J&K&L HC: Repeat Narcotics Offences After Release Can Justify Preventive Detention  ||  SC: Departmental Enquiry Required for Police Arrests Without Written Grounds  ||  SC: Preliminary Issue Cannot Be Tried Separately Once Trial on All Issues Has Begun  ||  SC: Police Claim of Sufficient Material for Chargesheet Does Not Entitle Accused to Default Bail  ||  Telangana HC: Father’s Role Beyond Financial Support Cannot Be Overlooked in Custody Matters  ||  Allahabad HC: Hindu Marriage Requires Essential Ceremonies, Arya Samaj Certificate Not Enough  ||  Delhi HC: Narco Test Cannot Be Forced on an Accused Without Consent  ||  Gujarat HC: Brothel Customer Not Liable for Operating Premises or Procuring Women  ||  MP HC: Civil Suits May Be Consolidated Where Issues and Evidence Are Common  ||  J&K&L HC: Personal-Enmity Assaults Concern Law and Order, Not Preventive Detention    

Ker. HC: State Directed to Place Before Court the Entire Justice Hema Committee Report - (22 Aug 2024)

CRIMINAL

Kerala High Court has directed the State Government to place before it the entire Justice Hema Committee Report including all the removed portions in a sealed cover and further impleaded the Kerala State Women's Commission suo moto in the matter.

Tags : KERALA HIGH COURT   STATE GOVERNMENT   JUSTICE HEMA COMMITTEE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved