Delhi High Court
Case BriefsHigh Courts

Detaining Authority gravely erred in relying upon the illegible documents which is equivalent to non-placement of translated-RUDs in a language which the detenu understands, which consequently vitiates the ‘subjective satisfaction’ arrived at by the Detaining Authority.

Op EdsOP. ED.

by Vijay Shekhar Jha†

Case BriefsSupreme Court

Supreme Court: In the case where the State Advisory Board had heard a detenu on video conference, without any sufficient prior intimation

Case BriefsSupreme Court

Supreme Court: Stating that the subjective satisfaction of the detaining authority under COFEPOSA is not immune from judicial reviewability, the bench of

Case BriefsSupreme Court

Supreme Court: In the matter relating to supply of the ‘grounds’ of detention to the detenue when the Court has passed the