SC: DRT Auction Sale Valid Despite Failure to Serve Order XXI Rule 22 Notice  ||  SC: Legal Representatives Entitled to Motor Accident Compensation without Financial Dependency  ||  SC: Re-Employed Officers May be Classified Differently from Regular Officers  ||  Supreme Court Questions Union's Opposition to Global Food Package Labelling Norms  ||  SC: S.42 NDPS Act Compliance Need Not be Absolute When Immediate Seizure is Required  ||  SC Clarifies Whether Tenancy Ends after Landlord-Tenant Execute Agreement to Sell  ||  SC Levies Rs. 10 Lakh Cost on Reliance Industries for Hindering 20-Year-Old NTPC Suit  ||  P&H HC: Authorities Obligated to Act if Protests Escalate into Violence  ||  Allahabad HC: Allottee Aware of Reduced Lease Area Not Entitled to Full Zero-Period Benefit  ||  Delhi HC: 2015 Commercial Courts Act Applicable to Suits Instituted Before its Enactment    

Delhi High Court asks Delhi Police to Probe Threats to Prof. Assaulted in Motihari - (04 Oct 2018)

Delhi High Court has directed Delhi Police to examine threatening messages received by Sanjay Kumar, Assistant Professor of Sociology at Mahatma GandhiCentral University, Motihari, who was assaulted in August after he shared a Facebook post critical of former PM Atal Bihari Vajpayee.

Tags : DELHI HIGH COURT   MOTIHARI PROFESSOR   ATAL BIHARI VAJPAYEE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved