Allahabad HC Explains: Does Conversion Automatically Strip a Person of Scheduled Tribe Status?  ||  Delhi HC Rejects Vimal Elaichi Plea against FDA Notice to Shah Rukh Khan, Ajay Devgn, Tiger Shroff  ||  Calcutta HC Upholds Jail Term for Owner Over Unauthorised Construction under Roof-Repair Permit  ||  P&H HC: 'Judges Must Have Spine to Do Justice'; 76-Year-Old PMLA Accused Gets Bail on Ill-Health  ||  Punjab & Haryana HC: Bail Granted to Two More UGC NET Paper Leak Accused, Including Kingpin  ||  Kerala HC: Police Cover for Big TV Journalist Threatened over Muslim Scholar's Remarks  ||  SC: Electricity Dues over 2 Years Recoverable only if Shown Continuously as Outstanding  ||  Allahabad HC Criticises UP Govt for Using Goondas Act as a ‘Tool of Oppression’  ||  Gujarat HC: Complaint Made in Good Faith does not Amount to Defamation  ||  Allahabad HC: Bar Association Membership Disputes Are Private, Outside Writ Jurisdiction    

Supreme Court to Hear Aadhaar Pleas After Concluding Delhi-Centre Matter - (29 Nov 2017)

Supreme Court to Hear Aadhaar Pleas After Concluding Delhi-Centre Matter

Tags : THE CENTRE   MEANWHILE   INFORMED THE BENCH HEADED BY CHIEF JUSTICE DIPAK MISRA THAT IT WAS WILLING TO EXTEND UP TO MARCH 31 NEXT YEAR THE DEADLINE FIXED FOR MANDATORY LINKING OF AADHAAR WITH VARIOUS SCHEMES.  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved