Bom. HC: Cannot Book Lawyer for Asking CBI Officers to Show their Identity Cards  ||  Allahabad HC: Definition of Dependent Family to Include ‘Widowed Daughter’  ||  Ker. HC: Under 'Recruitment by Transfer', Prescribed Conditions Need to be Scrupulously Followed  ||  SC: Litigant Owes a Duty to be Vigilant about Pending Judicial Proceedings  ||  SC: Superior Courts Should Avoid Adverse Comments on Personal Conduct & Caliber of Judicial Officers  ||  SC: Higher Court Can Examine Existence of Jurisdi. Fact Even if Trial Court Fails to Frame Issue  ||  SC: Confession by Accused, in Custody Not Admissible Except to the Extent of Applicability of S. 27  ||  Gauhati HC: DRT Has to Dispose of Application under Section 17 of SARFAESI Act as per RDB Act  ||  Kerala HC: Showing or Waving Black Flag to a Person Cannot Amount to Defamation  ||  Del. HC: Merit Based Review of Arb. Award Involving Reappraisal of Factual Findings is Impermissible    

CIVIL - Supreme Court Pulls Up Assam Government Over NRC - (20 Feb 2019)

CIVIL

Supreme Court has pulled up Assam Government for creating confusion in final draft of National Register of Citizens (NRC) and not re-evaluating claims of those who have been left out.

Tags : SUPREME COURT   NRC  

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