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.

Case BriefsHigh Courts

Patna High Court: Stating that the punishments imposed in respect of the Liquor ban in the State of Bihar by way of