Supreme Court: Rape Conviction Possible Without S.376 Charge if POCSO Case Fails on Age Proof  ||  SC: Mere Long Possession Can't Establish Adverse Possession; Hostile Intent is Required  ||  Supreme Court Finds Gaps in FSSAI’s Proposed Warning Labels for Foods High in Fat, Sugar and Salt  ||  Supreme Court Quashes ITS Officer's 'Deadwood' Retirement, Orders Rs. 15 Lakh Payment  ||  Uttarakhand HC: District Magistrate to Establish Public Helpline within 24 Hrs amid Water Pollution  ||  Allahabad HC: Custodial Violence and Molestation Are Crimes, Not Police Duty  ||  Gujarat High Court: Bombay Public Trust Registration is Covered by Section 43 of the Waqf Act  ||  J&K&L HC: Advocates not Above Law, No Immunity from Lawful Police Inquiry  ||  Gauhati HC: Talaq-e-Hasan Valid, Requires Registration under Assam Marriage Act  ||  NCLAT: NCLT President Empowered to Transfer Cases from One Bench to Another    

“Would Have Been Better If Muslim Side Had Agreed To Mediated Solution”: Yogi Adityanath On Ayodhya Case - (19 Sep 2019)

Speaking exclusively to Network 18 Group Editor Rahul Joshi, Uttar Pradesh CM Yogi Adityanath said that his government will respect the Supreme Court judgement on the Ayodhya case and that his govt. will implement the decision of the top court.

Tags : COURT   SUPREME COURT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved