P&H HC: Eyewitness Account Not Credible if Eyewitness Directly Identifies Accused in Court  ||  Delhi HC: Conditions u/s 45 PMLA Have to Give Way to Article 21 When Accused Incarcerated for Long  ||  Delhi High Court: Delhi Police to Add Grounds of Arrest in Arrest Memo  ||  Kerala High Court: Giving Seniority on the Basis of Rules is a Policy Decision  ||  Del. HC: Where Arbitrator has Taken Plausible View, Court Cannot Interfere u/s 34 of A&C Act  ||  Ker. HC: No Question of Estoppel Against Party Where Error is Committed by Court Itself  ||  Supreme Court: Revenue Entries are Admissible as Evidence of Possession  ||  SC: Mere Breakup of Relationship Between Consenting Couple Can’t Result in Criminal Proceedings  ||  SC: Bar u/s 195 CrPC Not Attracted Where Proceedings Initiated Pursuant to Judicial Order  ||  NTF Gives Comprehensive Suggestions on Enhancing Better Working Conditions of Medical Professions    

Madras High Court Questions Need for Converting Jaya's House Into Memorial - (09 Jul 2019)

CIVIL

Madras High Court has questioned the need for converting the residence of former chief minister J Jayalalithaa, Veda Nilayam, into a memorial and noted that if a similar decision would be taken for her Kodanadu estate house. The Court observed that, "When the ministers day in and day out are chanting the name of their leader in her memory, what is the need for raising a memorial from the public funds" .

Tags : MADRAS HIGH COURT   JAYA  

Share :        

Disclaimer | Copyright 2024 - All Rights Reserved