Allahabad HC Explains: Does Conversion Automatically Strip a Person of Scheduled Tribe Status?  ||  Delhi HC Rejects Vimal Elaichi Plea against FDA Notice to Shah Rukh Khan, Ajay Devgn, Tiger Shroff  ||  Calcutta HC Upholds Jail Term for Owner Over Unauthorised Construction under Roof-Repair Permit  ||  P&H HC: 'Judges Must Have Spine to Do Justice'; 76-Year-Old PMLA Accused Gets Bail on Ill-Health  ||  Punjab & Haryana HC: Bail Granted to Two More UGC NET Paper Leak Accused, Including Kingpin  ||  Kerala HC: Police Cover for Big TV Journalist Threatened over Muslim Scholar's Remarks  ||  SC: Electricity Dues over 2 Years Recoverable only if Shown Continuously as Outstanding  ||  Allahabad HC Criticises UP Govt for Using Goondas Act as a ‘Tool of Oppression’  ||  Gujarat HC: Complaint Made in Good Faith does not Amount to Defamation  ||  Allahabad HC: Bar Association Membership Disputes Are Private, Outside Writ Jurisdiction    

Delhi HC Refuses to Stay ED Summons to Former J&K Chief Minister Mehbooba Mufti - (19 Mar 2021)

CRIMINAL

Delhi High Court has refused to grant a stay on summons by the Enforcement Directorate (ED) issued to the former Chief Minister of Jammu and Kashmir, Mehbooba Mufti on a case against her under Section 50 of the Prevention of Money Laundering Act, 2002.

Tags : DELHI HIGH COURT   FORMER J&K CHIEF MINISTER MEHBOOBA MUFTI  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved