Tripura High Court| 28-year-old woman to get Rs. 2.5 lakh compensation in custodial torture case
Tripura High Court: In a public interest litigation concerning custodial torture on a 28-year-old woman in the police lockup, the division bench
Medical Report
Alarmed by trial and conviction of a person with an unsound mind, Meghalaya High Court stresses on quality of free legal aid
Meghalaya High Court: The Division Bench of Sanjib Banerjee, CJ. and W. Diengdoh, J. was alarmed by the present criminal
CBDT notifies submission of COVID-19 related documents by the employees to the employer
The Central Government has notified submission of following documents by the employees to the employer: COVID-19 positive report of the employee or
NHRC decides to refer jailed poet-activist Vara Vara Rao’s medical report sent by Maharashtra Government to its expert panel
The National Human Rights Commission decided to get examined the medical report of Vara Vara Rao, sent by the Government of Maharashtra
P&H HC | 80-year-old sexual offence accused granted bail as complainant’s inability to produce medical report creates “serious doubt about her veracity”
Punjab and Haryana High Court: Hari Pal Verma, J. allowed the petition filed by the petitioner by granting him bail under Section
Sikk HC | Charge under S. 376 (1) of IPC to be proved “beyond a reasonable doubt”; accused given benefit of doubt
Sikkim High Court: The Division Bench comprising of Vijai Kumar Bist, CJ and Bhaskar Raj Pradhan, J. partly allowed an appeal filed