Del. HC: Administration has Turned Blind Eye Towards Functioning of Dairies in National Capital  ||  Delhi High Court: Ramping Up of Food Sampling & Testing Required in National Capital  ||  Bom. HC: Ensure Availability of Essential Infrastructure to Implement e-Mulakaat System in Prisons  ||  Supreme Court: Concept of 'Parental Alienation Syndrome' Discussed in Child Custody Dispute  ||  Allahabad HC: Person Reposing Faith in Islam Cannot Claim Right in Nature of Live-in-Relationship  ||  Bom. HC: Renaming of Aurangabad and Osmanabad to Chhatrapati Sambhajinagar And Dharashiv Upheld  ||  SC: Time Limit u/s 14(3) of JJ Act to Ascertain Physical & Mental Health of Juvenile is Directory  ||  SC: History Sheets Shouldn’t Contain Name of Innocent Indiv. Solely Because of their Caste or Backg.  ||  Centre to Withdraw Letter Asking States to Not Take Action Against Ayurvedic & Ayush Products Ads  ||  Centre to Withdraw Letter Asking States to Not Take Action Against Ayurvedic & Ayush Products Ads    

Supreme Court Crisis Not Resolved Yet, Says Attorney General KK Venugopal - (16 Jan 2018)

On Monday, the AG had said, "Everything has been settled is what I believe.... Everything is under control. Everything has been settled."

Tags : COURT   SUPREME COURT  

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