SC Awards Rs.1 Lakh Compensation to Daily-Wage Workers in 25-Year-Old Bihar Dues Case  ||  Supreme Court Questions Women’s Safety Progress, Orders CCTV, Lighting and Increased Police Patrols  ||  Rajasthan HC: Passport can be Issued to Minor in Single Mother's Sole Custody without Father's Name  ||  Rajasthan HC: One Voter's Absence cannot Halt Election or Warrant Re-Poll  ||  Delhi HC: Stridhan Recovery Alone Cannot Justify Custodial Interrogation  ||  Delhi HC: Rape Victim's Hearing Necessary before Bail is Granted to Accused  ||  Gujarat HC: Family Suit Can Be Shifted to Wife’s Residence Due to Travel, Childcare Duties  ||  Delhi High Court Orders NTA to Reissue Lost NEET-UG Scorecards to Foreign Medical Graduates  ||  MP HC: Firearm Licence Suspension Unjustified Solely due to Criminal Case Pendency  ||  Delhi HC: Re-Arrest Without Magistrate's Permission Invalid if Earlier Arrest was Vitiated    

Del. HC: Can’t Quash Harassment Complaint Merely Because ICC Failed to Complete Enquiry in 90 Days - (10 Jan 2023)

CRIMINAL

Delhi High Court has held that complaint of sexual harassment and inquiry proceeding can’t be quashed merely because internal complaints committee (ICC) failed to complete inquiry within 90 days mentioned under section 11(4) of POSH Act, 2013.

Tags : DELHI HIGH COURT   SEXUAL HARASSMENT   INTERNAL COMPLAINTS COMMITTEE   POSH  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved