Delhi HC: Maintenance is Intended to Safeguard Dependent Spouse & Child’s Right to Live With Dignity  ||  Delhi HC: Any Person in India Has the Right to Legally Import Goods from Abroad  ||  Bombay HC: Can’t Quash Rape Cases on the Basis of Compromise  ||  Madras HC: Can’t Tap Individual’s Phone to Uncover Suspected Crime  ||  Karnataka HC: Women Commuters Oppose Ban on Bike Taxis in Karnataka  ||  Delhi HC: Inclusive Education is About Recognising That Every Child Has a Place in Classroom  ||  Delhi HC: Patanjali to Not Run Ads that are Disparaging to Dabur Products  ||  Delhi HC Upholds Rule Restricting Retention of GPRA by Central Armed Police Forces  ||  Delhi HC: Disability Pension Ensures that a Soldier is Not Left Without Support  ||  SC Declines Petition by Lalit Modi against BCCI Seeking Indemnification    

Bombay HC Says 'No' to NIA Appeal Seeking Areeb Majeed to be Charged As ISIS Member Under UAPA - (14 Aug 2017)

Bombay High Court has dismissed an appeal filed by National Investigation Agency (NIA) against decision of Trial Judge to not charge Areeb Majeed under Section 20 of Unlawful Activity (Prevention) Act (UAPA).

Tags : BOMBAY HIGH COURT   UNLAWFUL ACTIVITY (PREVENTION) ACT  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved