SC: Exam Marks Cannot Substitute Mandatory Qualification under Recruitment Rules  ||  SC: Converting Civil Disputes Into Criminal Cases is a Widespread Practice  ||  Kerala High Court Sets Aside KAAPA Preventive Detention Order Against BJP Councillor R Suguthan  ||  Bombay High Court Punishes Two Lawyers for Contempt over Threats to Trial Judge  ||  MP HC Plea Challenges Municipal Law Over Simhastha Kumbh Road Widening and Compensation  ||  Calcutta High Court Orders DNA Tests to Ascertain Biological Identity in Alleged Baby-Swap Case  ||  Bombay HC Confiscates Man's Phone for Filming Proceedings, Levies Rs. 10,000 Costs  ||  Bombay HC: Accused Must Be Produced Before Court on Plea to Extend Investigation Period  ||  Delhi High Court Directs Criminal Complaint Against Six CBI Officers for False Statement in Court  ||  Supreme Court Upholds Acquittal, Holds Investigating Officer Cannot Create Evidence    

Del. HC: Strict Legal Actions in Sexual Harassment Cases Discourage Potential Offenders - (04 Jul 2024)

CRIMINAL

Delhi High Court has observed that strict legal actions against perpetrators of sexual harassment act as a deterrent, discouraging potential offenders by demonstrating that the legal system is proactive and uncompromising in dealing with such crimes.

Tags : DELHI HIGH COURT   SEXUAL HARASSMENT   POTENTIAL OFFENDERS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved