Criminal Procedure (Identification) Rules, 2022
The Central Government has notified Criminal Procedure (Identification) Rules, 2022 in order to specify the procedure for taking measurements of
identification
The Criminal Procedure (Identification) Bill, 2022 and the Right to Privacy
by Sanjay Vashishtha†
Cite as: 2022 SCC OnLine Blog Exp 29
Spain | AEPD fines Vodafone €56,000 for failure to verify customer identity
On September 14, 2021, the Spanish Data Protection Authority (‘AEPD’) fined Vodafone Spain, SAU €56,000 for processing the personal data of the
Identification by witness: In criminal justice system
by Prerna Mohan†
Louisiana’s statutory requisite for persons convicted of sex offences, to carry an ID card branded with the words ‘Sex Offender’, declared unconstitutional | Detailed Report
Supreme Court of Louisiana: While determining the constitutionality of statutory requisite under La. R.S. 40:1321(J) and La. R.S. 15:542.1.4(C) that, persons convicted
Rules and Principles of Identification under Criminal Justice System
by Sarvesh Kumar Shahi*
Aadhaar Hearing [Day 30]: We all strive to get recognised. Identification is a matter of dignity and pride: Rakesh Dwivedi
On day 30 of the Aadhaar Hearing, Senior Advocate Rakesh Dwivedi continued with his argument probabilistic method that he had begun on Day