Bombay HC: National Security Justifies Denial of Police Clearance Certificate  ||  Bombay HC: Comic Remarks Without Malicious Intent Not Religious Insult  ||  J&K&L High Court: Scandalous Allegations Against Judicial Officers in Pleadings Impermissible  ||  P&H HC: Writ Petition Against Private Trust's Contractual Employment Dismissed  ||  Gujarat HC: Customary Divorce Entitles Daughter to Family Pension  ||  Calcutta HC: ECI's Prerogative to Deploy Central Employees as Counting Supervisors Upheld  ||  Calling the Situation Grim, the Supreme Court Takes Suo Motu Cognizance of Delays in NCLT Approvals  ||  Supreme Court: Admission of a Claim by a Resolution Professional is Not Debt Acknowledgment  ||  Supreme Court: Public Figures Must Exercise Caution as Their Words Have Consequences in Society  ||  SC: State Must Act as a Model Employer, Criticising the Union For Not Regularising ISRO Workers    

1993 Mumbai Blasts: Supreme Court Stays Execution of Death Row Convict Tahir Merchant - (06 Dec 2017)

The Supreme Court sought a response from the CBI in six weeks and called for the case records from the special TADA court in Mumbai, which had awarded death sentence to Tahir Merchant, Firoz Abdul Rashid Khan and life imprisonment to gangster Abu Salem.

Tags : SUPREME COURT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved