Supreme Court: Rape Conviction Possible Without S.376 Charge if POCSO Case Fails on Age Proof  ||  SC: Mere Long Possession Can't Establish Adverse Possession; Hostile Intent is Required  ||  Supreme Court Finds Gaps in FSSAI’s Proposed Warning Labels for Foods High in Fat, Sugar and Salt  ||  Supreme Court Quashes ITS Officer's 'Deadwood' Retirement, Orders Rs. 15 Lakh Payment  ||  Uttarakhand HC: District Magistrate to Establish Public Helpline within 24 Hrs amid Water Pollution  ||  Allahabad HC: Custodial Violence and Molestation Are Crimes, Not Police Duty  ||  Gujarat High Court: Bombay Public Trust Registration is Covered by Section 43 of the Waqf Act  ||  J&K&L HC: Advocates not Above Law, No Immunity from Lawful Police Inquiry  ||  Gauhati HC: Talaq-e-Hasan Valid, Requires Registration under Assam Marriage Act  ||  NCLAT: NCLT President Empowered to Transfer Cases from One Bench to Another    

Bombay High Court Sentences Former Journalist to Three Months in Jail for Contempt - (15 Oct 2018)

Bombay High Court has sentenced a former journalist, Ketan Tirodkar, to three months in jail and imposed a fine of Rs 2,000 for criminal contempt of court after Court Suo Motu took cognizance of his facebook post that accused sitting and retired Judges of Court of “selling justice”.

Tags : BOMBAY HIGH COURT   KETAN TIRODKAR  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved