Supreme Court Upholds the Constitutionality of Life Sentences Without Remission Until Natural Death  ||  Supreme Court: Service Benefits Can't be Refused Due to Missing ACRs Not Attributable to Employees  ||  Supreme Court: Courts May Grant Lesser Relief under Order VII Rule 7 CPC, But Not a Different Claim  ||  Supreme Court Dismisses Lokpal's Plea Against Delhi HC Order Quashing Probe into Defence Secretary  ||  SC Grants Bail to Two UAPA Accused, Citing 12-Year Incarceration and Violation of Article 21  ||  Madras High Court: Seeking Divorce over Wife's Accidental Hip Injury is Inhumane  ||  Kerala High Court Directs Stronger Audit and Financial Oversight in Guruvayur Devaswom  ||  Madras High Court Directs State and Judiciary to Expedite Rape and POCSO Trials  ||  Karnataka HC Upholds RTO's Power to Cancel Registration Secured by False Documents  ||  Karnataka HC: Bengaluru-Mysuru Corridor Could be Biggest Scam, Farmers Deprived of Land    

CRIMINAL - Bombay HC Acquits Doctor in Rs. 100 Bribery Case, 4 Years After His Demise - (06 Mar 2019)

CRIMINAL

Bombay High Court has acquitted a doctor, who passed away in 2015, after 32 years from the charges of asking for Rs. 100 as bribe for issuing a death certificate.

Tags : BOMBAY HIGH COURT   DOCTOR   BRIBERY   32 YEARS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved