Del. HC: If Accused Discharged/Acquitted under PMLA, Properties Attached Shall be Released
||
Bom. HC: For Issuing Reopening Notice After Three Years, Sanctioning Authority has to be PCCIT
||
Del. HC: Delhi Govt. to Frame Policy for Compensation to Victims of Chinese Manjha
||
Del HC: Stay on Delhi Govt’s Circular Asking Private Unaided Schools to Get Sanction Before Fee Hike
||
SC: Stamp Duty Can be Imposed by State on Insurance Policies Executed Within State
||
SC: IO to Make Clear & Complete Entries in Chargesheet, Role Played by Each Accused to be Mentioned
||
Madras High Court: Guidelines Issued to Eradicate Manual Scavenging
||
Ker. HC: Payment of Interest Can’t be Reviewed or Added While Enforcing Foreign Award
||
Del. HC: ED Cannot Invoke Section 50 of PMLA Against Citizens Who Aren’t Suspects
||
SC: Without Examining Lawfulness of 'Minutes of Order' Filed by Advocates, Orders Cannot be Passed
Sign In/Sign Up
Toggle navigation
Top Story
Judgments
Notifications
International Cases
News
Inpress
PM Modi, in Election Year, Says Ordinance on Ram Mandir Only After SC Ruling
- (01 Jan 2019)
The court is scheduled to take up the hearing on January 4.
Tags :
COURT
SC
Share :