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Courtesy/By: vinay kumar pandey advocate/humanrightactivis | 13 Jan 2018 Views:1639

i file a public intrest litigation in allahabad high court, in 2015 ,vinay kumar pandey vs DGP &others, ''cctv camera installation in all police station across uttar pradesh, prevention from custodial torture, deats & rape in police station of uttar pradesh, hon, high court ordered IN 5 DECEMBER 2017 U.P.govt, installing cctv CAMERA in each room in each coridore in all police station of U.P. my P.I.L. NUMBER 5744/2015, VINAY KUMAR PANDEY ADVOCATE/PETITIONER, ISTRICT- MAHARAJGANJ U.P.

Courtesy/By: vinay kumar pandey advocate/humanrightactivis | 13 Jan 2018 Views:1639

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Mirchpur Dalit Killings: “Atrocities Against SCs...

08 Sep 2018 Views:2081

SC Upholds Pan India Reservation Rule in Delhi; Bu...

03 Sep 2018 Views:2430

NDPS Bail Conditions Discriminatory, Irrational An...

31 Aug 2018 Views:3262

People Without A Degree Performing Surgeries: Utta...

28 Aug 2018 Views:1980

Uttarakhand HC Issues Directions For Conserving �...

28 Aug 2018 Views:2456

12 Year Old Girl’s Rape And Murder: Constitute P...

28 Aug 2018 Views:2250

MP HC To Debar Members/Office Bearers Of Bar Counc...

22 Aug 2018 Views:1920

Special Squad, Police Patrolling Every 24 Hours To...

20 Aug 2018 Views:2080

NRC Being Prepared Under Supreme Court’s Watch I...

20 Aug 2018 Views:2080

Victims Of Crime Can Seek Cancellation Of Bail: MP...

20 Aug 2018 Views:2218

Delhi HC Strikes Down Provisions In Law That Crimi...

13 Aug 2018 Views:2259

Delhi HC Quashes Govt Notification Revising Minimu...

09 Aug 2018 Views:2234

Poorest Of Poor Cannot Go To Private Hospitals: Ut...

07 Aug 2018 Views:2549

How Long Will Lawyers Of West UP Just Keep Strikin...

04 Aug 2018 Views:2520

Courts Must See That The Public Doesn’t Lose Con...

04 Aug 2018 Views:2004

UK Tier 1 Entrepreneur Visa: Overview from Experts...

31 Jul 2018 Views:2134

Enact Law For Safety Of Soldiers Of Jammu And Kash...

23 Jul 2018 Views:1979

SC Advocates Creating A Special Law Against Lynchi...

23 Jul 2018 Views:3365

Matrimonial Discord Can’t Be Considered As Reaso...

23 Jul 2018 Views:3344

Uttarakhand HC Recommends Govt To Enact Legislatio...

23 Jul 2018 Views:3192

High Court Priests Cannot Refuse To Perform Religi...

23 Jul 2018 Views:2481

Uttarakhand High Court Passes String Of Directions...

23 Jul 2018 Views:1806

SC Finally Decides Master Of Roster Case...

23 Jul 2018 Views:1762

Stone Pelters And Terrorists Have No Right To Life...

23 Jul 2018 Views:2313

Remove Designations Like Police, HC, Journalist, A...

23 Jul 2018 Views:2288

Why Centre is Providing Security For Separatists B...

23 Jul 2018 Views:2054

Farmer Suicide Due To Bankruptcy Or Indebtedness: ...

05 Jul 2018 Views:4864

Every Indian Should Salute Brave Soldier Aurangzeb...

05 Jul 2018 Views:3492

Uttarakhand HC Issues Directions To Curb Drug Pedd...

05 Jul 2018 Views:2780

Have A Functional National Law University Within 3...

05 Jul 2018 Views:2374

Establish Regional Bench Of AFT In The State Withi...

05 Jul 2018 Views:1761

Cancel Licences of Drivers Using Cell Phones; Helm...

05 Jul 2018 Views:1636

Uttarakhand High Court Puts Restrictions On Noise ...

05 Jul 2018 Views:1823

Supreme Court To Look Into Validity Of Amended Law...

05 Jul 2018 Views:1648

Mysterious Deaths, Rapes, Malnutrition, Unsanitary...

29 Jun 2018 Views:2826

No Politics Please Over Plan To Assassinate PM Mod...

11 Jun 2018 Views:2239

Free Mentally Ill Children And Formulate Policies ...

11 Jun 2018 Views:2641

Landmark Ruling By Uttarakhand HC On Solitary Conf...

07 Jun 2018 Views:3255

Right Of Adult Couple To Live Together Without Mar...

