Is obstruction & abuse by upper caste person due to property dispute an offence under SC/ST Act? Not in all cases, says SC
Supreme Court: In a case where abuses were hurled by a person of upper caste at a person belonging to Scheduled Caste
Constituionality
Nothing wrong with the investigative process under the provisions of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989
Supreme Court: Upholding the validity of the investigative process, under the provisions of the Scheduled Castes and the Scheduled Tribes (Prevention of