAL

Supreme Court while considering BJP MP Manoj Tiwari's plea challenging High Court’s order refusing to quash summoning order in defamation case filed by Manish Sisodia, has observed common man is not interested in knowing law but whether allegations made against public servants are true or not.

Tags : SUPREME COURT   DEFAMATION   PUBLIC SERVANT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved