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Madras High Court remarked that Senthil Balaji’s continuation in the cabinet without portfolio will serve no purpose and do not augur well with the Principles of Constitutional ethos on goodness, good governance and purity in administration.
The three Supreme Court collegium resolutions were passed dated 12-04-2023.
Supreme Court: In a big relief for A.G. Perarivalan, convicted for assassination of former Prime Minister Rajiv Gandhi, the 3-judge bench of
Supreme Court: While addressing the plea of a murder convict seeking remission on the ground of blindness, the Division Bench comprising of
The Act concerning Data Privacy Breaches was signed on 16 June 2021, by the Connecticut State Governor and entered into effect, on
Governor of Madhya Pradesh promulgates the Madhya Pradesh Freedom of Religion Ordinance, 2020. Purpose of this Ordinance To provide freedom of religion
Supreme Court: Dealing with an issue relating to special remission being granted to certain categories of prisoners by the Governor of Haryana
Supreme Court: The bench of Dr. DY Chandrachud and Hemant Gupta, JJ has held that the Madhya Pradesh Governor was right in
Supreme Court: After hearing the Congress-NCP-Shiv Sena’s plea today against the decision of the Maharashtra Governor inviting Devendra Fadnavis to form the
Supreme Court’s three-judge bench comprising of N.V. Ramana, Ashok Bhushan and Sanjiv Khanna, JJ., heard the Congress-NCP-Shiv Sena’s plea today against the
Supreme Court: In yet another high-profile election drama, when the Congress-JDS approached the Supreme Court at late hours of Wednesday to stall
Shri Ram Naik has been appointed as the Governor of Uttar Pradesh w.e.f the date he assume charge of his office; Shri