Preventive Detention Archives - Page 3 of 3 - Supreme Court of India Judgements

October 14, 2026 4:56 am

Prevention Detention—Second detention order after revocation of first detention order can be passed on fresh grounds only

Feb 24, 2018 sclaw

(2017) 100 ACrC 256 : (2017) 175 AIC 132 : (2017) 3 AICLR 324 : (2017) AIR(SCW) 3250 : (2017) AIR(SC) 3250 : (2017) AllSCR(Crl) 1020 : (2017) 2 BBCJ…

Preventive Detention

Preventive detention-It is clear that each ‘basic fact’ would constitute a ground and particulars in support thereof or the details would be subsidiary facts or further particulars of the basic facts which will be integral part of the ‘grounds’ – There is an infringement of Article 22(5) of the Constitution

Dec 25, 2017 sclaw

(2017) 99 ACrC 325 : (2017) 171 AIC 143 : (2017) AIR(SCW) 230 : (2017) 1 AIRBomR(Cri) 519 : (2017) AIR(SC) 230 : (2017) 1 AllCrlRulings 833 : (2017) AllSCR(Crl)…

Preventive Detention

Preventive Detention—Blanket order of detention without specifying the period of detention cannot be passed.

Oct 8, 2017 sclaw

2017(2) Law Herald (SC) 1576 : 2017 LawHerald.Org 1134 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice N. V. Ramana Hon’ble Mr. Justice Prafulla C. Pant CRIMINAL APPEAL…

Preventive Detention

Constitution of India – Article 22(5) – Right to Information Act, 2005 – Sections 3 and 8 – Preventive detention – Notwithstanding provisions of R.T.I. Act, 2005, State is not under any obligation to provide grounds of detention to detenu prior to his arrest and detention

Jun 24, 2017 sclaw

AIR 2012 SC 3370 : (2012) CriLJ 3848 : (2012) 281 ELT 641 : (2012) 6 JT 314 : (2012) 6 SCALE 367 : (2012) 7 SCC 533 :…

Preventive Detention

National Security Act, 1980 – Section 3(2) – Preventive detention – Detenu an active member of terrorist organization ‘Vidial Velli’

May 20, 2017 sclaw

AIR 2006 SC 711 : (2006) CriLJ 560 : (2006) 1 SCC 515 : (2006) 1 UJ 347 : (2006) AIRSCW 1 : (2005) 8 Supreme 569 SUPREME COURT…

Preventive Detention

Constitution of India, 1950 – Article – 22, 22(5) – Order of detention – Court again reiterated the constitutional obligation of the Government to consider the representation forwarded by detenu without delay

May 14, 2017 sclaw

(2000) 69 ECC 465 : (2000) 2 JT 287 : (2000) 9 SCC 561 SUPREME COURT OF INDIA SOLOMON CASTRO — Appellant Vs. STATE OF KERALA AND OTHERS —…

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Prevention Detention—Second detention order after revocation of first detention order can be passed on fresh grounds only

Preventive Detention—Blanket order of detention without specifying the period of detention cannot be passed.

Constitution of India – Article 22(5) – Right to Information Act, 2005 – Sections 3 and 8 – Preventive detention – Notwithstanding provisions of R.T.I. Act, 2005, State is not under any obligation to provide grounds of detention to detenu prior to his arrest and detention

National Security Act, 1980 – Section 3(2) – Preventive detention – Detenu an active member of terrorist organization ‘Vidial Velli’

Constitution of India, 1950 – Article – 22, 22(5) – Order of detention – Court again reiterated the constitutional obligation of the Government to consider the representation forwarded by detenu without delay

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Order VI Rule 17 CPC | Amendment Permissible If Additional Facts & Reliefs Have Direct Nexus With Existing Controversy

Supreme Court Dismisses Andhra Pradesh Govt Plea Against HC Quashing 34% Backward Class Quota In Local Body Elections

Procedural Violation Will Not Vitiate Seizure But Can Affect Evidentiary Value

Victim Also Has Right To Seek Speedy Trial Like Accused

Supreme Court of India Judgements

Category: Preventive Detention

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