Bombay HC: Clarifies Procedure for Executing Foreign Decrees  ||  Supreme Court: Bureaucratic Delay No Excuse  ||  Supreme Court Grants Full Disability Pension Arrears to Veterans  ||  Delhi HC: Workman Cannot Claim Section 17(B) of the ID Act Wages after Reaching Superannuation Age  ||  Allahabad HC: Caste by Birth Remains Unchanged Despite Conversion or Inter-Caste Marriage  ||  Delhi High Court: Tweeting Corruption Allegations Against Employer Can Constitute Misconduct  ||  Delhi High Court: State Gratuity Authorities Lack Jurisdiction over Multi-State Establishments  ||  Kerala High Court: Arrest Grounds Need Not Mention Contraband Quantity When No Seizure is Made  ||  SC: Silence During Investigation Does Not Ipso Facto Mean Non-Cooperation to Deny Bail  ||  Supreme Court: High Courts Cannot Re-Examine Answer Keys Even in Judicial Service Exams    

Supreme Court Junks Plea Based on Justice Katju's Blog - (24 Nov 2015)

SC has junked plea challenging a Delhi HC order rejecting a PIL seeking CBI inquiry into allegation of former apex court judge Justice Markandey Katju that a former CJI had made "improper compromises" to allegedly favour a Madras High Court judge despite adverse intelligence report against him.

Tags : SC   JUSTICE KATJU  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved