Calling the Situation Grim, the Supreme Court Takes Suo Motu Cognizance of Delays in NCLT Approvals  ||  Supreme Court: Admission of a Claim by a Resolution Professional is Not Debt Acknowledgment  ||  Supreme Court: Public Figures Must Exercise Caution as Their Words Have Consequences in Society  ||  SC: State Must Act as a Model Employer, Criticising the Union For Not Regularising ISRO Workers  ||  J&K&L High Court: Minor Minerals Have Major Environmental Impacts and Must be Regulated  ||  Del HC: Unexplained Money Received by Public Servant is Not Bribery Without Proof of Official Favour  ||  Del HC: There is No Absolute Bar on Granting Co-Convicts Parole/Furlough Together in Suitable Cases  ||  Bom HC: LARR Authority Can Examine Limitation Issues in Land Acquisition References under 2013 Act  ||  MP HC: Long-Serving Employees Cannot Be Denied Regularisation by Retrospective Statutory Amendments  ||  J&K&L HC: Routine Challenges to Lok Adalat Awards Defeat Their Purpose of Quick Dispute Resolution    

Delhi HC: State cannot limit Parole, Furlough in the name of Disciplining Prisoners - (04 Sep 2025)

CRIMINAL

Delhi HC criticized the Delhi govt for withdrawing notification that allowed prisoners with warning punishment to seek furlough. J. Kathpalia called it a "regressive step," emphasizing that parole and furlough are meant to aid reform not just discipline and should be considered in that context.

Tags : PRISONERS   PUNISHMENT   REGRESSIVE STEP   PAROLE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved