Bihar Tender Scam: Patna High Court Bars Media From Calling Accused 'Scamster' Before Trial  ||  Gujarat HC Terms Plea ‘Wholly Misconceived’ and Imposes Rs. 2 Lakh Cost over ASI Somnath Survey  ||  Gauhati HC Differs on Whether ED’s ‘Reason To Believe’ For Property Attachment is Confidential  ||  MP High Court Grants Bail To Tehelka Journalist, Noting Implication After Exposing Foeticide Racket  ||  Patna HC: Possessing Cough Syrup With under 2.5% Codeine Without Authorisation Attracts the NDPS Act  ||  Madras HC: Person Who Converts to Islam Cannot Claim Backward Class Muslim Status  ||  Madras High Court Lays Down Guidelines For Surrogacy Custody and Parentage Applications  ||  Bombay High Court: Residence Proof is Mandatory For RTE Neighbourhood School Admissions  ||  Madras HC Strikes Down TN Law Mandating Registrar’s Title Verification Before Property Registration  ||  Bombay HC Allows Galli News to Report Medical Negligence But Bars Defamatory Hospital Imputations    

Delhi HC Directs Registrar Under PMLA to Ensure Orders to be Uploaded Within 48 Hours - (29 Jan 2021)

CIVIL

Delhi High Court has directed the Registrar of Adjudicating Authority under the Prevention of Money Laundering Act, 2002 (PMLA) to ensure all orders must be served and uploaded on the website within 48 hours.

Tags : DELHI HIGH COURT   UPLOADING OF ORDERS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved