SC: Recoveries U/S 27 of Evidence Act Alone Cannot Sustain Conviction; 1988 Murder Acquittal Restored  ||  SC: Successive Impleadment Applications are Barred by Res Judicata under Different CPC Provisions  ||  Supreme Court Halts Coercive Measures in CJP Protest Cases, Directs Release of Minors  ||  Supreme Court: National Commission for Scheduled Castes Lacks Power to Pass Binding Orders  ||  Bombay HC: Alleged Illegal Arrest Alone Cannot Trigger Contempt Action Against Police  ||  Bombay HC Quashes Order against Taiwan National, Says Online Study Didn't Breach Visa Rules  ||  P&H High Court Issues Directions on LADC Scheme After Reviewing Lawyers' Objections  ||  Allahabad HC: Suspension of Sentence Plea Need Not Take Priority if Appeal is Ready  ||  Allahabad High Court: Surcharge Recovery From Pradhan Must Follow Panchayat Raj Act Procedure  ||  Allahabad HC Directs IB Probe into 4 Lucknow Lawyers, Raises Concern over Lawyer-Police Nexus    

Del. HC: Court’s Approach While Dealing with Candidates under RPwD Act Must be Different - (25 Feb 2025)

CIVIL

Delhi HC has stated that the approach of a Court, while dealing with candidates who fall within the parameters of the RPWD Act has to be qualitatively different from that which is adopted in case of normally abled candidates and Court must be sensitized to the necessity for reasonable accommodation.

Tags : DELHI HIGH COURT   RPWD ACT   REASONABLE ACCOMMODATION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved