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    

INX Media Case: Delhi Court Issues Production Warrant Against Chidambaram After ED Arrests Him - (16 Oct 2019)

CRIMINAL

Special Delhi Court has issued a production warrant against former Union Finance Minister P Chidambaram after he was arrested by the Enforcement Directorate in connection with the INX Media alleged money laundering case. The Court issued the production warrant against Chidambaram after questioning him for about two hours at the Tihar Jail.

Tags : INX MEDIA   CHIDAMBARAM  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved