Delhi HC: Saying “Maro Sale Ko” During a Fight Alone Does Not by Itself Establish Intent to Kill  ||  Delhi HC Ordered Removal of Fake News About Judges’ London Badminton Event, Restrained its Sharing  ||  Bombay HC: Calling Police over Routine Transfers or External Complaints is Misconduct  ||  Delhi HC Upheld EC’s Decision Banning Political Ads in the Delhi Metro During Model Code of Conduct  ||  Delhi HC: In the Telegram Case Entire Social Media Platforms Can Be Blocked U/S 69A of the IT Act  ||  Supreme Court: Pedestrians' Right to Footpaths Cannot be Overridden by Motorists  ||  Supreme Court: Financier Cannot Seek Insurance For a Vehicle Surrendered by its Owner  ||  Madhya Pradesh High Court: Victims Must be Given a Hearing Even Before Closure Report Rejection  ||  Delhi HC: Payment of ‘Pagri’ Does Not Render Tenancy Non-Terminable, Allowing Eviction  ||  Ker HC Examined Whether Electro-Homeopathy Can be Practised Without Registration under Medical Laws    

Wait to Know How Netas' Assets Jump Drastically Just Got Longer as Govt Says It Needs More Time - (17 Apr 2019)

More than a year after the judicial order, the Centre has informed the SC that the permanent machinery to ascertain the exponential growth in assets of the politicians is yet to be finalised and would rather take some more time.

Tags : SC  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved