SC: Occasional Delays in Bill Assent Don’t Warrant Fixed Timelines for Governors and President  ||  SC: Occasional Delays in Bill Assent Don’t Warrant Fixed Timelines for Governors and President  ||  Supreme Court Rejects Challenge to ?3,500 Fee for All India Bar Examination  ||  SC: NCLT Can Probe Fraud Allegations & Document Validity in Oppression and Mismanagement Cases  ||  SC: Clause Limiting Interest on Delayed Payments Doesn’t Bar Pendente Lite Interest under A&C Act  ||  Supreme Court: Couple Seeks Criminal Action against Private Hospital for Alleged Baby Swapping  ||  Calcutta HC: Ramkrishna Mission Can’t Reject Professor’s Appointment Solely over Online Opinions  ||  Calcutta HC Rejects PIL Requesting CBI Investigation in 15-Year Caste Certificate Fraud Allegations  ||  NCLT: Successful Bidder of Corporate Debtor Not Exempt from Statutory Compliances  ||  Raj. HC: No Jurisdiction on DRT to Modify Settlement Terms in Appli. Filed after Disposal of Matter    

'Got True Independence', Says Gujarat Gay Prince as he Hailed SC Verdict on Section 377 - (07 Sep 2018)

Manvendra Singh Gohil had made his sexual orientation public some years ago and has been working for the betterment of the LGBTQ community through his Lakshya Trust

Tags : SC  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved