MP HC | Government official alleged for corruption charges denied bail
Madhya Pradesh High Court: Anand Pathak, J. dismissed an application for bail which was filed by the applicant, who had been arrested
Tampering Evidence
Kerala HC directs reinstatement of University Assistant holding that “suspension order cannot be used as a weapon of penalization”
Kerala High Court: A Single judge bench comprising of A.Muhamed Mustaque, J. while hearing a civil writ petition against a University’s order