SC: Section 22 of Hindu Succession Act Preference For Class-I Heirs Applies to Agricultural Land  ||  Supreme Court: Refund Clause in Sale Agreement Does Not Extinguish Right to Specific Performance  ||  SC Clarifies When a Probate Application Filed After a Testator's Death is Time-Barred  ||  Madras HC: Coordinate Bench Cannot Reopen Issue Already Settled by Another Division Bench  ||  Delhi HC Urges Law to Regulate Media, Notes Anyone with a Mobile Phone Can Claim to be a Journalist  ||  CCI Rejects Allegations of Collusion Involving Reliance Jio and More Than 4,500 Entities  ||  Allahabad HC: Working Mother with Child Custody Cannot Shift Entire Maintenance Liability to Father  ||  Bombay HC: Possessory Suit U/S 6 of the SRA is Maintainable Despite a Licensor-Licensee Relationship  ||  Del HC: Master's Candidates Without the Prescribed Bachelor's Degree are Ineligible as Govt Teacher  ||  Cal HC: BSF Cannot Deny DIG Rank to an Officer Injured in 1995 Road Accident After Earlier Promotion    

Delhi HC Grants Bail to Man Involved with Tahir Hussain in North East Delhi Riots - (08 Feb 2021)

CRIMINAL

Delhi High Court has granted bail to one Liyakat Ali who was sent to judicial custody by a Delhi Court for his involvement with suspended Aam Aadmi Party Councillor Tahir Hussain in the North East Delhi Riots that broke out in February 2020.

Tags : DELHI HIGH COURT   LIYAKAT ALI   NORTH EAST DELHI RIOTS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved