Del HC: Pre-SCN Consultation is Unnecessary in Large-Scale GST Fraud Cases with Complex Transactions  ||  Calcutta HC: Unilaterally Appointed Arbitrator Violates Natural Justice and Sets Aside the Award  ||  Raj HC Upholds Padmesh Mishra’s AAG Appointment, Noting Advocacy Skill isn’t Tied to Experience  ||  Supreme Court: Photographing a Woman not Engaged in Private Acts Does not Constitute Voyeurism  ||  SC Directs UPSC to Permit Scribe Changes Till Seven Days Before Exams and Review Screen-Reader Use  ||  Madras HC: Freedom of Religion Cannot Extend to Disturbing Peace Within Temple Premises  ||  Delhi HC: Lokpal Cannot Form a Prima Facie View on Corruption Without Hearing The Official  ||  MP High Court: DRT Cannot Restrict or Impose Conditions on a Person's Foreign Travel  ||  Bombay HC: Results of Dec 2 And 20 Local Body Election Must be Declared Together  ||  Delhi HC: Employment Disputes Cannot be Treated as Commercial Cases under the Act    

Did Not Reduce Security Cover Provided to Chandrababu Naidu, Andhra Govt Tells High Court - (02 Jul 2019)

The Telugu Desam Party chief had on Monday moved the high court after Chief Minister Jagan Mohan Reddy decided to reduce the security cover provided to Naidu, his son Nara Lokesh, and other family members.

Tags : COURT   HIGH COURT  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved