SC: Recoveries U/S 27 of Evidence Act Alone Cannot Sustain Conviction; 1988 Murder Acquittal Restored  ||  SC: Successive Impleadment Applications are Barred by Res Judicata under Different CPC Provisions  ||  Supreme Court Halts Coercive Measures in CJP Protest Cases, Directs Release of Minors  ||  Supreme Court: National Commission for Scheduled Castes Lacks Power to Pass Binding Orders  ||  Bombay HC: Alleged Illegal Arrest Alone Cannot Trigger Contempt Action Against Police  ||  Bombay HC Quashes Order against Taiwan National, Says Online Study Didn't Breach Visa Rules  ||  P&H High Court Issues Directions on LADC Scheme After Reviewing Lawyers' Objections  ||  Allahabad HC: Suspension of Sentence Plea Need Not Take Priority if Appeal is Ready  ||  Allahabad High Court: Surcharge Recovery From Pradhan Must Follow Panchayat Raj Act Procedure  ||  Allahabad HC Directs IB Probe into 4 Lucknow Lawyers, Raises Concern over Lawyer-Police Nexus    

Supreme Court Summons Subrata Roy Over Rs. 5,000 Crore Defaults - (01 Feb 2019)

Supreme Court has ordered Sahara group chairman Subrata Roy to remain present in court on February 28 and answer why action shouldn't be initiated against him as business group repeatedly failed to meet deadlines to deposit Rs 25,781 crore with Sebi, as directed by the Supreme Court in August 2012.

Tags : SUPREME COURT   SUBRATA ROY  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved