Delhi HC: Daughter-In-Law Has No Independent Right in Mother-In-Law’s Self-Acquired House  ||  SC: Prolonged Separation Can Constitute Cruelty and Desertion  ||  SC: Menstrual Hygiene Right Requires Effective Ground-Level Implementation Nationwide  ||  SC: Court Permission Mandatory for Guardian’s Sale of Minor’s Property  ||  SC: Daughter Doesn't Lose Ties With Natal Family After Marriage, Such Stereotype is Unconstitutional  ||  SC: Limitation For Filing S.34 Appeal Starts From Disposal of S.33 Application, Allowed or Rejected  ||  SC: In Cases of Drug Trade Threats to the Nation, Sovereignty Prevails over Personal Liberty  ||  Delhi HC: Plaintiff Can Obtain a Refund of Court Fees After an IBC Resolution Plan “Settlement”  ||  Ker HC: Default Bail is Available if Final Report is E-Filed After 5 Pm on Last Statutory Day  ||  J&K&L HC: NDPS Act Provisions Extending Investigation Time Apply to Narco-Terror Cases under UAPA    

Calcutta High Court Seeks Replies from President and Secretary of Mendipur Bar Association - (18 Feb 2020)

CIVIL

Calcutta High Court has sought replies from the President and Secretary of the Mendipur Bar Association explaining why action must not be taken against them in light of the incessant lawyers' strike in the district.

Tags : CALCUTTA HIGH COURT   INCESSANT LAWYERS' STRIKE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved