Manipur HC: State Establishments Must Record Transgender Person’s New Name & Gender in Documents  ||  Delhi HC: Failure to Frame Counter Claim Despite Pleadings is Patently Illegal  ||  Mumbai Commission Holds Reliance Retail Liable for Defective AC Replacement Failure  ||  SC Orders ASI to Supervise Repair of Mehrauli’s Ancient Dargahs  ||  SC Reprimands Bihar IPS Officer for Affidavit Supporting Murder Convict  ||  SC Rejects Review Plea on WB SSC Jobs, Upholds Quashing of 25k Appointments  ||  SC Rejects Review Plea on WB SSC Jobs, Upholds Quashing of 25k Appointments  ||  Supreme Court Orders Haridwar Collector Inquiry into Maa Chandi Devi Trust  ||  SC Recommends Statutory Appeal Against DJ’s Compensation Orders  ||  SC Dismisses Petition Challenging 2024 Maharashtra Assembly Elections Over Bogus Voting    

Inquiry Reports on 13 Communal Riots Since 1961 'Not Available', CIC Asks MHA For Status - (30 Dec 2018)

Information Commissioner Bimal Julka's directions came while hearing a plea by RTI activist Anjali Bhardwaj, who sought to know from the ministry, information on complete reports of various inquiry commissions or judicial commissions on communal riots.

Tags : CIC  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved