Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

SC: Punjab Police Rules Outdated in Terms of Current Hierarchy of Police Force - (15 Jun 2023)

SERVICE

Supreme Court while expressing dissatisfaction over Punjab Police Rules, 1934 not been amended yet in terms of the current hierarchy of the police force, has directed those copies of the judgment be circulated to Chief Secretaries, Government and other officials for rectifying the issue.

Tags : SUPREME COURT   PUNJAB POLICE RULES   OUTDATED  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved