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An incident of violence erupted in Nuh on 31-07-2023 during a religious procession conducted by Vishwa Hindu Parishad and Bajrang Dal, which took on a communal colour, spreading across other parts of Haryana.
Delhi High Court: In a case wherein a police officer got injured due to an attack by an illegal weapon out of
Karkardooma Court: Naveen Gupta, Additional Session Judge, while addressing a bail application filed, denied the same and held that, A peaceful protest is
Allahabad High Court: A Division Bench of Govind Mathur, CJ and Vivek Varma, J. while addressing the present petition requested the National
The Centre informed that since the scrapping of Article 370 in Jammu and Kashmir on 05-08-2019 till date, 765 persons have been