06 Jun 2018 Views:2359

Why BJP Will Be Wiped Out In West UP And UP?...

06 Jun 2018 Views:2411

Why UP Has Just One High Court Bench And West UP N...

05 Jun 2018 Views:1947

Women Governed By Muslim Personal Law Can Invoke P...

04 Jun 2018 Views:1688

Why Is BJP Not Creating More Benches In UP?...

01 Jun 2018 Views:1856

Probation Period To Count For New Civil Servants B...

01 Jun 2018 Views:3687

SC Women Lawyers Association Seeks Chemical Castra...

01 Jun 2018 Views:1690

SC Finally Steps In To Expedite POCSO Cases...

01 Jun 2018 Views:3128

UP Former CMs Can’t Stay In Govt Bungalows: SC...

01 Jun 2018 Views:1613

Make BCCI A Public Body: Law Panel...

01 Jun 2018 Views:1992

Self-Styled Godman Asaram Awarded Life Until Death...

01 Jun 2018 Views:1881

Why Cases Withdrawn Against Stone Pelters In Kashm...

01 Jun 2018 Views:2061

A High Court Bench For West UP In Meerut Is Impera...

01 Jun 2018 Views:2243

People Of Karnataka Should Worship Congress...

01 Jun 2018 Views:2076

Delhi HC Upholds Life Term To Seven Policemen...

19 Mar 2018 Views:1776

Finance Act-2018 And Customs Act-1962 (Amendments)...

28 Feb 2018 Views:1903

Why No Death Or Life Term For Corruption?...

19 Feb 2018 Views:1683

Will Electoral Bonds Usher In Transparency?...

19 Feb 2018 Views:1624

How Long Will Lawyers Of West UP Keep Striking?...

19 Feb 2018 Views:1768

Finance Act 2018 and Customs Act 1962...

18 Feb 2018 Views:2268

Why Has Stone Pelting Been Legalised In Kashmir?...

12 Feb 2018 Views:1799

Shopian Firing: Major's Dad Moving SC For Quashing...

12 Feb 2018 Views:1701

Soldiers Have Every Legal Right To Kill Stone Pelt...

12 Feb 2018 Views:3146

Attack On Lawyers: Delhi HC Issues Notice To Delhi...

10 Feb 2018 Views:1698

Female Foeticide Must Be Punished Most Strictly...

10 Feb 2018 Views:1938

Soldiers Have Every Legal Right To Act In Self Def...

10 Feb 2018 Views:1687

New Consumer Protection Bill 2018 Will Entail More...

10 Feb 2018 Views:1704

CJI Brings Out A Roster To Allot Cases...

10 Feb 2018 Views:2276

Five Year Jail Term For Lalu In Third Fodder Scam ...

10 Feb 2018 Views:1817

SC Quashes All The 88 Mining Leases In Goa...

10 Feb 2018 Views:1816

Prevention Of Money Laundering Act -2002 (PMLA-20...

07 Feb 2018 Views:1853

Prevention Of Money Laundering Act-2002 Amended ...

04 Feb 2018 Views:2409

Prevention Of Money Laundering Act -2002 --U/S 45(...

03 Feb 2018 Views:2241

Prevention Of Money Laundering Act-2002 (P...

16 Jan 2018 Views:1895

13 Jan 2018 Views:1639

Prevention Of Money Laundering Act-2002 PMLA...

13 Jan 2018 Views:1688

Right to Know...

05 Jan 2018 Views:2168

A STUDY OF CERTAIN DEDUCTIONS ON INCOME TAX RELATI...

29 Dec 2017 Views:2337

Enviornment protection is for saving universe...

28 Dec 2017 Views:1646

RIGHT TO PRIVACY AND STATUS OF SECTION 377, IPC, 1...

26 Dec 2017 Views:1845

PROBLEMS WITHIN THE EXISTING POLICE SYSTEM...

26 Dec 2017 Views:1742

LEGALITY : LEGALITY OF MARITAL RAPE...

26 Dec 2017 Views:2683

RIGHT TO PRIVACY AND DIRECTION FOR MANDATORY AADHA...

26 Dec 2017 Views:1788

THE PARADOX OF PLEA BARGAINING...

26 Dec 2017 Views:2680

JOURNEY OF EVMs AMIDST CONTROVERSIES ...

26 Dec 2017 Views:1764

UIDAI suspends Airtel, Airtel Payments and Banks e...

26 Dec 2017 Views:2193

2G Scam : The 2G Scam and much more...

26 Dec 2017 Views:2512

Kerala teen surveillance case: Invasion of Privacy...

26 Dec 2017 Views:1855

Motherhood or Employment- the judicial perspective...

26 Dec 2017 Views:1942

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