SC: Appeal U/S 374 CrPC/415 BNSS is Not Maintainable Against Sessions Court's Reversal of Acquittal  ||  SC Asked the Centre to Promote Awareness About the Consequences of Driving With an Expired Licence  ||  SC Explains How a Deceased Christian Wife's Property Devolves under the Indian Succession Act  ||  Supreme Court: Reach Stacker isn't a Motor Vehicle; MACT Claim Not Maintainable  ||  Supreme Court: Lift Makers, Operators and Owners Share Responsibility for User Safety  ||  Patna HC: Pressure to Sign Divorce and Child Custody does not Amount to Cruelty  ||  Bombay HC: Externment under the Police Act Requires Satisfaction About a Gang's Activities  ||  Bombay HC: False Travel Distance Claim Alone Doesn't Constitute Misappropriation  ||  J&K&L High Court: Interest on Delayed Gratuity is Not a Mandatory Pre-Deposit For an Appeal  ||  Meghalaya HC: Meritorious Candidate Cannot Be Denied Admission For a Two-Minute Delay    

Del HC: POSH can be Invoked by Victim When Sexually Harassed By Man Working in Other Department - (03 Jul 2023)

CRIMINAL

Delhi High Court while observing that any interpretation of the POSH Act which downplays the complete achievement and implementation of its objectives has to be firmly eschewed, has held that POSH Act is not limited to cases where a victim is harassed by another employee in same office/department

Tags : MADHYA PRADESH HIGH COURT   CONSENT   SEXUAL INTERCOURSE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved