Supreme Court Explains: Debt Becoming Financial & Operational Debt  ||  P&H HC: Model Code of Conduct Can’t Stand in Way of Execution of Judicial Order  ||  Chh. HC: Can’t Build Matrimonial Home With Bricks & Stones, Love & Respect Between Spouses Required  ||  Ker. HC: Fitting of Sensors in Buses Used as Stage Carriages Can’t be Insisted by Registration Author  ||  Kar. HC: Can’t Consider Party’s Declaration, Promise of Policies as Corrupt Practise under RP Act  ||  Bom. HC: Public Sector Banks Not Empowered to Issue Look Out Circulars Against Loan Defaulters  ||  Mad. HC: Child Needs Safe & Caring Environment While Growing up, Corporal Punishment Not a Solution  ||  Mad. HC: 2020 Amendment to Public Premises (Eviction of Unauthorised Occupants) Act, Struck Down  ||  Del. HC: Persons Not Accused of Deceiving Others Should Handle Haj Pilgrims  ||  Del. HC: Centre Directed to Decide Plea to Recruit Women Through CDS, Within Eight Weeks    

Del HC: Can’t Transfer Probe Merely Because Litigant Feels She is Being Unfairly Prejudiced - (24 Apr 2023)

CRIMINAL

Delhi High Court while dismissing petition seeking transfer of further investigation in a sexual harassment case from the State Police to Central Bureau of Investigation CBI, has observed that investigation cannot be transferred to CBI merely because litigant feels she is being unfairly prejudiced.

Tags : DELHI HIGH COURT   CENTRAL BUREAU OF INVESTIGATION   TRANSFER   SEXUAL HARASSMENT  

Share :        

Disclaimer | Copyright 2024 - All Rights Reserved