Calcutta HC Disqualifies Politician Mukul Roy from Assembly under Anti-Defection Law  ||  Supreme Court Bans Mining in and Around National Parks and Wildlife Sanctuaries  ||  Supreme Court Terms Delay in Framing Charges for 4 Years in Maharashtra Case ‘Shocking’  ||  Kerala High Court: Widow’s Remarriage No Bar to Compassionate Appointment  ||  Delhi HC: Child Care Leave Not Absolute but Cannot Be Denied Arbitrarily  ||  Bombay HC: Furnace Oil Not Part of ‘Plant & Machinery’, No Complete Sales Tax Set-Off  ||  MP HC: Injury Not Required to Prove Attempt to Murder  ||  Supreme Court: Tenant Must Pay Rent Despite Appeal Against Fixation Order Without Stay  ||  Supreme Court: Counterclaim under Order 8 Rule 6A CPC Allowed Only Against Plaintiff  ||  SC: Externally Procured Parts Given For Assembly, Not Used in Manufacture, Not Liable to Excise Duty    

Telangana HC Extends All Interim Orders Till November 06 - (01 Oct 2020)

CIVIL

Telangana High Court has extended the operation of interim orders passed by this Court, as well as by the District and other Subordinate Courts till 6th November, 2020.

Tags : TELANGANA HIGH COURT   EXTENSION OF INTERIM ORDERS  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved