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JKL HC: Can’t Attach Vicarious Liability of Officials Unless Statute Specifically Provides So - (13 Mar 2023)

CRIMINAL

Jammu and Kashmir and Ladakh High Court has observed that when the company is an offender, it is trite position of criminal jurisprudence that no vicarious liability can be attached to officers of the company unless statute specifically provides so.

Tags : JAMMU AND KASHMIR AND LADAKH HIGH COURT   VICARIOUS LIABILITY   COMPANY  

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