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    

Bom. HC to SIC: Establish Time Limit for Disposal of Second Appeals Under RTI Act - (14 Dec 2023)

RIGHT TO INFORMATION

Bombay High Court has directed the Maharashtra State Information Commission (SIC) to take appropriate steps to formulate some reasonable time limit and prescribe the same for early disposal of second appeals and complaints under the Right to Information (RTI) Act, 2005.

Tags : BOMBAY HIGH COURT   STATE INFORMATION COMMISSION   SECOND APPEAL   TIME LIMIT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved