Bombay HC: National Security Justifies Denial of Police Clearance Certificate  ||  Bombay HC: Comic Remarks Without Malicious Intent Not Religious Insult  ||  J&K&L High Court: Scandalous Allegations Against Judicial Officers in Pleadings Impermissible  ||  P&H HC: Writ Petition Against Private Trust's Contractual Employment Dismissed  ||  Gujarat HC: Customary Divorce Entitles Daughter to Family Pension  ||  Calcutta HC: ECI's Prerogative to Deploy Central Employees as Counting Supervisors Upheld  ||  Calling the Situation Grim, the Supreme Court Takes Suo Motu Cognizance of Delays in NCLT Approvals  ||  Supreme Court: Admission of a Claim by a Resolution Professional is Not Debt Acknowledgment  ||  Supreme Court: Public Figures Must Exercise Caution as Their Words Have Consequences in Society  ||  SC: State Must Act as a Model Employer, Criticising the Union For Not Regularising ISRO Workers    

Chief Secy Assault Case: Court Rejects Kejriwal's Plea; Reserves Order on Issuing Summons - (25 Aug 2018)

Additional Chief Metropolitan Magistrate Samar Vishal rejected the plea and reserved for September 18 the order on whether to take cognisance of the charge sheet and summon Kejriwal, Sisodia and others as accused in the case.

Tags : COURT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved