Bom. HC: Cannot Book Lawyer for Asking CBI Officers to Show their Identity Cards  ||  Allahabad HC: Definition of Dependent Family to Include ‘Widowed Daughter’  ||  Ker. HC: Under 'Recruitment by Transfer', Prescribed Conditions Need to be Scrupulously Followed  ||  SC: Litigant Owes a Duty to be Vigilant about Pending Judicial Proceedings  ||  SC: Superior Courts Should Avoid Adverse Comments on Personal Conduct & Caliber of Judicial Officers  ||  SC: Higher Court Can Examine Existence of Jurisdi. Fact Even if Trial Court Fails to Frame Issue  ||  SC: Confession by Accused, in Custody Not Admissible Except to the Extent of Applicability of S. 27  ||  Gauhati HC: DRT Has to Dispose of Application under Section 17 of SARFAESI Act as per RDB Act  ||  Kerala HC: Showing or Waving Black Flag to a Person Cannot Amount to Defamation  ||  Del. HC: Merit Based Review of Arb. Award Involving Reappraisal of Factual Findings is Impermissible    

Supreme Court Asks AIIMS to Formulate National Action Plan to Combat Drug Menace - (23 Jul 2018)

Supreme Court has asked All India Institute of Medical Sciences (AIIMS) to formulate a national action plan to curb the growing menace of drug abuse in the society.

Tags : SUPREME COURT   DRUG MENACE  

Share :        

Disclaimer | Copyright 2024 - All Rights Reserved