Allahabad HC: Person Reposing Faith in Islam Cannot Claim Right in Nature of Live-in-Relationship  ||  Bom. HC: Renaming of Aurangabad and Osmanabad to Chhatrapati Sambhajinagar And Dharashiv Upheld  ||  SC: Time Limit u/s 14(3) of JJ Act to Ascertain Physical & Mental Health of Juvenile is Directory  ||  SC: History Sheets Shouldn’t Contain Name of Innocent Indiv. Solely Because of their Caste or Backg.  ||  Centre to Withdraw Letter Asking States to Not Take Action Against Ayurvedic & Ayush Products Ads  ||  Centre to Withdraw Letter Asking States to Not Take Action Against Ayurvedic & Ayush Products Ads  ||  Directions Against Misleading Advertisements Issued by Supreme Court  ||  Del. HC: Rs. 1 Lakh Cost Imposed on Person Who Made Lord Hanuman Party in Property Dispute  ||  Ker. HC: Termination of 27 Weeks Pregnancy Citing Foetal Abnormalities Permitted  ||  SC: Inclined to Hold That Accused in One Case Shouldn’t be Denied Anticipatory Bail in Another Case    

Supreme Court Won't Change Decision in Judge's Bribery Case - (19 Jul 2018)

A three-judge bench, headed by Justice Arun Mishra, rejected the review petition filed by NGO 'Campaign for Judicial Accountability and Reforms’ (CJAR) against the December 1 judgment.

Tags : COURT   SUPREME COURT  

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