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Karnataka High Court: A Division Bench of Satish Chandra Sharma CJ and Sachin Shankar Magadum J allowed the petition, quashed the initial
“All that is required is a little more effort to cull out such information from both sides (purchaser of bond and political party) and do some “match the following”.”
Himachal Pradesh High Court: Chander Bhusan Barowalia, J. disposed of a petition considering the long litigation between the parties and gave directions
Tripura High Court: Arindam Lodh, J., while highly depreciating the conduct of the State Public Works Department, directed it to conclude the disciplinary
“Introduction of NOTA will be an anathema to the fundamental criterion of democracy.” Supreme Court: The Bench comprising of CJ Dipak Misra
High Court Of Uttaranchal: A Division Bench comprising of U.C. Dhyani and Sudhanshu Dhulia, JJ. dismissed a challenge against the appointment of
Madras High Court: The Court recently dealt with a Criminal Original Petition filed under Sec. 482 of the Code of Criminal Procedure