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SC Quashes Workplace Harassment Case for Transforming it from Civil Dispute into Criminal Matter - (27 Jan 2025)

CIVIL

Supreme Court while quashing workplace harassment case against a female employee, has noted that there was an attempt to reclassify the nature of the proceedings from non-cognizable to cognizable or to transform a civil dispute into a criminal matter.

Tags : SUPREME COURT   WORKPLACE HARASSMENT   CRIMINAL MATTER  

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