Manipur HC: State Establishments Must Record Transgender Person’s New Name & Gender in Documents  ||  Delhi HC: Failure to Frame Counter Claim Despite Pleadings is Patently Illegal  ||  Mumbai Commission Holds Reliance Retail Liable for Defective AC Replacement Failure  ||  SC Orders ASI to Supervise Repair of Mehrauli’s Ancient Dargahs  ||  SC Reprimands Bihar IPS Officer for Affidavit Supporting Murder Convict  ||  SC Rejects Review Plea on WB SSC Jobs, Upholds Quashing of 25k Appointments  ||  SC Rejects Review Plea on WB SSC Jobs, Upholds Quashing of 25k Appointments  ||  Supreme Court Orders Haridwar Collector Inquiry into Maa Chandi Devi Trust  ||  SC Recommends Statutory Appeal Against DJ’s Compensation Orders  ||  SC Dismisses Petition Challenging 2024 Maharashtra Assembly Elections Over Bogus Voting    

Ghatkopar Building Collapse: Bombay High Court Dismisses Bail Pleas of Shiv Sena Worker, Contractor - (27 Jul 2018)

Bombay High Court has rejected the bail pleas of a Shiv Sena worker and a contractor arrested in connection with a building collapse incident in which 17 people were killed in July last year.

Tags : BOMBAY HIGH COURT   GHATKOPAR BUILDING COLLAPSE  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved