Ori. HC: ‘Online RTI Portal’ Launched by Orissa High Court  ||  Del HC: In Delhi, Giving Monthly Pension of Rs.3000 to Building & Construction Workers is Very Small  ||  Del HC: Oil Manufac. Restrained from Using ‘Vigoura’ Mark, in Trademark Infringement Case by Pfizer  ||  SC: HC’s Decision Allowing Amendment of Cheque Date Mentioned in Complaint, Set Aside  ||  Del. HC: If Accused Discharged/Acquitted under PMLA, Properties Attached Shall be Released  ||  Bom. HC: For Issuing Reopening Notice After Three Years, Sanctioning Authority has to be PCCIT  ||  Del. HC: Delhi Govt. to Frame Policy for Compensation to Victims of Chinese Manjha  ||  Del HC: Stay on Delhi Govt’s Circular Asking Private Unaided Schools to Get Sanction Before Fee Hike  ||  SC: Stamp Duty Can be Imposed by State on Insurance Policies Executed Within State  ||  SC: IO to Make Clear & Complete Entries in Chargesheet, Role Played by Each Accused to be Mentioned    

Delhi High Court Seeks Response From Police On Suhaib Ilyasi - (16 Mar 2018)

Delhi High Court has sought a response from the Delhi Police on former TV anchor and producer Suhaib Ilyasi's plea challenging his conviction and life imprisonment for killing his wife Anju 18 years ago.

Tags : DELHI HIGH COURT   SUHAIB ILYASI  

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