SC: Absence of Independent Witnesses is Not Fatal if Injured Eyewitness Testimony is Sterling  ||  Supreme Court: Prosthetic Limb Costs Must Be Compensated To Restore Victims’ Dignity  ||  Supreme Court: Probate Can be Revoked For Non-Impleadment of Parties and Suppression of Facts  ||  SC: Plaint Cannot be Rejected For Valuation or Court Fee Defects Without Chance to Rectify  ||  SC Rules Government Grants Act Overrides Rent Law, Sets Aside Eviction Proceeding Against Union Govt  ||  SC: Civil Court Has No Jurisdiction in Boundary Dispute Between Maharashtra Panchayat & Municipality  ||  Allahabad HC: Two Criminal Cases Insufficient to Label a Person as 'Goonda' and Harm Reputation  ||  Bom HC: Sprinkling Mustard Without Ill Intent Before a House is Not an Offence under Black Magic Act  ||  J&K&L HC: Preventive Detention Invalid When Based on Speculative Fear of Election Disturbance  ||  Bombay High Court: POSH Act Penalises False Complaints by Women But Not Those Who Instigate Them    

Bombay HC Asks Mumbai Police If They Intend to Further Investigate Arnab Goswami - (18 Mar 2021)

CRIMINAL

Bombay High Court has sought to know from the Mumbai Police if they intended to further investigate ARG Outlier Media Pvt Ltd and Arnab Goswami in the TRP Scam, as, even after two charge sheets, the channel was only a suspect on police records.

Tags : BOMBAY HIGH COURT   TRP SCAM CASE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved