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    

Delhi HC: Can’t Appreciate Delhi Govt.’s Callousness in Filling up DCPCR Vacancies - (08 Apr 2025)

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Delhi HC has held that it cannot appreciate the callousness on the part of the Delhi Government in filling up vacancies in the DCPCR. The Court stated that on account of vacancies such functions are not being performed as a result of which it is the rights of children which take a back seat.

Tags : DELHI HIGH COURT   DELHI GOVERNMENT   VACANCIES  

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