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The Supreme Court took suo motu cognizance of the matter and, in a special hearing on Saturday, 27.01.2024, stayed the Single Judge Bench’s order directing the handover of case papers related to the alleged issuance of fake caste certificates to the CBI, despite a division bench stay order.
The Court also acknowledged the husband’s difficulty taking leave every now and then and allowed him to appear through video conferencing for the days when his physical presence is not required.
“Since the territorial jurisdiction of the present case is in Chennai only, therefore Chennai being one of the jurisdictional area under the notification issued by the Central Government, which comes under the jurisdiction of the PDSJ, Chennai, naturally the said case has to be tried in the said Court”
The Court refused to bar Mohd Zubair from tweeting as it would amount to an unjustified violation of the freedom of speech and expression, and the freedom to practice his profession
Multiple FIRs have been registered against Alt News co-founder and fact checker Mohammed Zubair for allegedly hurting religious feelings through his tweet.
Supreme Court: Considering the complexity of the issue related to a ‘Shivling’ found in the complex of the Gyanvali Mosque in Varanasi,
Supreme Court: The 2-judge bench of AM Khanwilkar and CT Ravikumar, JJ has reiterated the position laid down by the Constitution Bench
Supreme Court: Slamming the Bihar government for its management of shelter homes, the Court has ordered the transfer of the Muzaffarpur shelter home
Bombay High Court: A Single Judge Bench of A.M. Badar, J allowed the application demanding the transfer of case to another court