Del. HC: Dept. Enquiry Against Sameer Wankhede Won’t Rely on Evidence Recorded In Special Enquiry

Constitutional Validity of S. 71(3A) of IT Act Upheld by Delhi High Court || Raj HC: PP Bound to Prosecute Accused Once Application u/s 321 CrPC Rejected || Mad. HC: Sufficient Knowledge in Tamil Language A Sine Qua Non for Service in Group-IV Posts || SC Refuses to Grant Relief to YSR Congress Party Challenging Circular Relaxing Postal Ballot Norms || Punjab & Haryana High Court: No Bar Under JJ Act to Grant Bail to Child In Conflict with Law || Delhi Government Approaches SC Seeking Directions for Release of Water from Haryana || Mad HC: Cannot Doubt Donation Unless Definite Material Evidencing Passing of Consideration Available || Del HC: Allow. Each Sadhu/Guru to Build Shrine/Samadhi on Public Land Will Lead to Disastrous Conse. || Ker. HC: Directions to Create Awareness Amongst Public to Prevent Dumping of Waste in Public Places || All HC: UP Government Directed to Consider Framing Insurance Scheme for Lawyers Appearing for State

Del. HC: Dept. Enquiry Against Sameer Wankhede Won’t Rely on Evidence Recorded In Special Enquiry - (14 Mar 2024)