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    

Hyderabad High Court Denies Permission to MRPS’s Hunger Strike at Tullur - (08 Oct 2015)

Hyderabad High Court has denied permission to Madiga Reservation Porata Samithi (MRPS) for carrying a mass hunger strike at Tullur, Guntur district , against land acquisition by the Government for construction of new State capital.

Tags : HYDERABAD HIGH COURT.MADIGA RESERVATION PORATA SAMITHI  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved