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Allahabad High Court reiterated that at the stage of issuing the summons to the accused based on the police report, the Magistrate is not required to record any reason.
Supreme Court said that the petitioner has no locus to file the petition to sought inauguration of new Parliament building by the President and not the Prime Minister of India and that he should be grateful that the Court is not imposing any costs on him.
Born on 10-02-1962 in Hisar, Justice Surya Kant, has the distinction to be appointed as the youngest Advocate General of Haryana. Before being elevated as a Supreme Court Judge, Justice Surya Kant served as a Judge in the Punjab and Haryana High Court and as Chief Justice of Himanchal Pradesh High Court.
Supreme Court: In an appeal relating to the assassination of Rajiv Gandhi in 1991, the division bench of B.R. Gavai and B.V.
Supreme Court: After Enquiry Committee headed by Justice Indu Malhotra, former Judge of the Supreme Court of India, had submitted the report
Madras High Court: A Division Bench of Munishwar Nath Bhandari, CJ and S. Ananthi, J. directed the State Government to
Supreme Court: After a massive security lapse that left Prime Minister Narendra Modi stuck on a highway in Punjab for 20 minutes
Supreme Court: After a massive security lapse that left Prime Minister Narendra Modi stuck on a highway in Punjab for 20 minutes
Supreme Court: The 3-judge bench of SA Bobde, CJ* and AS Bopanna and V. Ramasubramanian, JJ, while upholding Allahabad High Court’s order
Ex-BSF Jawan Tej Bahadur’s nominations were rejected by the returning officer for want of a certificate to the effect that he has not been dismissed for corruption or disloyalty to the State.
Special Protection Group (Amendment) Bill, 2019 after being cleared by both the Houses of Parliament received President’s assent on 09-12-2019. With this
Supreme Court: The Court has agreed to hear on April 8 advocate Aman Panwar, spokesperson of the Congress’s plea seeking stay on
Central Information Commission: While addressing the appeal upon the applicant filed to seek details of bills, invoices as received in the Ministry
On 22.02.2017, Prime Minister Narendra Modi released the book “Judicial Reforms: Recent Global Trends” published by EBC in association with IIFL and