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Madras High Court said that there are instances of human rights violation in police stations, but every instance of a casual police enquiry cannot be termed as human rights violation.
The National Human Rights Commission has taken suo motu cognizance of media reports that a 25-year-old man was brutally killed in broad
The National Human Rights Commission, NHRC, India has taken suo motu cognizance of a media report that a 13 years old girl
The National Human Rights Commission, India has taken suo motu cognizance of a media report that the eyes of six patients had
National Human Rights Commission, India Commission has taken suo motu cognizance of a media report alleging increasing incidents of violence among inmates
National Human Rights Commission, India has taken cognizance of complaints alleging that there has been an exponential increase in the incidents of
Cause of Suo Motu Cognizance The National Human Rights Commission has taken suo motu cognizance of a media report that in Etah
European Court of Human Rights (Grand Chamber): In its judgment delivered on 21st January, the Grand Chamber of ECHR, after detailed deliberation
NHRC notice to Karnataka Government over practice of neck deep burying of children in compost pits to find cure for their deformities
The National Human Rights Commission, NHRC, India has issued to notices to the Chief Secretary and DGP, Uttar Pradesh after taking sou
The National Human Rights Commission has taken suo motu cognizance of a media report that a one year old child, suffering from
The National Human Rights Commission has taken suo motu cognizance of media reports that the body of a man, who died near
The National Human Rights Commission, India has issued notices to the Government of NCT of Delhi and Union Health & Family Welfare
The National Human Rights Commission has taken suo motu cognizance media reports that the trains which are ferrying the migrant labourers are
Delhi High Court: A Division Bench of Rajiv Sahai Endlaw and Asha Menon, JJ., took suo motu cognizance of a news paper report
Allahabad High Court: A Division Bench of Govind Mathur, CJ and Samit Gopal, J., directed the Chief Secretary, Government of Uttar Pradesh, Director
Central Information Commission (CIC): Mr Divya Prakash Sinha, Information Commissioner directed the Central Bureau of Investigation (CBI) to disclose and share information
Gauhati High Court: In a case before the Court, the appellant had appealed against the judgment of the Sessions Court which sentenced