Supreme Court: Banks Cannot Invoke IBC Against Debtors For Builder-Linked Loans  ||  Supreme Court: Non-Disclosure of Failed Candidates’ Marks Does Not Imply They Passed Exams  ||  Supreme Court: Murder Accused Cannot Inherit Property of the Person Allegedly Killed  ||  Supreme Court: Delay in Deposit Does Not Automatically Cancel Contracts under Specific Relief Act  ||  SC: Railways is Treated as a Consumer under the Electricity Act, Not a Distribution Licensee  ||  Bom HC: Genuine Residents Cannot be Denied Relief Due to Aadhaar Deactivation or Biometric Mismatch  ||  Punjab & Haryana High Court: Raid on Rajinder Gupta’s Factory Soon After He Joined BJP From AAP  ||  Madhya Pradesh HC: Delay Can Be Condoned under Limitation Act Where Statute Has No Express Bar  ||  Cal HC Upholds PILs on Great Nicobar Project, Noting Alleged FRA Violations and Tribal Vulnerability  ||  Calcutta HC: Vodafone Idea Must Obtain Copyright Society Licence to Use Songs as Caller Tunes    

Gauhati High Court Looks for Report on Mob-Lynching of Nilotpal Das and Abhijeet Nath - (23 May 2019)

CRIMINAL

Gauhati High Court has directed the State Police to submit the status report with reference to the 2018 mob-lynching of Nilotpal Das and Abhijeet Nath in Karbi Anglong. Altogether 45 accused in the sensational case had recently appealed for bail in the High Court.

Tags : GAUHATI HIGH COURT   MOB-LYNCHING  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved