Bombay HC: National Security Justifies Denial of Police Clearance Certificate  ||  Bombay HC: Comic Remarks Without Malicious Intent Not Religious Insult  ||  J&K&L High Court: Scandalous Allegations Against Judicial Officers in Pleadings Impermissible  ||  P&H HC: Writ Petition Against Private Trust's Contractual Employment Dismissed  ||  Gujarat HC: Customary Divorce Entitles Daughter to Family Pension  ||  Calcutta HC: ECI's Prerogative to Deploy Central Employees as Counting Supervisors Upheld  ||  Calling the Situation Grim, the Supreme Court Takes Suo Motu Cognizance of Delays in NCLT Approvals  ||  Supreme Court: Admission of a Claim by a Resolution Professional is Not Debt Acknowledgment  ||  Supreme Court: Public Figures Must Exercise Caution as Their Words Have Consequences in Society  ||  SC: State Must Act as a Model Employer, Criticising the Union For Not Regularising ISRO Workers    

Twitter Suspends Personal Account of Pakistan Spokesman After India's Complaints - (21 Feb 2019)

According to Geo News, Faisal was giving "minute-by-minute updates on the Kulbhushan Jadhav case", which is being heard at the International Court of Justice (ICJ), and was also posting tweets on what he called the "Indian atrocities" in Jammu and Kashmir.

Tags : COURT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved