Del. HC: For Wrongful Confinement, It Isn’t Necessary That Victim Must be Immobilized By Tying Hands  ||  Delhi HC: For Offence of Criminal Intimidation, Intention to Cause Alarm is Necessary  ||  Delhi High Court Restrains Zydus Lifesciences Limited from Selling Biologic Similar to Nivolumab  ||  Delhi HC: Surveyors and Loss-Assessors Work Impartially and Independently  ||  Calcutta HC: Maintenance is a Tool to Maintain Lifestyle  ||  SC: No Binding Arbitration Agreement if Clause Says Arbitration "May Be Sought"  ||  SC: Need to Have Guidelines for Investigating Agencies Summoning Lawyers Over Legal Advice  ||  SC Suggests HCs to Make Rule Mandating Disclosure of Antecedents & Earlier Pleas in Bail Applica.  ||  SC: Remedy under Order XLI Rule 4 CPC Doesn’t Apply When All Defendants Jointly Appeal  ||  SC: No Restriction Imposed on Trial Court’s Power through Section 32 of NDPS Act    

Supreme Court Rejects PIL Seeking Court-Monitored SIT Probe Into Fin Scams Like PNB Fraud - (03 Jul 2018)

The PIL, filed by advocate M L Sharma, had sought a court-monitored SIT probe into the big financial scams including the PNB frauds case that have taken place in the past.

Tags : COURT   SUPREME COURT  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved