पीड़ितों का उपचार-सभी लोक या प्राइवेट अस्पताल, चाहे वे केन्द्रीय सरकार, राज्य सरकार, स्थानीय निकायों या किसी अन्य व्यक्ति द्वारा चलाए जा रहे हों, भारतीय दंड संहिता (1860 का 45) की धारा 326क, धारा 376, धारा 376क, धारा 376ख, धारा 376ग, धारा 376घ या धारा 376ङ के अधीन आने वाले किसी अपराध के पीड़ितों को तुरंत निःशुल्क प्राथमिक या चिकित्सीय उपचार उपलब्ध कराएंगे और ऐसी घटना की पुलिस को तुरन्त सूचना देंगे ।
Sunday, 19, May, 2024
- HC Reiterates ‘A person accused of rape cannot be discharged merely based on DNA Report when the case diary contains direct evidence against him’, Read Judgment
- HC Opines ‘Treating an interest paid as a capital item after treating it as a revenue item by Assessing Officer amounts to change of opinion,’ Read Judgment
- HC: ‘Sampling in the presence of an independent witness would not satisfy the requirement of S. 52A of the NDPS Act even when chain of custody is established,’ Read Judgment
- HC: Mere fact of the commission of suicide without corroborative evidence is not sufficient to raise a presumption u/S. 113A of the Evidence Act, Read Judgment
- HC: The court cannot condone the delay in filing the written statement only on the ground that the defendant is a Government concern, Read Judgment
- HC: ‘An inducement to do an act which a person would not otherwise have done does not make a person liable under Section 420 of the IPC,’ Read Judgment
- HC Expounds Plaintiff cannot refuse the burden to prove the main relief sought, after having secured Interlocutory relief, Read Judgment
- HC: ‘When the defendant was allowed to cross-examine plaintiff’s witnesses, its absence will not deter the Court from pronouncing judgment,’ Read Judgment
- HC: ‘Prosecution of a Director for vicarious liability would be an abuse of process of law if there are no specific allegations about the role played by Director,’ Read Judgment
- HC: ‘A defendant cannot be permitted to file a counter-claim after the issues are framed even in cases when the claim may not be time-barred,’ Read Judgment
- HC Expounds: ‘Execution of a Sale Deed claiming someone else’s property to be one’s own does not amount to Forgery,’ Read Judgment
- सीबीआई ने एफएसएसएआई (FSSAI) रिश्वत मामले की जारी जांच में आगे की तलाशी अभियान के दौरान 1.42 करोड़ रु. (लगभग) बरामद किए
- सीबीआई ने 1.20 लाख रु. की रिश्वत के लेन देन के दौरान एफएसएसएआई (FSSAI) के एक सहायक निदेशक सहित चार आरोपियों को गिरफ्तार किया; तलाशी में 37.3 लाख रु.(लगभग) नकद बरामद हुए
- Competition Commission of India (CCI) approves the acquisition of additional shares in Sikkim Urja Limited (formerly Teesta Urja Limited) by Greenko Energies Private Limited
- Competition Commission of India (CCI) approves the acquisition of 15.43% shareholding by Sanyo Special Steel Co. Ltd. in Sanyo Special Steel Manufacturing India Private Limited from Mitsui & Co. Ltd.
