NCLAT: IRP Has Authority to Take Possession of Assets Owned by Corporate Debtor  ||  NCLAT: NCLT Can Direct Forwarding a Copy of its Order to Relevant Statutory Authorities  ||  Delhi HC: Centre to Expedite Process of Accessibility Features in OTT platforms for PwDs  ||  Delhi HC: Once Worker Provides Testimony Under Oath ‘Burden of Proof’ Shifts on Employer  ||  SC: There Cannot be Discrimination in Matter of Payment of Pension to Retired Judges  ||  SC: India is Not a Dharamshala that Can Entertain Foreign Nationals from All Over  ||  SC: Can Quash Domestic Violence Act Complaints Under Section 482 of CrPC  ||  Supreme Court: Can’t Use Statement of One Accused against Another  ||  SC: Inclusion of Name in Draft NRC Cannot Annul Foreigners Tribunal’s Declaration as Non-Citizen  ||  Supreme Court: Minimum Practice of 3 Years Mandatory to Enter Judicial Service    

J&K High Court: Preventive Detention is Undemocratic - (28 Aug 2015)

J&K High Court while quashing detention order under Public Safety Act against Muslim League Chairman Masarat Aalam Bhat, has ruled that preventive detention is undemocratic and violates fundamental principle of Criminal Jurisprudence.

Tags : J&K HIGH COURT  MASARAT AALAM BHAT  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved