Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Bombay HC to Govt.: Not to Act on Circular Defining Guideline for Cops to Book People Under Sedition - (23 Sep 2015)

Bombay HC has stayed State Govt’s circular defining guidelines for police to book people under sedition charges. The issue raised during hearing of PIL dealing with arrest of cartoonist Aseem Trivedi in 2012 and charges of sedition brought against him for drawing “objectionable” cartoons.

Tags : BOMBAY HC   STATE GOVT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved