Del HC: Pre-SCN Consultation is Unnecessary in Large-Scale GST Fraud Cases with Complex Transactions  ||  Calcutta HC: Unilaterally Appointed Arbitrator Violates Natural Justice and Sets Aside the Award  ||  Raj HC Upholds Padmesh Mishra’s AAG Appointment, Noting Advocacy Skill isn’t Tied to Experience  ||  Supreme Court: Photographing a Woman not Engaged in Private Acts Does not Constitute Voyeurism  ||  SC Directs UPSC to Permit Scribe Changes Till Seven Days Before Exams and Review Screen-Reader Use  ||  Madras HC: Freedom of Religion Cannot Extend to Disturbing Peace Within Temple Premises  ||  Delhi HC: Lokpal Cannot Form a Prima Facie View on Corruption Without Hearing The Official  ||  MP High Court: DRT Cannot Restrict or Impose Conditions on a Person's Foreign Travel  ||  Bombay HC: Results of Dec 2 And 20 Local Body Election Must be Declared Together  ||  Delhi HC: Employment Disputes Cannot be Treated as Commercial Cases under the Act    

SC Issues Notice to Centre, States on Uploading of FIRs within 24 Hours - (03 May 2016)

Supreme Court has issued notice to Central and all State Governments on a PIL seeking direction that "each and every" FIR on the official website of police within 24 hours of its lodging.

Tags : SUPREME COURT   CENTRAL   STATE GOVERNMENTS  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved