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    

Ker. HC: HRC Being Quasi Judicial Body is Duty Bound to Comply With Principles of Natural Justice - (24 Jul 2024)

HUMAN RIGHTS

Ker. HC has observed that Human Rights Commission being a quasi judicial body is duty bound to comply with the principles of natural justice while disposing of complaints filed before it and must afford an effective opportunity of being heard to the interested parties before disposing of cases.

Tags : KERALA HIGH COURT   QUASI JUDICIAL BODY   NATURAL JUSTICE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved