Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Kerala HC Directs Customs Not to Arrest M.Sivasankar in Gold Smuggling Case - (20 Oct 2020)

CUSTOMS

Kerala High Court has directed the Customs Department not to arrest the former Principal Secretary to Kerala Chief Minister, M. Sivasankar IAS, till 23rd October, 2020 on which day, it will consider his anticipatory bail applications in cases registered by the Customs Department as well as that by the Enforcement Directorate.

Tags : KERALA HIGH COURT   M.SHIVASANKAR  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved