SC: Section 22 of Hindu Succession Act Preference For Class-I Heirs Applies to Agricultural Land  ||  Supreme Court: Refund Clause in Sale Agreement Does Not Extinguish Right to Specific Performance  ||  SC Clarifies When a Probate Application Filed After a Testator's Death is Time-Barred  ||  Madras HC: Coordinate Bench Cannot Reopen Issue Already Settled by Another Division Bench  ||  Delhi HC Urges Law to Regulate Media, Notes Anyone with a Mobile Phone Can Claim to be a Journalist  ||  CCI Rejects Allegations of Collusion Involving Reliance Jio and More Than 4,500 Entities  ||  Allahabad HC: Working Mother with Child Custody Cannot Shift Entire Maintenance Liability to Father  ||  Bombay HC: Possessory Suit U/S 6 of the SRA is Maintainable Despite a Licensor-Licensee Relationship  ||  Del HC: Master's Candidates Without the Prescribed Bachelor's Degree are Ineligible as Govt Teacher  ||  Cal HC: BSF Cannot Deny DIG Rank to an Officer Injured in 1995 Road Accident After Earlier Promotion    

Delhi HC to DSLSA: Provide Roadmap for Implementing Para-Legal Volunteers Scheme in Police Stations - (30 Jan 2023)

CIVIL

Delhi High Court has directed Delhi State Legal Services Authority (DSLSA) to provide a roadmap for implementing its scheme for engaging paralegal volunteers in 50 police stations to help and assist in cases concerning missing children and offences against children.

Tags : DELHI HIGH COURT   DELHI STATE LEGAL SERVICES AUTHORITY   PARA-LEGAL VOLUNTEERS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved