Madras HC: Police Superintendent not Liable For IO’s Delay In Filing Chargesheet or Closure Report  ||  Supreme Court: Provident Fund Dues Have Priority over a Bank’s Claim under the SARFAESI Act  ||  SC Holds Landowners Who Accept Compensation Settlements Cannot Later Seek Statutory Benefits  ||  Supreme Court: Endless Investigations and Long Delays in Chargesheets Can Justify Quashing  ||  Delhi HC: Arbitrator Controls Evidence and Appellate Courts Cannot Reassess Facts  ||  Delhi HC: ED Can Search Anyone Holding Crime Proceeds, not Just Those Named in Complaint  ||  Delhi HC: ED Can Search Anyone Holding Crime Proceeds, not Just Those Named in Complaint  ||  Delhi HC: Economic Offender Cannot Seek Travel Abroad For Medical Treatment When Available In India  ||  SC: Governors and President Have No Fixed Timeline To Assent To Bills; “Deemed Assent” is Invalid  ||  SC: Assigning a Decree For Specific Performance of a Sale Agreement Does Not Require Registration    

SC Seeks Evidence Suggesting Alleged Terror Links of Suspected LeT Operative - (10 Sep 2020)

CRIMINAL

Supreme Court has granted two weeks to the National investigating Agency (NIA) for placing on record requisite evidence as to why Mohammad Irfan Gaus, an alleged member of banned terror outfit Laskhar-e-Taiba (LeT) should not be released.

Tags : SUPREME COURT   ALLEGED TERROR LINKS OF SUSPECTED LET OPERATIVE  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved