[2012 UP Elections] Lucknow Court grants 6-months imprisonment to BJP MP Rita Bahuguna Joshi for violating code of conduct
Rita Bahuguna Joshi left Congress and joined BJP before the 2017 assembly elections.
Continue readingRita Bahuguna Joshi left Congress and joined BJP before the 2017 assembly elections.
Continue readingThe Report compared the right to reputation as against the freedom of speech and expression and also tracked down the judicial precedents.
Continue readingThe directions were issued by the High Court in pursuance to the directive issued by the Supreme Court in Shama Sharma v. Kishan Kumar.
Continue readingThe Court took note that Soren had earlier filed a plea under Article 226 of the Constitution before the High Court but opted for withdrawal of the same to approach the Supreme Court.
Continue readingThe interim budget 2024 contained strategies indicating approach for making India Viksit Bharat by 2047. No changes proposed in indirect and direct taxes.
Continue readingThe Bench had earlier deferred the hearing dated 10 Jan to 24 Jan, and yet again the matter got deferred.
Continue readingIn compliance with a directive from the State Government, the religious practices in the tehkhana were discontinued in 1993
Continue readingIn December 2023, the Supreme Court had granted interim protection to the Vice Chancellor and other officials of SHUATS from arrest
Continue readingSupreme Court clarified that the review orders and not deliberations had to be made public.
Continue readingThe ‘cipher case’ revolves around violation of Official Secrets Act by disclosing a secret diplomatic cable (cipher) sent by Pakistan’s embassy in Washington in March 2022.
Continue readingOn 28-01-2024, the Supreme Court of India marked the commencement of its Diamond Jubilee year since its inception on 28 January 1950.
Continue readingThe 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.
Continue readingThe campaign is conducted from January 25-01-2024 to 27-02-2024.
Continue readingThe matter pertains to Uttar Pradesh Government’s ban on production, storage, distribution and sale of food products with a Halal tag.
Continue readingSupreme Court remarked that the offence was serious in nature, and the High Court had considered all aspects while refusing bail in this matter.
Continue readingSupreme Court stated that the respondents could not have claimed statutory bail as a right.
Continue readingFollowing a strategic transformation, IAG will be reconstituted in order to strengthen the Indian arbitration community and promoting Indian cities as seats for arbitration.
Continue readingThis public flogging took place at Undhela village in Kheda district soon after the Muslim men were arrested on charges of pelting stones on a garba event.
Continue readingAnsari had a criminal history and has been involved in many cases.
Continue readingThe matter arose when a Public Interest Litigation by a TN BJP member sought Supreme Court’s intervention while alleging that the TN Government ‘orally’ banned pooja, processions or live streaming of Ayodhya Ram Mandir Pran Pratishtha.
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