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Bombay HC: ICC Cannot Hear Sexual Harassment Complaint over Non-Employer Transport Incident - (18 Jun 2026)

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Bombay High Court has ruled that an alleged act of sexual harassment occurring in a transport mode not provided by the employer does not fall under the POSH Act and quashed proceedings against a banker accused of inappropriately touching a woman in a shared autorickshaw while commuting to work.

Tags : SEXUAL HARASSMENT; TRANSPORT; EMPLOYER  

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