Supreme Court: Rape Conviction Possible Without S.376 Charge if POCSO Case Fails on Age Proof  ||  SC: Mere Long Possession Can't Establish Adverse Possession; Hostile Intent is Required  ||  Supreme Court Finds Gaps in FSSAI’s Proposed Warning Labels for Foods High in Fat, Sugar and Salt  ||  Supreme Court Quashes ITS Officer's 'Deadwood' Retirement, Orders Rs. 15 Lakh Payment  ||  Uttarakhand HC: District Magistrate to Establish Public Helpline within 24 Hrs amid Water Pollution  ||  Allahabad HC: Custodial Violence and Molestation Are Crimes, Not Police Duty  ||  Gujarat High Court: Bombay Public Trust Registration is Covered by Section 43 of the Waqf Act  ||  J&K&L HC: Advocates not Above Law, No Immunity from Lawful Police Inquiry  ||  Gauhati HC: Talaq-e-Hasan Valid, Requires Registration under Assam Marriage Act  ||  NCLAT: NCLT President Empowered to Transfer Cases from One Bench to Another    

Supreme Court: Registrar Must Ensure that Assistants Work Diligently - (23 Aug 2024)

CIVIL

Supreme Court has stated that the Registrar shall ensure that the dealing assistants and senior court assistants diligently perform their work. Any recurrence of error or remissness of the nature that has been noticed, if brought to notice once again, may expose them to serious consequences.

Tags : SUPREME COURT   DEALING ASSISTANTS   SENIOR COURT ASSISTANTS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved