SC: Public Premises Act Prevails over State Rent Laws For Evicting Unauthorised Occupants  ||  SC: Doctors Were Unwavering Heroes in COVID-19, and Their Sacrifice Remains Indelible  ||  SC Sets Up Secondary Medical Board to Assess Passive Euthanasia Plea of Man in Vegetative State  ||  NCLAT: Amounts Listed As ‘Other Advances’ in Company’s Balance Sheet aren’t Financial Debt under IBC  ||  NCLT Ahmedabad: Objections to Coc Cannot Bar RP From Challenging Preferential Transactions  ||  J&K&L HC: Courts Should Exercise Caution When Granting Interim Relief in Public Infrastructure Cases  ||  Bombay HC: SARFAESI Sale Invalid if Sale Certificate is Not Issued Prior to IBC Moratorium  ||  Supreme Court: Police May Freeze Bank Accounts under S.102 CrPC in Prevention of Corruption Cases  ||  SC: Arbitrator’s Mandate Ends on Time Expiry; Substituted Arbitrator Must Continue After Extension  ||  SC: Woman May Move Her Department’s ICC For Harassment by Employee of Another Workplace    

CRIMINAL - Kerala Court Summons Arnab Goswami in Defamation Case for Alleged Anti-Kerala Remarks - (22 Mar 2019)

CRIMINAL

Judicial First Class Magistrate Court in Kannur in Kerala has summoned Arnab Goswami, Editor-in-Chief of Republic TV, in a criminal defamation case filed for allegedly humiliating Keralites during a channel discussion.

Tags : KERALA COURT   ARNAB GOSWAMI   DEFAMATION  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved