CCPA Imposes Rs. 1 Lakh Penalty on Britannia Over Misleading ‘100% Whole Wheat Bread’ Claim  ||  Delhi High Court Upholds SEM Notice Asking Neha Bora to Sign Peace Bond Beyond Mere Hearsay  ||  Allahabad High Court: Rape Victims Cannot Be Denied Compensation for Lack of Medical Report  ||  Kerala High Court Quashes Guideline Restricting Production of Arrested Persons After 5 PM  ||  Gujarat High Court Upholds Acquittal of Two in Electric Fence Death of 11-Year-Old  ||  MP High Court Allows Tree Felling for Indore Metro, Orders Phased Cutting under Expert Watch  ||  Bombay High Court Awards Rs. 5 Lakh for Illegal Arrest, Orders Action Against Police, Magistrate  ||  Bombay High Court Sets Aside FIR Against Pune College Staff Over Murud Beach Tragedy  ||  Bombay High Court Proposes Forfeiting Rehab Homes of Slum Dwellers Dumping Garbage on Roads  ||  J&K&L High Court Sets Aside Rs. 10K Cost on Senior Advocate, Says Heated Exchanges are Common    

Special Court, New Delhi Rejects Tharoor's Plea Seeking Production of Pushkar's Tweets - (31 Jan 2020)

CRIMINAL

Special Court, New Delhi has dismissed Shashi Tharoor's plea seeking a copy of tweets posted by Sunanda Pushkar moments before her death, stating that section 91 of Code of Criminal Procedure, 1973 cannot be used to insist the Court to direct the Prosecution to place the documents which are already in public domain.

Tags : SPECIAL COURT   NEW DELHI   SHASHI THAROOR   SUNANDA PUSHKAR  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved