Supreme Court: Section 17A PC Act Does Not Cover Bribe Demands Unrelated to Official Duty  ||  Supreme Court Directs Centre to Promote Interim Compensation Scheme for Road Accident Victims  ||  Karnataka High Court Upholds Homicide Charge Against Father for Letting Minor Son Drive  ||  Karnataka High Court Grants Bail to Pan Masala Maker in Rs. 42 Crore Cess Evasion Case  ||  Karnataka High Court: Advocates Practising Without Clearing AIBE May Face Criminal Action  ||  Allahabad HC Orders Scrutiny of UP Basic School Teachers’ Educational and Appointment Records  ||  AP HC: Fabricated Sale Agreements and Breach of Property Undertaking Constitute Perjury  ||  Supreme Court: State Cannot Acquire Temple Property Through Gift Deed  ||  Supreme Court: HC Registry Should Exclude Court Vacations When Listing Cases After Fixed Days  ||  Supreme Court Flags Stark Non-Compliance With Directions on CAPF Cadre Review    

SC Issues Notice on Habeas Plea Challenging Detention of Ex-J&K CM Omar Abdullah - (14 Feb 2020)

CRIMINAL

Supreme Court has issued notice to the Central Government and Jammu and Kashmir (J&K) Administration on the Habeas Corpus Petition filed by Sarah Abdullah Pilot against the detention of her brother Omar Abdullah, former Chief Minister (CM) of Jammu and Kashmir, under the J&K Public Safety Act, 1978.

Tags : SUPREME COURT   DETENTION OF OMAR ABDULLAH  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved