Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

SC Orders Steps to Ensure Humane Living Conditions in Beggars' Homes Nationwide - (15 Sep 2025)

CIVIL

SC, while taking note of conditions of beggars in Beggar’s Homes, has ordered that all Beggars' Homes must record deaths due to neglect or lack of care. The Court further directs that States/UTs must compensate kin of deceased and may face criminal action if negligence is proven.

Tags : HUMANE LIVING CONDITIONS   BEGGARS   HOMES  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved