Supreme Court Rejects Plea to Abolish Hanging, Says Centre Can Explore Alternative Methods  ||  Supreme Court: Sentences With Life Imprisonment Must Run Concurrently, Not Consecutively  ||  SC: Insurer Not Liable Beyond Sum Assured Without Advance Premium Payment  ||  Supreme Court: Illegal Appointments Cannot Be Regularised Due to Long Service  ||  SC: Courts Should Not Interfere Late in Tender Processes; Challenges Must Be Prompt  ||  Delhi HC: UAPA Default Bail Triggered after 180 Days, Not 90 under BNSS  ||  Madras HC: No Place for Caste Discrimination in Temples, God Treats All Equally  ||  Bombay HC: Public Authorities Need Not Obtain Third-Party Information for RTI Applicants  ||  Delhi HC Levies Rs.5 Lakh Costs on Delhi Metro Rail Corporation Limited over Sham Plea  ||  Delhi HC: False Marriage Promise Invalidates Consent Only if it Taints Consent    

Bombay HC: National Security Justifies Denial of Police Clearance Certificate - (01 May 2026)

CRIMINAL

Bombay High Court upheld denial of Police Clearance Certificate to a 26/11 acquitted accused, holding that national security concerns constitute a reasonable restriction on the right to earn a livelihood

Tags : POLICE CLEARANCE CERTIFICATE   RIGHT TO LIVELIHOOD  NATIONAL SECURITY  REASONABLE RESTRICTION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved