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    

SC Denies to Interfere with Madras HC’s Order over CISF Deployment - (05 Nov 2015)

Supreme Court has denied to interfere with Madras High Court order for deployment of CISF by replacing State police security at its Chennai premises, which has recently witnessed unruly scenes caused by lawyers paralysing normal work.

Tags : SUPREME COURT   MADRAS HIGH COURT   DEPLOYMENT OF CISF  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved