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    

Congress Accuses BJP of 'Politicisation' of Judiciary, Ignoring Collegium Recommendation - (24 Jun 2019)

BJP government's collusive laxity in ignoring repeated requests of SC to impeach J Shukla & overzealousness to ignore J.A.A.Kureshi from being appointed CJ stinks of politicisation of judiciary with the intent to remote control the temple of justice," Congress' chief spokesperson Randeep Surjewala tweeted

Tags : SC  

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