Delhi Victims Compensation Scheme 2018
Legislation UpdatesNotifications

The definition of “Victim” will now also include the person injured due mob violence and mob lynching.

interim compensation in rape cases
Op EdsOP. ED.

by Shrushti Taori†

calcutta high court
Case BriefsHigh Courts

“Section 143A empowers a Court to pass an order on interim compensation in favour of the complainant where the accused pleads not guilty to the accusations made in the complaint.”

Karnataka High Court
Case BriefsHigh Courts

Karnataka High Court: M. Nagarprasanna J. allowed a petition filed under Section 482 of Criminal Procedure Code, 1973 (CrPC) seeking quashing of

Case BriefsHigh Courts

Patna High Court: The Division Bench of Sanjay Karol, CJ and S. Kumar J., held that an order of payment of interim

Case BriefsHigh Courts

Karnataka High Court: M. Nagaprasanna, J. allowed the petition and quashed the impugned order regarding attachment of property and auction notification. The

NGT
Case BriefsTribunals/Commissions/Regulatory Bodies

National Green Tribunal (NGT): A Coram of Justice A.K. Goel (Chairperson), Justice S.P. Wangdi (Judicial Member), Justice K. Ramakrishnan (Judicial Member) and