Del. HC Stresses Mandatory Legal Assistance to Preserve Fairness and Integrity of Criminal Trials  ||  Supreme Court: Delhi High Court Ruling upheld on Taekwondo National Sports Federation Recognition  ||  SC: Blockchain-Based Digitisation of Land Records Necessary to Reduce Property Document Litigation  ||  Supreme Court to NCLT : Limit Power to Decide Intellectual Property Title Disputes under IBC  ||  Bombay HC: Railway Employee With Valid Privilege Pass is Bona Fide Passenger Despite Missing Entries  ||  Delhi High Court: Mere Pleadings Made To Prosecute or Defend a Case Do Not Amount To Defamation  ||  Delhi High Court: Asking an Accused To Cross-Examine a Witness Without Legal Aid Vitiates The Trial  ||  Delhi High Court: Recruitment Notice Error Creates No Appointment Right Without Vacancy  ||  Supreme Court: Subordinate Legislation Takes Effect Only From its Publication in The Official Gazette  ||  Supreme Court: DDA Must Adopt a Litigation Policy To Screen Cases and Avoid Unnecessary Filings    

Chhattisgarh HC Grants Interim Protection from Arrest to Mohammed Zubair - (06 Oct 2020)

CRIMINAL

Chhattisgarh High Court has ordered that no coercive action should be taken against Mohammed Zubair, co-founder of fact-checking portal 'Alt News', in the First Information Report lodged against him over a twitter response.

Tags : CHHATTISGARH HIGH COURT   MOHAMMED ZUBAIR  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved