SC: Appeal U/S 374 CrPC/415 BNSS is Not Maintainable Against Sessions Court's Reversal of Acquittal  ||  SC Asked the Centre to Promote Awareness About the Consequences of Driving With an Expired Licence  ||  SC Explains How a Deceased Christian Wife's Property Devolves under the Indian Succession Act  ||  Supreme Court: Reach Stacker isn't a Motor Vehicle; MACT Claim Not Maintainable  ||  Supreme Court: Lift Makers, Operators and Owners Share Responsibility for User Safety  ||  Patna HC: Pressure to Sign Divorce and Child Custody does not Amount to Cruelty  ||  Bombay HC: Externment under the Police Act Requires Satisfaction About a Gang's Activities  ||  Bombay HC: False Travel Distance Claim Alone Doesn't Constitute Misappropriation  ||  J&K&L High Court: Interest on Delayed Gratuity is Not a Mandatory Pre-Deposit For an Appeal  ||  Meghalaya HC: Meritorious Candidate Cannot Be Denied Admission For a Two-Minute Delay    

INX Media Case: Supreme Court Extends Protection To Karti Chidambaram - (16 Mar 2018)

Supreme Court has extended interim relief from arrest granted by the Delhi High Court to Karti Chidambaram in the INX Media money laundering case till March 26, and said it would clear the “confusion” which has crept in due to divergent views of different high courts on ED’s power to arrest.

Tags : SUPREME COURT   KARTI CHIDAMBARAM  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved