P&H High Court: Re-Investigation Cannot Nullify Existing Acquittal Despite Breach of Stay Order  ||  Gujarat HC: Illegal Mining Vehicle Complaints Must Be Filed Before Sessions Court, Not Magistrate  ||  Delhi High Court Lays Down Registry Directions for Dealing with Insufficiently Stamped Arbitral Award  ||  Delhi High Court: Victims Need No Leave to Appeal Acquittal or Conviction for Lesser Offence  ||  SC: Limitation Act Inapplicable to Revisions under Karnataka Land Revenue Act  ||  SC: Banks Can Invoke SARFAESI for Loans Acquired from NBFCs Outside the Act  ||  SC: Gujarat Prohibition Act Does not Bar Interim Seized Vehicle Release  ||  Supreme Court Quashes Rs. 425-Crore Customs Penalty Based on AI-Generated Fake Case Laws  ||  SC: Guilt cannot be Presumed Solely Due to Collusion Allegations against Investigating Officer  ||  SC: Clarificatory Statement Does Not Constitute a Binding Undertaking for Contempt Proceedings    

Supreme Court: Multiple Cases Alone Cannot Justify an Externment Order - (01 Sep 2026)

CRIMINAL

Supreme Court held that multiple cases alone cannot justify an externment order, calling it an extraordinary measure. It quashed the order against a man for failure to comply with the mandatory notice and hearing requirements under Section 8 of the Chhattisgarh Rajya Suraksha Adhiniyam, 1990.

Tags : EXTERNMENT ORDER; MULTIPLE CASES; CHHATTISGARH RAJYA SURAKSHA ADHINIYAM  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved