Delhi HC Rejects Plea Against BCCI Team Named 'Team India', Terms it a Sheer Waste of Time  ||  Bombay HC: No Absolute Right for Citizens to Access Public Offices  ||  Delhi HC: Suit Withdrawal After Compromise Doesn’t Result in Executable Decree  ||  Delhi HC: ITSC Abolition Doesn’t Void Settlement Pleas Filed Between Feb 1–Mar 31, 2021  ||  Rajasthan HC: State Must Set Up Trauma Centre, Art Institute; Temple Board Can Only Assist  ||  Kerala HC: LIC Cancer Cover Starts From First Diagnosis After Waiting Period, Not Expert Opinion  ||  Kerala HC: Spouse’s Ill Treatment of Children is Cruelty under Section 10(1) Divorce Act  ||  Supreme Court Acquits Chennai Man Sentenced to Death in Child Rape-Murder Case  ||  SC: Only Disclosure Leading to Weapon Recovery Admissible under Section 27 Evidence Act  ||  Supreme Court Orders Strict Enforcement on Helmets, Lane Discipline & Headlight Use    

Hashimpura Massacre: Delhi Court Issues NBW Against 12 Convicted Ex-Policemen - (23 Nov 2018)

A Delhi court has issued non-bailable warrants (NBW) against 12 ex-policemen of Uttar Pradesh after they failed to surrender before it to serve life term awarded to them for the killing 42 people of a minority community in Hashimpura locality of Meerut in 1987.

Tags : DELHI COURT   HASHIMPURA MASSACRE  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved