SC upholds Amravati MP Navneet Kaur Rana’s Scheduled Caste Certificate
Supreme Court set aside Bombay High Court’s 2021 decision whereby, Navneet Kaur Rana’s Scheduled Caste Certificate was cancelled for systematic fraud and fabrication of records.
BJP
Cash-for-query | Lokpal’s direction which led CBI to register case against Mahua Moitra and a dive into Preliminary Inquiry Report
Mahua Moitra, who was elected from the Krishnanagar seat in West Bengal, was expelled on 08-12-2023 from Lok Sabha over cash-for-query charges.
Delhi High Court dismisses Mahua Moitra’s defamation suit against MP Nishikant Dubey and Anant Dehadrai in Cash-for-Query Case
A defamation suit was filed by Mahua Moitra, a leader of the Trinamool Congress (TMC) against Bharatiya Janata Party (BJP) MP Nishikant Dubey and Advocate Jai Anant Dehadrai seeking to restrain them from making defamatory statements against her regarding accepting bribes in exchange for raising questions in Parliament and sharing her parliamentary account login credentials.
Read why Madras HC refused to quash hate speech case against BJP State President K. Annamalai
This is another case which serves as a reminder to those in positions of power and influence whose words and deeds have a wider reach and impact on the citizenry of this country.
Madras HC refuses to quash criminal proceedings against BJP leader H Raja for tweeting against Periyar, Karunanidhi and officers of HR&CE Department
“Whatever besides you leave unguarded, guard your tongue; otherwise, errors of speech and the consequent misery will ensue” – Thiruvalluvar
“If the Motive for Crime was Not a Casteist Attack, a Person Cannot Be Dragged for Offence Under SC and ST (Prevention of Atrocities) Act”: Gujarat HC
The SC and ST (Prevention of Atrocities) Act, 1989 is essentially meant for protecting the members of a SC and ST from atrocity or oppression, however, it cannot be allowed to be misused.
Know Your Minister of Law and Justice- Shri Arjun Ram Meghwal
Arjun Ram Meghwal, who took over the charge of Ministry of Law and Justice in addition to Ministries of Culture and Parliamentary Affairs, has a stellar academic, service, and political credentials.
[2008 Riots Case] Why did Allahabad High Court stay sentence awarded to BJP MP Kamlesh Paswan during the pendency of revision?
Allahabad High Court noted that last year, the Trial Court convicted Kamlesh Pawan and six others for protesting against the arrest of Akhilesh Yadav and attempting to burn the statue of the then UP Chief Minister, Mayawati.
Bombay High Court directs State to pay Rs 25000 to a Congress worker for his unjustified arrest
Cases under Section 153A are on the rise and the onus is on the police/State to ensure that the said provision is not misused by anyone, much less, political parties.
Explained| Eknath Shinde versus Uddhav Thackeray: Why is Shinde’s appointment as the Maharasthra CM under challenge before Supreme Court?
The petitioner contended that Eknath Shinde’s appointment as the CM violates Article 164(1-B) of the Constitution and that the provisions for prevention of defection serves no purpose, as defectors were being rewarded for committing the constitutional sin of defection. The matter will next be heard on 14.02.2023.
Allahabad High Court upholds orders passed by Sultanpur Court refusing Delhi CM Arvind Kejriwal’s application to quash criminal proceedings for making derogatory remarks against BJP and Congress
If during course of investigation some credible evidence have been collected, charge sheet has been filed, cognizance has been taken, discharge application has been rejected by the Trial Court by speaking and reasoned order and that order has been upheld by the Revisional Court, by a speaking and reasoned order, then Arvind Kejriwal must participate in the trial proceedings.
Delhi High Court directs registration of FIR in an alleged rape by BJP Leader Shahnawaz Hussain after noticing complete reluctance on part of police authorities
Delhi High Court: In a case of allegations of rape and sexual assault leveled against the BJP leader Syed Shehanawaz Hussain (‘petitioner’),
Smriti Irani and her daughters are not the owners of Goa Restaurant; Delhi High Court grants ad interim injunction against Pawan Khera and others
Delhi High Court: Mini Pushkarna, J. granted ad interim injunction against Pawan Khera and others (‘defendants’) who allegedly organized a Press Conference
Maharashtra Political Crisis| No stay on floor test, disqualification proceedings to be kept in abeyance till July 11; Read SC’s directions on Eknath Shinde’s plea
Supreme Court: In a significant development in Maharashtra’s political turmoil, the vacation Bench comprising Surya Kant and J.B. Pardiwala, JJ., directed to
Maharashtra Political Crisis| SC to pronounce verdict tomorrow
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
Breaking | #Maharashtra Political Crisis | Supreme Court issues notice to Centre, Maharashtra Govt, Devendra Fadnavis & Ajit Pawar on Congress-NCP-Shiv Sena’s plea
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
ECI | Alleged illegal broadcast of DTH Channel named NaMo TV/Content TV
Commission has noted that NaMo TV/Content TV is a platform service offered by DTH operators offered to the BJP on a paid
Karnataka Election: BS Yeddyurappa to prove majority in floor test at 4PM tomorrow: Supreme Court
Supreme Court: In the high-voltage political drama that has reached the highest Court of the nation, the 3-judge bench of Dr. AK
Karnataka Elections: No stay on BS Yeddyurappa’s swearing in ceremony but it’s subject to the outcome of the case: SC
Supreme Court: In yet another high-profile election drama, when the Congress-JDS approached the Supreme Court at late hours of Wednesday to stall