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It is a serious matter of prima facie forgery and fabrication of order of Delhi High Court which requires investigation, the forged/fabricated order had been allegedly handed over to an undertrial prisoner by a jail visiting advocate, who has been appointed to assist and help the undertrials.
“Benefits to labourers under Standard Operating Procedure formulated by Government of Delhi provided that Labour Department must immediately initiate proceedings for recovery of back wages from accused employers/owners, including wages for overtime in accordance with Minimum Wages Act, 1948.”
“The worth of a lawyer flows from his pen, extreme hard work and his understanding of law and not from the barrel of a gun”
“Magistrate is not bound to direct investigation by police even if all allegations made in complaint disclose ingredients of cognizable offence. Each case must be viewed depending upon facts and circumstances involved therein.”
“The Chairperson as head of the Committee will decide which school is to be inspected on a particular day and an intimation in advance will be given to the members. If the member/s does not remain present at inspection time, the inspection shall be made in their absence by the Chairperson.”
As on date, there are no rules prescribed by the State Government which provide a particular method of communicating the complainants/informants as per Section 173(2)(ii) CrPC to ensure uniformity, transparency and effective implementation of the provision, in its letter and spirit.
“No citizen in this country should feel that due to his physical or mental disability, justice is not done to him either due to lack of material infrastructure or moral, ethical, sensitive and understanding by the judicial system.”
“When a minor seeks a medical termination of pregnancy, doctors must ensure that the process is conducted in compliance with the prevailing laws and regulations, with utmost sensitivity to the minor’s age and maturity level.”
It is time to ensure that a convict who leaves the correction home/prison is restored to the society as a law-abiding citizen who has repented his past conduct. This can be achieved only if the mental health issues of the convicts in prisons are recognized and attended to, rejecting the notion that this view is too idealistic.
Delhi High Court vide Office Order No. 01/RG/DHC/2023 dated 05-06-2023, has issued directions regarding Hybrid-hearing in Delhi District Courts. The directions are
Delhi High Court observed that an inadequately drafted agreement will be one that fails to include essential elements such as the name of all the relevant parties, the terms outlining the conditions of settlement, and the consequences in the event of non-compliance or breach.
The Review Report submitted by IIT Kanpur on DOAS Technology for the Measurement of Gaseous Air Pollutants in Ambient Air recommended DOAS technologies for regulatory measurements of ambient air quality under NAAQS.
Gauhati High Court was deliberating over a PIL filed to highlight ineffective implementation of State govt.’s policies framed as per the mandate in Section 12(1)(c) of RTE Act, 2009
Justice CD Singh echoed Swami Vivekananda’s words that “Now if the mountain does not come to Mohammed, Mohammed must go to the mountain. If the poor boy cannot come to education, education must go to him.”
Kerala High Court: In a PIL seeking extension of facilities to every person with a disability in need of special assistance irrespective
Calcutta High Court: Shampa Sarkar, J. disposed of a writ petition which was filed by an ailing, retired bank employee alleging that
Gujarat High Court: The Division Bench of Aravind Kumar, CJ. and Ashutosh J. Shastri, J. allowed a writ petition which was filed
Karnataka High Court (Dharwad Bench): Suraj Govindaraj, J. while deciding a matter regarding handcuffing of an accused during arrest, held that “handcuffing
Sikkim High Court: The Division Bench of Biswanath Somadder, CJ. and Meenakshi Madan Rai, J. issued certain directions in the matter of
Orissa High Court: S. Muralidhar, CJ. issued directions regarding the ever-growing stock of seized vehicles and other properties in the various police