SC: Electricity Dues over 2 Years Recoverable only if Shown Continuously as Outstanding  ||  Allahabad HC Criticises UP Govt for Using Goondas Act as a ‘Tool of Oppression’  ||  Gujarat HC: Complaint Made in Good Faith does not Amount to Defamation  ||  Allahabad HC: Bar Association Membership Disputes Are Private, Outside Writ Jurisdiction  ||  P&H HC: Section 147A Income Tax Act Unconstitutional; Legislature Can’t Override Court Findings  ||  Karnataka HC: Refusing to Return Child’s Volleyball, Asking for Parent Not Abetment of Suicide  ||  Can an IBC Resolution Plan Survive the Death of its Proponent? NCLAT Answers  ||  Supreme Court: Rape Conviction Possible Without S.376 Charge if POCSO Case Fails on Age Proof  ||  SC: Mere Long Possession Can't Establish Adverse Possession; Hostile Intent is Required  ||  Supreme Court Finds Gaps in FSSAI’s Proposed Warning Labels for Foods High in Fat, Sugar and Salt    

Delhi HC Junks Bail Application of Bhawna Arora, Accused of Ink Attack on CM Arvind Kejriwal - (20 Jan 2016)

Delhi HC has junked bail application moved by Bhawna Arora, accused of throwing ink on CM Arvind Kejriwal with due intention to malign his reputation and remanded her to judicial custody after the investigating agency said she was not required for further custodial interrogation.

Tags : DELHI HC   CM ARVIND KEJRIWAL  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved