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“A contempt case is initiated against the Municipal Commissioner, the Additional Municipal Commissioner, the Executive Officer and the Executive Engineer of the Patna Municipal Corporation; and against the Project Director of the Patna Smart City.”
Kerala High Court found the instant bail application to be infructuous, since it was filed under Section 438 of CrPC, and the petitioner was already arrested.
Delhi High Court: Full Bench of Vipin Sanghi, Rekha Palli and Talwant Singh, JJ., took suo motu cognizance of the extraordinary circumstances
Allahabad High Court: A Division Bench of Govind Mathur, CJ and Ramesh Sinha, J., while observing that, though the process of “Unlock” had
Allahabad High Court: A Division Bench of Govind Mathur, CJ and Siddhartha Varma, J. issued directions modifying the the Court’s Order dated 26-03-2020.
Upon requests for urgent listing of cases having been made telephonically to Registrar of this Appellate Tribunal from various persons, who were
Telangana High Court at Hyderabad: Full Bench of Chief Justice and M.S. Ramachandra Rao and A. Rajasheker Reddy, JJ. in view of
“The Courts are guardians of the rights and liberties of the citizen and they shall fail in their responsibility if they abdicate
Supreme Court: A bench comprising of S.A. Bobde and L. Nageswara Rao, JJ. while allowing an appeal filed by T.N. Dr MGR Medical
Supreme Court: Dealing with a matter under Section 13(4) of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest
Supreme Court: In the case where the a Dental College, upon failing to receive permission to start post-graduate course of Orthodontics and