Delhi Riots case
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Supreme Court said that no further adjournment shall be granted on the next hearing.

Allahabad High Court
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It is not that democracy and sovereignty are at crossroads. It is only that democratic rights have to be exercised in a lawful manner, so that order in society, which sovereignty has to uphold at all costs, is not lost.

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Delhi High Court: In an appeal under Section 21(4) of the National Investigation Agency Act, 2008 (‘NIA Act’) read with Section 43-D(5)

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    Saket Court, Delhi: In an application filed seeking bail for Sharjeel Imam, (‘bail-applicant’) who is a JNU student alleged for

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“When the undeniable facts, including the traffic blockage due to agitation, are taken into consideration, the State alone remains responsible for not providing smooth passage of traffic.”

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Gauhati High Court: The Division Bench comprising of N. Kotiswar Singh and Somitra Saikia, JJ.,  heard the instant petition against the ex-parte

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Gauhati High Court:  The Division Bench of N. Kotiswar Singh and Manish Chaudhury, JJ., set aside the impugned order of the Foreign

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Supreme Court: A bench headed by CJ SA Bobde has directed Delhi High Court to hear on Friday the PIL filed by

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Supreme Court: A bench headed by CJ SA Bobde has agreed to hear on March 4 a plea seeking immediate registration of

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Supreme Court: A Bench headed by CJI SA Bobde has issued a notice to the Central government on a petition claiming that

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Calcutta High Court: A Division Bench of Thottathil B. Radhakrishnan, CJ and Arijit Banerjee, J., directed the State to remove from all

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Union Minister of State for Home Affairs, Nityanand Rai, in a written reply to a question regarding the construction of detention camps

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Supreme Court: The Court has ordered the transfer of Assam NRC coordinator, Prateek Hajela, to Madhya Pradesh on deputation. The bench headed

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Supreme Court: The bench of Ranjan Gogoi, CJ and RF Nariman, J has refused to re-open the National Register of Citizens (NRC)

Case BriefsHigh Courts

“I appeal to all the Hindu people of both the Barak Valley as well as the Assam Valley to come together to

Case BriefsSupreme Court

Supreme Court: The Bench comprising of Ranjan Gogoi and Rohinton Fali Nariman, JJ., after hearing the learned counsels for the parties stated

Case BriefsSupreme Court

Supreme Court: The Bench comprising of Ranjan Gogoi and Rohinton Fali Nariman, JJ., in an order directed the State Coordinator for National