1984 anti-Sikh riots: Supreme Court order re-investigation of 186 cases closed by SIT
Supreme Court: The Supreme Court directed the re-investigation of the 186 cases that were filed after the 1984 anti-Sikh riots that killed
re-investigation
Re-investigation of Mahatma Gandhi Assassination: SC appoints Senior Advocate Amrender Sharan as amicus curiae
Supreme Court: The bench of L. Nageswara Rao and SA Bobde, JJ appointed Senior Advocate Amrender Sharan as amicus curiae to assist