Supreme Court: Promotion Suitability Must be Decided by Experts, Courts Cannot Create New Methods  ||  SC: Market Integrity is Paramount; Rule Violators Cannot Escape Liability by Citing Investor Gains  ||  SC: Plaintiff's Reply to Counterclaim in Commercial Suits Must Meet Written Statement Deadline  ||  SC: Pre-2016 Debt Recovery Tribunal Recovery Certificates Cannot Support Insolvency Notices  ||  SC: Children's Court Cannot Try Child as Adult Without Passing a Reasoned Order under JJ Act  ||  SC: Contractual Clauses Denying Interest on Security Deposits Does Not Violate Public Policy  ||  J&K&L HC: Unamended Pleading Loses Effect After Amendment; Party Cannot Benefit From Own Default  ||  Allahabad HC: Wife's Maintenance Need Not be Fixed at 25% of Husband's Net Income  ||  Kerala HC: Social Customs Alone Cannot Prove Bride Entrusted Gold to Husband or In-Laws  ||  Karnataka HC: Century Club Qualifies as a Public Authority under the RTI Act Due to Land Grant    

Mad. HC: Sexual Harassment at Workplace a ‘Continuing Offence’ If Causes Constant Trauma and Fear - (14 Jun 2024)

CRIMINAL

Mad. HC has held that when offence of sexual harassment at workplace is a serious one causing grave mental trauma and stress to victim, pushing her to not reveal or complain due to the fear of secondary victimization, so long she undergoes such a phenomenon it would amount to a continuing offence.

Tags : MADRAS HIGH COURT   SEXUAL HARASSMENT   SECONDARY VICTIMIZATION   CONTINUING OFFENCE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved