Del. HC: Obtaining of Voice Samples of Accused Must be in Compliance with Telegraph Act  ||  P&H HC: Peaceful Protest is Not a Penal Offence Under Section 188 IPC  ||  All HC: AO Must Consider Form 10 u/s 17 Supplied After Limitation But Before Assessment is Completed  ||  Ker. HC Issues Guidelines on Handling Digital Evidence Containing Sexually Explicit Materials  ||  Del. HC: Cyber Crimes Dissuade Aspirations of Advanced 'Digital Bharat'  ||  Del. HC: Suspension of Entity Can’t be Continued Indefinitely  ||  Del. HC: Woman Can be 'Karta' of HUF  ||  SC: Court Can’t Impose Bail Condition that Husband Must Resume Conjugal Life with Wife  ||  SC Takes Suo Moto Cognizance of Cal. HC Judgment that Adviced Adolescents on Sexual Behavior  ||  JKL HC: Court Can’t be Guided by Personal Law While Deciding Apportionment of Compensation    

Plea Against Aadhaar Ordinance: SC Asks Petitioner to Approach HC - (05 Apr 2019)

CIVIL

Supreme Court has refused to entertain a plea challenging recent Aadhaar Ordinance brought by Centre and asked the petitioners to approach high court first with its grievances.

Tags : SUPREME COURT   AADHAAR ORDINANCE  

Share :        

Disclaimer | Copyright 2023 - All Rights Reserved