Bombay HC: Mortgage, Enforcement and Related Reliefs Not Subject to Arbitration  ||  Bombay HC: Assessment Beyond DRP Directions & S.144C(13) Timeline is Invalid  ||  Rajasthan HC: WhatsApp Summons to Soldier Invalid; Ex-Parte Maintenance Order Set Aside  ||  Karnataka HC: Quarry Lease Renewal Allowed Next Day If Deadline Falls on Public Holiday  ||  SC Eases Firecracker Ban in NCR for Diwali; Permits Sale and Use of Green Crackers  ||  SC Issues Contempt Notices to States/UTs for Ignoring ICU/CCU Healthcare Standards Orders  ||  Supreme Court Reopens Case Against Ex-MLA Over Alleged Fake Caste Certificate in Elections  ||  Supreme Court Reverses Acquittal in 1997 Daughter-in-Law Murder Case  ||  SC Halts NCDRC Order Granting Compensation to Rajasthan Royals for Sreesanth, Citing No Match Played  ||  SC Warns TN Police Media Statements May Affect Impartiality of Karur Stampede Probe    

Supreme Court to Centre: Act on Rajiv Gandhi Case Convicts - (24 Jan 2018)

Supreme Court has given the Centre three months to decide the Tamil Nadu government’s proposal made in 2014 to remit the sentences of seven life-term convicts in the former Prime Minister Rajiv Gandhi assassination case.

Tags : SUPREME COURT   RAJIV GANDHI  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved