Delhi HC: Daughter-In-Law Has No Independent Right in Mother-In-Law’s Self-Acquired House  ||  SC: Prolonged Separation Can Constitute Cruelty and Desertion  ||  SC: Menstrual Hygiene Right Requires Effective Ground-Level Implementation Nationwide  ||  SC: Court Permission Mandatory for Guardian’s Sale of Minor’s Property  ||  SC: Daughter Doesn't Lose Ties With Natal Family After Marriage, Such Stereotype is Unconstitutional  ||  SC: Limitation For Filing S.34 Appeal Starts From Disposal of S.33 Application, Allowed or Rejected  ||  SC: In Cases of Drug Trade Threats to the Nation, Sovereignty Prevails over Personal Liberty  ||  Delhi HC: Plaintiff Can Obtain a Refund of Court Fees After an IBC Resolution Plan “Settlement”  ||  Ker HC: Default Bail is Available if Final Report is E-Filed After 5 Pm on Last Statutory Day  ||  J&K&L HC: NDPS Act Provisions Extending Investigation Time Apply to Narco-Terror Cases under UAPA    

MP HC: Employees WhatsApp Groups Are Private, Forwarded Message Not Personal Opinion - (07 Mar 2024)

SERVICE

MP HC while observing that messages sent in a private group of employees have nothing to do with the office work of the government has quashed a suspension order and chargesheet against an employee who allegedly forwarded an objectionable political message to the group.

Tags : MP HC   WHATSAPP  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved