Supreme Court Upholds the Constitutionality of Life Sentences Without Remission Until Natural Death  ||  Supreme Court: Service Benefits Can't be Refused Due to Missing ACRs Not Attributable to Employees  ||  Supreme Court: Courts May Grant Lesser Relief under Order VII Rule 7 CPC, But Not a Different Claim  ||  Supreme Court Dismisses Lokpal's Plea Against Delhi HC Order Quashing Probe into Defence Secretary  ||  SC Grants Bail to Two UAPA Accused, Citing 12-Year Incarceration and Violation of Article 21  ||  Madras High Court: Seeking Divorce over Wife's Accidental Hip Injury is Inhumane  ||  Kerala High Court Directs Stronger Audit and Financial Oversight in Guruvayur Devaswom  ||  Madras High Court Directs State and Judiciary to Expedite Rape and POCSO Trials  ||  Karnataka HC Upholds RTO's Power to Cancel Registration Secured by False Documents  ||  Karnataka HC: Bengaluru-Mysuru Corridor Could be Biggest Scam, Farmers Deprived of Land    

Supreme Court Clean Chit to Raman Singh, son Abhishek in AgustaWestland Chopper Case - (13 Feb 2018)

The PILs, by NGO Swaraj Abhiyan and others, claimed that the Raman Singh government paid excess money in the purchase between 2006 and 2008, and this illicit amount was later transferred to bank accounts in British Virgin Islands (UK), linked his son Abhishek.

Tags : COURT   SUPREME COURT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved