P&H HC: Eyewitness Account Not Credible if Eyewitness Directly Identifies Accused in Court  ||  Delhi HC: Conditions u/s 45 PMLA Have to Give Way to Article 21 When Accused Incarcerated for Long  ||  Delhi High Court: Delhi Police to Add Grounds of Arrest in Arrest Memo  ||  Kerala High Court: Giving Seniority on the Basis of Rules is a Policy Decision  ||  Del. HC: Where Arbitrator has Taken Plausible View, Court Cannot Interfere u/s 34 of A&C Act  ||  Ker. HC: No Question of Estoppel Against Party Where Error is Committed by Court Itself  ||  Supreme Court: Revenue Entries are Admissible as Evidence of Possession  ||  SC: Mere Breakup of Relationship Between Consenting Couple Can’t Result in Criminal Proceedings  ||  SC: Bar u/s 195 CrPC Not Attracted Where Proceedings Initiated Pursuant to Judicial Order  ||  NTF Gives Comprehensive Suggestions on Enhancing Better Working Conditions of Medical Professions    

Supreme Court: Royal Family to Control, Manage Padmanabha Swamy Temple - (14 Jul 2020)

CIVIL

Supreme Court has held that the Padmanabha Swamy temple in Thiruvananthapuram, will continue to be managed by and be in the control of the Travancore royal family, directing an audit of the temple accounts of the past 25 years.

Tags : SUPREME COURT   PADMANABHA SWAMY TEMPLE  

Share :        

Disclaimer | Copyright 2024 - All Rights Reserved