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    

Delhi HC: Directions Issued to Ensure Speedy Trial in Excise Policy Case - (10 Jun 2024)

CRIMINAL

Delhi HC in order to ensure speedy trial in Delhi excise policy case has issued directions that include no unnecessary delay in scrutiny of documents, long dates and adjournments are not sought and hard copy and digitized copy of chargesheet are provided to the accused on the first day of hearing.

Tags : DELHI HIGH COURT   DELHI EXCISE POLICY   SPEEDY TRIAL  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved