SC: Readiness for Agreement Execution Must be Proven From Agreement Date, Not Only After Suit Filing  ||  Supreme Court: Long Gap Without Similar Criminal Conduct May Mitigate Sentence  ||  Supreme Court: Loss of Right Leg Constitutes 100% Functional Disability for a Mason  ||  Del HC Orders Fresh All India Tennis Association Elections by Sept 30, Sets Timeline for Amendments  ||  Bombay High Court Permits 26-Week Pregnancy Termination Due to Fetal Anomalies, Financial Hardship  ||  Uttarakhand High Court: NH Act Authority Cannot Challenge Collector-Fixed Circle Rate  ||  Consumer Court Directs Amazon, Seller to Pay Rs.4.68 Lakh to Customer as Compensation  ||  MP HC: Pension is a Proprietary Right and Cannot be Withheld unless Grave Misconduct is Proved  ||  HP High Court: ITBP Constable Removal For Affair Disproportionate; Orders Compulsory Retirement  ||  Calcutta High Court: Trade Licence Not Required For Advocates’ Partnership Registration    

Supreme Court Dismisses Convict's Recall Plea In Rajiv Gandhi Assassination Case - (15 Mar 2018)

Supreme Court has dismissed the plea of one of the convicts in the Rajiv Gandhi assassination case, AG Perarivalan, seeking a recall of its 1999 verdict, upholding his conviction.

Tags : SUPREME COURT   RAJIV GANDHI  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved