YOUTH BAR ASSOCIATION OF INDIA Vs. UNION OF INDIA AND OTHERS
LAWS(SC)-2016-9-56
SUPREME COURT OF INDIA
Decided on
September 07,2016
Youth Bar Association Of India
Appellant
VERSUS
UNION OF INDIA AND OTHERS
Respondents
Referred Judgements :-
D K BASU ASHOK K JOHRI VS. STATE OF WEST BENGAL :STATE OF UTTAR PRADESH [REFERRED TO]SOM MITTAL VS. GOVT OF KARNATAKA [REFERRED TO]
STATE OF WEST BENGAL VS. COMMITTEE FOR PROTECTION OF DEMOCRATIC [REFERRED TO]
COURT ON ITS OWN MOTION AJAY CHAUDHARY VS. STATE [REFERRED TO]
Cited Judgements :-
JYOTHIKUMAR CHAMAKKALA VS. STATE OF KERALA [LAWS(KER)-2020-2-34] [REFERRED TO]RAHUL SARAF VS. UNION OF INDIA & ANR [LAWS(DLH)-2017-2-163] [REFERRED TO]
SHRI KAUSHAL MADAN LAL KHANNA, SON OF LATE MADAN LAL KHANNA VS. STATE OF GOA [LAWS(BOM)-2016-10-246] [REFERRED TO]
SRI INDRANIL MUKHERJEE VS. THE STATE OF WEST BENGAL & ORS. [LAWS(CAL)-2018-7-361] [REFERRED TO]
MISHRILAL PANDEY VS. ENFORCEMENT DIRECTORATE [LAWS(CHH)-2022-2-70] [REFERRED TO]
MAHADEV I TODALE VS. FRANKFINN AVIATION SERVICES PVT. LTD. [LAWS(DLH)-2017-7-359] [REFERRED TO]
DEVENDER KUMAR VS. CENTRAL BUREAU OF INVESTIGATION [LAWS(DLH)-2019-1-12] [REFERRED TO]
JAI DEO GUPTA VS. STATE OF CHHATTISGARH [LAWS(CHH)-2020-6-33] [REFERRED TO]
MANISH KARAPURKAR VS. ANTONIO BRAGANZA [LAWS(BOM)-2019-12-187] [REFERRED TO]
SREENISH VS. STATE OF KERALA [LAWS(KER)-2019-8-171] [REFERRED TO]
VIJAY S/O JAWAHARLAL DARDA VS. RAVINDRA GHISULAL GUPTA [LAWS(BOM)-2022-6-166] [REFERRED TO]
RABIN BURMAN VS. STATE OF SIKKIM [LAWS(SIK)-2017-8-6] [REFERRED TO]
SAURAV DAS VS. UNION OF INDIA [LAWS(SC)-2023-1-50] [REFERRED TO]
SUPARN PANDEY VS. GAYATRI DAHIYA [LAWS(DLH)-2019-10-62] [REFERRED TO]
VIJAY MADANLAL CHOUDHARY VS. UNION OF INDIA [LAWS(SC)-2022-7-97] [REFERRED TO]
JUDGEMENT
-
(1.)Issue Rule.
(2.)In this writ petition, preferred under Article 32 of the Constitution of India, the petitioner, Youth Bar Association of India, has prayed for issue of a writ in the nature of mandamus, directing the Union of India and the States to upload each and every First Information Report registered in all the police stations within the territory of India in the official website of the police of all States, as early as possible, preferably within 24 hours from the time of registration.
(3.)After the writ petition was entertained by this Court, notices were issued to the Union of India and the States.
;
(2.)In this writ petition, preferred under Article 32 of the Constitution of India, the petitioner, Youth Bar Association of India, has prayed for issue of a writ in the nature of mandamus, directing the Union of India and the States to upload each and every First Information Report registered in all the police stations within the territory of India in the official website of the police of all States, as early as possible, preferably within 24 hours from the time of registration.
(3.)After the writ petition was entertained by this Court, notices were issued to the Union of India and the States.
;
Copyright © Regent Computronics Pvt.Ltd.