Supreme Court Allows Cross-Examination on Brand Use Despite Written Statement Not Being on Record  ||  Supreme Court: Enquiry Needed Before Dismissal for Suppressing Criminal Antecedents  ||  Supreme Court: Trading While Holding Confidential Information Indicates Insider Trading  ||  Supreme Court Explains Four-Step Test to Quash Criminal Cases Using Defence Material  ||  Supreme Court Acquits Man in Minor Rape Case, Flags HC's Medical Evidence Lapse  ||  Bombay HC: Minor’s Inability to Describe Sexual Act No Ground to Reject Her Testimony  ||  Delhi HC: Wife’s Interim Maintenance Cannot be Based Solely on Husband’s Income  ||  Calcutta HC: SLSA Cannot Adopt ‘Big Brother’ Approach Over Adult Victims’ Compensation  ||  Allahabad HC: Further Investigation Permissible Even After Final Report is Accepted  ||  Allahabad HC: Court-Directed Award Cannot be Challenged for Not Computing Market Value    

Commitment to Frame Rules to Regulate Campus Politics Not Adhered by Govt : Kerala HC - (20 Jul 2018)

Kerala High Court has observed that the Kerala Government had failed to adhere to the commitments made by it before the Court that it would frame rules to regulate campus politics.

Tags : KERALA HIGH COURT   CAMPUS POLITICS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved