SC: Public Premises Act Prevails over State Rent Laws For Evicting Unauthorised Occupants  ||  SC: Doctors Were Unwavering Heroes in COVID-19, and Their Sacrifice Remains Indelible  ||  SC Sets Up Secondary Medical Board to Assess Passive Euthanasia Plea of Man in Vegetative State  ||  NCLAT: Amounts Listed As ‘Other Advances’ in Company’s Balance Sheet aren’t Financial Debt under IBC  ||  NCLT Ahmedabad: Objections to Coc Cannot Bar RP From Challenging Preferential Transactions  ||  J&K&L HC: Courts Should Exercise Caution When Granting Interim Relief in Public Infrastructure Cases  ||  Bombay HC: SARFAESI Sale Invalid if Sale Certificate is Not Issued Prior to IBC Moratorium  ||  Supreme Court: Police May Freeze Bank Accounts under S.102 CrPC in Prevention of Corruption Cases  ||  SC: Arbitrator’s Mandate Ends on Time Expiry; Substituted Arbitrator Must Continue After Extension  ||  SC: Woman May Move Her Department’s ICC For Harassment by Employee of Another Workplace    

Calcutta High Court Stays Investigation Against BJP's Kailash Vijayvargiya, Mukul Roy - (17 Nov 2020)

CRIMINAL

Calcutta High Court has stayed the police investigation against Bharatiya Janta Party leaders Kailash Vijayvargiya, Mukul Roy and two others in connection with a First Information Report over participation in a demonstration which the State had deemed unlawful.

Tags : CALCUTTA HIGH COURT   KAILASH VIJAYVARGIYA   MUKUL ROY  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved