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    

'Sabarimala Shouldn't be Made a War Zone': Congress Launches Protest Against SC Verdict - (06 Oct 2018)

The party accused the RSS-BJP and the state government of 'cheating' Hindus and being hand-in-glove with the LDF government on the issue.

Tags : SC  

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