Manipur HC: State Establishments Must Record Transgender Person’s New Name & Gender in Documents  ||  Delhi HC: Failure to Frame Counter Claim Despite Pleadings is Patently Illegal  ||  Mumbai Commission Holds Reliance Retail Liable for Defective AC Replacement Failure  ||  SC Orders ASI to Supervise Repair of Mehrauli’s Ancient Dargahs  ||  SC Reprimands Bihar IPS Officer for Affidavit Supporting Murder Convict  ||  SC Rejects Review Plea on WB SSC Jobs, Upholds Quashing of 25k Appointments  ||  SC Rejects Review Plea on WB SSC Jobs, Upholds Quashing of 25k Appointments  ||  Supreme Court Orders Haridwar Collector Inquiry into Maa Chandi Devi Trust  ||  SC Recommends Statutory Appeal Against DJ’s Compensation Orders  ||  SC Dismisses Petition Challenging 2024 Maharashtra Assembly Elections Over Bogus Voting    

Allahabad High Court Rejects PIL Seeking Judicial Enquiry into Hathras Case - (07 Dec 2020)

CRIMINAL

Allahabad High Court has refused to entertain a Public Interest Litigation (PIL) seeking Judicial Enquiry under Commissions of Inquiry Act, 1952 into Hathras case.

Tags : ALLAHABAD HIGH COURT   HATHRAS CASE  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved