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“Ensure that the Shelter Homes established by Delhi Urban Shelter Improvement Board are occupied by persons who are eligible to occupy the same and not by any other persons.”
by Arjun Harkauli†
A person who has chosen violence and does not have any value of human life has no right to plead that the State should take special measures to protect his life from his rivals. The perception of threats, if any faced by such a person, is of his own making for which the State cannot come forward to provide him with security.
On 25-5-2023, the Ministry of Home Affairs notified the Special Protection Group Rules, 2023 to provide security to the Present and Former
Allahabad High Court said that though it is not against media taking interview of Mukhtar Ansari but looking to the recent episode of Atiq Ahmed, this restriction would be in the interest of the under-trial prisoner for their safety and security
Supreme Court: The Division Bench of L. Nageswara Rao and Vineet Saran*, JJ., quashed the confiscation order of Customs and Central Excise
Delhi High Court: Suresh Kumar Kait, J., addressed an appeal under Section 37(2)(b) of the Arbitration and Conciliation Act, 1996 against the
“A cheque issued as security pursuant to a financial transaction cannot be considered as a worthless piece of paper under every circumstance.”
Kerala High Court: P.V. Asha, J. allowed the writ petition questioning status of IDBI Bank as “State” under Article 12 of the
Manipur High Court: A writ petition filed against the order of detention passed by the District Magistrate was allowed by the Division