Supreme Court Issues Directions to Speed Up MACT Claims Amid Six-Year Average Pendency  ||  Supreme Court: Sex Selection Practices Continues Due to Preference For Male Children  ||  Supreme Court: Injury From a Fallen Tree is Not a Motor Accident for MACT Claims  ||  Madras HC: Recent Tamil Nadu Elections Reflect Voting Beyond Caste and Community Considerations  ||  Supreme Court: Children Should Not Undergo Psychological Tests in Custody Cases Unless Necessary  ||  Jharkhand HC: Lokayukta Cannot Delegate Core Adjudicatory Powers Even in Case Against Brother  ||  Ker HC: Complainant Can Invoke Presumptions After Proving Transaction, Cheque Execution Convincingly  ||  Supreme Court Cancels SARFAESI Auction Sale After 16 Years Due to a 5-Day Payment Delay  ||  Jhar HC Orders 2-Month Probe Deadline, DGP Monitoring to Overhaul Sexual Violence Response in State  ||  Delhi HC: Social Media Cannot Undermine Judiciary; Intermediaries Must Act Without Court Orders    

SC Calls for Strict Police Action Against 'Rowdy Behaviour' of Striking Lawyers in Odisha - (15 Dec 2022)

CIVIL

Supreme Court has directed State Government of Odisha and State Police to take stringent actions against lawyers who indulged in vandalism in court premises during their strike, and further directed the State and DGP to explain what steps have been taken against protesting lawyers.

Tags : SUPREME COURT   LAWYERS STRIKE   SAMBALPUR  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved