Supreme Court: Non-Signatory Can Be Bound By an Agreement if Involved in Performing the Contract  ||  Supreme Court: 'Washed-Off Theory' Inapplicable in Assessing Employee Retention Suitability  ||  SC Directs States/UTs to Grant Ex-Servicemen Quota to Cadets Disabled 40% or More in Training  ||  Delhi High Court Quashed Cases over Allegations of Excess Lead Content in Maggi Noodles  ||  Madras High Court: Advocates Cannot Hinder Police From Producing Arrested Lawyers Before a Court  ||  Allahabad HC Awarded Rs. 4.75 Lakh Compensation Over Illegal Vehicle Confiscation in a Beef Case  ||  Allahabad High Court: Strong Suspicion, Not Proof of Guilt, is Sufficient to Frame Charges  ||  Delhi HC: Prior Sanction Not Required Where Cognizance Preceded 2018 PC Act Amendment  ||  Bombay High Court: The Notion of a "Perfect Victim" in Rape Cases is a Myth  ||  Allahabad High Court: Prior Agreement With Inquiry Report Doesn't Vitiate Disciplinary Proceedings    

Gujarat High Court Disposes Petitions Against Alpesh Thakor and Dhavalsinh Zala - (01 Oct 2019)

ELECTION

Gujarat High Court has directed Speaker Rajendra Trivedi to expeditiously decide on the disqualification application moved by Congress against turncoats Alpesh Thakor and Dhavalsinh Zala, preferably within November 2. The direction came from the Court in connection with petitions filed by Congress chief whip in Assembly Ashwin Kotwal seeking direction to the Speaker to disqualify the duo and ensure that they do not participate in the present house in any manner.

Tags : GUJARAT HIGH COURT   ALPESH THAKOR  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved