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“The action plan submitted by Punjab was expression of routine exercise of the State Departments, it lacked a definitive time schedule, proper linkages/ manifest system.”
Considering the huge quantity of contraband seized and progress of trial, the Court refused to grant bail.
“The disclosure of the marks in the main examination before it is finalised and the viva-voce is conducted, would be against the principles of transparency, rather it will invite criticism of bias or favouritism.”
Supreme Court: After Enquiry Committee headed by Justice Indu Malhotra, former Judge of the Supreme Court of India, had submitted the report
Punjab and Haryana High Court: In a case exposing callous attitude of authorities while dealing with drug menace in the State of
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 Division (Vacation) Bench of Indira Banerjee and M.R. Shah, JJ., directed the High Court of Punjab and Haryana to
“The transfer of trial from one state to another would inevitably reflect on the credibility of the State’s judiciary. Except for compelling factors and clear situation of deprivation of fair justice, the transfer power should not be invoked.”
Punjab and Haryana High Court: The Division Bench comprising of Harinder Singh Sidhu & Arun Monga, JJ. dismissed the writ petition on