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    

SC Issued Directions for Payment of Compensation to Families of Victims of 1992-93 Bombay Riots - (07 Nov 2022)

CIVIL

Supreme Court while issuing directions for payment of compensation to families of victims and for revival of criminal cases which are lying dormant stated that there was failure on part of State to maintain law and order and to protect rights of people guaranteed under Article 21 of Constitution.

Tags : SUPREME COURT   BOMBAY RIOTS   COMPENSATION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved