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FROM SCC ONLINE TIMES
Call For Papers | Solventia — Journal of Insolvency and Bankruptcy Laws

Call for papers for Vol. II, Issue 2.

Posted on May 17, 2025
Abhidha Gupta’s road to AIR 1 in Haryana Judicial Services Examination, 2024

Interviewee: Abhidha Gupta1

Interviewed by Kanishka Chopra2

Posted on May 17, 2025
Supreme Court urges sensitization of officials and creation of more POCSO Courts to combat delays in child rape trials

“In our opinion, since the timelines have been stipulated under the POCSO Act for all stages right from the stage of Investigation up to the stage of Trial, the same must be adhered to as far as possible. Because of the inadequacy of the number of exclusive Courts for the POCSO Cases, the said timelines mandated in the Act for completion of the trials are not being maintained.”

Posted on May 17, 2025