Vandalism

delhi high court
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The present contempt proceedings are pending adjudication since 2006 and all the alleged Contemnors have expressed their deep remorse and have stated that they have the utmost respect for the institution of judiciary and that it was never their intention to cause any distress or to do anything that could be construed as undermining the majesty and dignity of the Court of Law.

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Pakistan Chargé d’affaires summoned and protest lodged at the vandalism at Nankana Sahib Gurudwara and the targeted killing of minority Sikh community

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Following statement was issued yesterday by the Ministry of External Affairs with respect to the vandalism at Nankana Sahib Gurudwara in Pakistan:

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Jamia Milia Violence | Jamia Protest | Citizenship (Amendment) Act, 2019 Sunday evening on 15-12-2019 turned out to be full of fear

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Kerala High Court: The Bench of Sunil Thomas, J. dismissed a bail application filed by an individual under Section 438 CrPC, for

Case BriefsHigh Courts

Delhi High Court: The Delhi High Court took suo motu cognizance of violence and vandalism against members of the Delhi Bar. The