[Mukhtar Ansari death] UP Court orders Judicial inquiry; Additional Chief Judicial Magistrate to submit report within month
An additional Chief Judicial Magistrate has been appointed as the officer in charge of the inquiry.
Continue readingAn additional Chief Judicial Magistrate has been appointed as the officer in charge of the inquiry.
Continue readingJustice BR Gavai explained that the power of judicial review is based on the basic principles of separation of power, being essential for a society governed by the rule of law, that every State organ has the power to act in its domain.
Continue readingFormer IPS officer Sanjiv Bhatt was arrested in 2018 to investigate the allegations made by Rajasthan based lawyer for framing him on the allegations of keeping narcotics substance.
Continue readingDelhi Chief Minister Arvind Kejriwal was arrested by the ED on 21-03-2024 for his alleged involvement in Delhi Liquor Excise Policy scam.
Continue readingIndian National Congress objected to the tax reassessment proceedings stating that they are time-barred.
Continue readingDelhi’s Chief Minister, Arvind Kejriwal, was arrested on 21-03-2024 in connection with the Delhi Liquor Excise Policy, implemented in November 2021 to tackle the liquor mafia and boost revenue.
Continue readingMumbai, 21 March 2024: Premier full service commercial law firm Khaitan & Co recently conducted a survey entitled ‘Current Trends in Domestic
Continue readingK Kavitha, MLC, Telangana Legislative Council, was arrested on 15-03-2024 by the ED in Delhi Liquor Excise Policy Scam.
Continue readingDelhi Chief Minister and AAP leader Arvind Kejriwal was arrested by the ED at his residence in connection with the Delhi Excise Policy case on 21-03-2024.
Continue readingThe Division Bench today reversed the decision of the Single Judge, who on 06-03-2024, had struck down this Scheme.
Continue readingA Special Bench comprising of Sanjiv Khanna, MM Sundresh and Bela Trivedi, JJ. was hearing the matter.
Continue readingK Kavitha, MLC, Telangana Legislative Council, was arrested on 15-03-2024 by the ED.
Continue readingSupreme Court viewed that there exist prima facie grounds for staying the notification dated 20-03-2024, which makes the impugned Rules operational.
Continue readingSenior Advocate and Bharatiya Janata Party’s spokesperson Gaurav Bhatia was physically manhandled, and his band was snatched.
Continue readingAbhishek Boinpally was arrested on 9-10-2022 in a money laundering case in connection with Delhi Liquor excise policy.
Continue readingThe Enforcement Officer Ankit Tiwari was accused of an offence punishable under Section 7(a) of the Prevention of Corruption Act, 1988.
Continue readingThe Nationalist Congress Party split into two factions in July 2023, after a rebellion by the Ajit Pawar group, that supports the ruling Eknath Shinde Government in Maharashtra
Continue readingThe Central government notified the Citizenship (Amendment) Rules last week, on 11-03-2024, which effectively brought into force the CAA.
Continue readingThe Allahabad High Court on 11-01-2024, consolidated fifteen suits regarding the Krishna Janmabhoomi-Shahi Idgah Dispute in the interest of Justice.
Continue readingSupreme Court had issued a contempt notice against Patanjali Ayurveda and its Managing Director (‘MD’) on 27-02-2024.
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