Del. HC Directs Dept. to Remove Demands From ITBA Portal as it Fails to Comply with ITAT's Order  ||  Cal. HC: To Prevent Arbitral Awards from Becoming Meaningless They Should be Made Real  ||  Raj HC: Cognizance Can be Taken by Sessions Court Against Accused Who Haven’t Yet Been Chargesheeted  ||  SC: In Absence of Special Court for UAPA Cases, Sessions Court Will Have Jurisdiction to Try them  ||  Del HC: Delhi Govt. Directed to Implement Immediate Measures to Optimize Med. Resources in Hospitals  ||  Mad. HC: Can’t Absolve Assessee of Responsibility as Registered Person to Monitor GST Portal  ||  Del HC: Invoking Penalty Proc. Based on NFAC’s Own Failure to Lodge Claim Can’t be Sustained by them  ||  Del HC: Delhi Govt. Directed to Implement Immediate Measures to Optimize Med. Resources in Hospitals  ||  Supreme Court: Strict Penalties Required for Official Misconduct During Elections  ||  SC: Employee Getting Terminated Without Disciplinary Enquiry Violates Principles of Natural Justice    

Bombay HC: Physical Force Used Only to Correct School child is Not Offence - (06 Feb 2023)

CRIMINAL

Bombay High Court while observing that teachers are backbone of education system, and it would be difficult to maintain discipline if they are constantly under fear of allegations, has held that use of some physical force by teacher, with no mala fide intention, to correct child is not an offence.

Tags : BOMBAY HIGH COURT   SCHOOL   TEACHER   PHYSICAL FORCE  

Share :        

Disclaimer | Copyright 2024 - All Rights Reserved