Supreme Court Upholds the Constitutionality of Life Sentences Without Remission Until Natural Death  ||  Supreme Court: Service Benefits Can't be Refused Due to Missing ACRs Not Attributable to Employees  ||  Supreme Court: Courts May Grant Lesser Relief under Order VII Rule 7 CPC, But Not a Different Claim  ||  Supreme Court Dismisses Lokpal's Plea Against Delhi HC Order Quashing Probe into Defence Secretary  ||  SC Grants Bail to Two UAPA Accused, Citing 12-Year Incarceration and Violation of Article 21  ||  Madras High Court: Seeking Divorce over Wife's Accidental Hip Injury is Inhumane  ||  Kerala High Court Directs Stronger Audit and Financial Oversight in Guruvayur Devaswom  ||  Madras High Court Directs State and Judiciary to Expedite Rape and POCSO Trials  ||  Karnataka HC Upholds RTO's Power to Cancel Registration Secured by False Documents  ||  Karnataka HC: Bengaluru-Mysuru Corridor Could be Biggest Scam, Farmers Deprived of Land    

SC Extends Deadline for Judgment in Criminal Conspiracy Case Against BJP Leaders - (24 Aug 2020)

CRIMINAL

Supreme Court has extended the deadline to 30th September, 2020 for the Central Bureau of Investigation Court to deliver its judgment in the Babri Masjid demolition case which sees senior Bharatiya Janta Party leaders like L K Advani, M M Joshi, Uma Bharati and Kalyan Singh facing criminal charges.

Tags : SUPREME COURT   BABRI MASJID DEMOLITION CASE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved