Bombay HC: Clarifies Procedure for Executing Foreign Decrees  ||  Supreme Court: Bureaucratic Delay No Excuse  ||  Supreme Court Grants Full Disability Pension Arrears to Veterans  ||  Delhi HC: Workman Cannot Claim Section 17(B) of the ID Act Wages after Reaching Superannuation Age  ||  Allahabad HC: Caste by Birth Remains Unchanged Despite Conversion or Inter-Caste Marriage  ||  Delhi High Court: Tweeting Corruption Allegations Against Employer Can Constitute Misconduct  ||  Delhi High Court: State Gratuity Authorities Lack Jurisdiction over Multi-State Establishments  ||  Kerala High Court: Arrest Grounds Need Not Mention Contraband Quantity When No Seizure is Made  ||  SC: Silence During Investigation Does Not Ipso Facto Mean Non-Cooperation to Deny Bail  ||  Supreme Court: High Courts Cannot Re-Examine Answer Keys Even in Judicial Service Exams    

Meg. HC to State: Consider Enhancing Compensation for Custodial Violence by 25% - (04 May 2023)

CRIMINAL

Meghalaya High Court has directed State to consider enhancing the compensation to custodial violence victims by 25% or consider making a distinction based on the age of the person dying in custody.

Tags : MEGHALAYA HIGH COURT   CUSTODIAL VIOLENCE   COMPENSATION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved