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Supreme Court Directs Measures to Prevent False and Frivolous Complaints Against Judicial Officers - (06 Jan 2026)

CIVIL

Supreme Court issued directions for High Courts on handling complaints against district judiciary officers, emphasizing the need to distinguish between false or frivolous complaints and those that are prima facie true, to ensure fair and proper action is taken.

Tags : FALSE   FRIVOLOUS COMPLAINTS   JUDICIAL OFFICERS  

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