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    

SC Ventures Into Lifetime Ban Imposed on Mr. Yatin Oza to Practice as Senior Counsel - (11 Mar 2021)

CRIMINAL

Supreme Court has ventured if the lifetime ban imposed on Mr. Yatin Oza to practice as a senior counsel can be kept in abeyance after the expiry of one year from when the full court of the Gujarat High Court had resolved to withdraw his designation, for 2-3 periods of six months each, during which the matter shall remain pending before the Supreme Court to monitor his conduct.

Tags : SUPREME COURT   MR. YATIN OZA  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved