Gauhati HC: DRT Has to Dispose of Application under Section 17 of SARFAESI Act as per RDB Act  ||  Kerala HC: Showing or Waving Black Flag to a Person Cannot Amount to Defamation  ||  Del. HC: Merit Based Review of Arb. Award Involving Reappraisal of Factual Findings is Impermissible  ||  Del. HC: It is the Product and Not the Technology Used that Determines HSN Classification  ||  P&H HC: Provis. of Punjab Recruitment of Ex-Servicemen (First Amendment) Rules are Unconstitutional  ||  Cal HC: High Time that Irretrievable Breakdown of Marriage be Read as Grounds of Desertion & Cruelty  ||  Supreme Court: Third Party Can File SLP Against Quashing Of Criminal Proceedings  ||  SC: Absolute Ownership in Property as Per HSA Can’t be Claimed by Woman with Limited Interest  ||  SC: Can’t Forego Fundamental Requirements of Election of Society in Absence of Specific Provisions  ||  SC: Special Efforts Should be Made to Identify Women Prisoners Eligible for Release u/s 479 of BNSS    

Gurugram Land Case: Supreme Court Slams CBI for its ‘Shoddy Probe’ - (03 Dec 2019)

CRIMINAL

Supreme Court has slammed the Central Bureau of Investigation for its ‘shoddy probe’ into the then Bhupinder S Hooda Govt’s decision to notify 1400 acres of land in Gurugram, Haryana allegedly to help builders.

Tags : SUPREME COURT   GURUGRAM LAND CASE  

Share :        

Disclaimer | Copyright 2024 - All Rights Reserved