CCI Dismisses Complaint Against Rapido over Use of Private Vehicles in Bike Taxi Service  ||  Allahabad HC: State Must Protect Individuals Threatened for Conducting Prayers in Private Spaces  ||  Madras HC: Habeas Corpus Petition Cannot Be Used if Wife Voluntarily Elopes with Another Man  ||  Calcutta High Court: Post-VRS Service Benefits Cannot be Denied; Ex-Employees Entitled to Arrears  ||  SC: SAIL Can Withhold Gratuity to Adjust Penal Rent if Ex-Employees Illegally Retain Quarters  ||  Supreme Court: Appellate Courts Should Not Easily Alter MACT Compensation Awards  ||  Supreme Court: Quashing FIR in Forgery Case Unjustified While Handwriting Expert’s Report Pending  ||  Raj HC: Convicted Minor Gang Rapist Not Fully Barred From Open-Air Camps; Rules Allow Exceptions  ||  Calcutta High Court: Serving a Show-Cause Notice Via Email is Valid under PMLA Regulations  ||  Del HC: Candidate’s Independent Medical Opinions Don’t Justify Fresh Medical Exam in SSC Recruitment    

SC Junks Plea Seeking Immediate Execution of Death Row Convicts in Nirbhaya Case - (13 Dec 2018)

'What kind of prayer you are making? You are making the court a joke,' " a bench of Justices Madan B Lokur and Depeak Gupta said.

Tags : COURT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved