Supreme Court: Anti-Suit Injunction Cannot Rest on Speculation of Unenforceable Foreign Decree  ||  SC: High Court’s Location doesn't Become Arbitration Seat Merely by Appointing Arbitrator  ||  SC Disapproves PIL Challenging Inter-Se Evaluation of Tender Bids  ||  Delhi HC: Bail Grant or Cancellation Cannot Depend on Monetary Settlement With Complainant  ||  Kerala HC Directs Bar Council to Publish List of Advocates Practising Without AIBE Clearance, CoP  ||  Rajasthan HC: Candidate Cannot Blame E-Mitra for Failing to Correct Caste Category Within Deadline  ||  Patna HC: Mere FIR Registration cannot Justify Cancellation of PDS Licence  ||  Calcutta HC: NEET Medical Board Cannot Reassess Disability Percentage of PwBD Candidates  ||  Madras HC: MLAs Cannot Challenge Assembly Vote Later if They Raised No Objection During Voting  ||  Karnataka HC Upholds DRDO Land Acquisition, Citing Primacy of National Security    

Supreme Court Stays Proceedings in Gurugram School Boy's Murder - (21 Nov 2018)

Supreme Court has stayed proceedings of Gurugram Juvenile Justice Board or JJB which was to consider afresh whether a teenager accused of killing a seven-year-old boy inside a private school, should be tried as an adult in case.

Tags : SUPREME COURT   GURUGRAM SCHOOL BOY MURDER CASE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved