Bombay HC: National Security Justifies Denial of Police Clearance Certificate  ||  Bombay HC: Comic Remarks Without Malicious Intent Not Religious Insult  ||  J&K&L High Court: Scandalous Allegations Against Judicial Officers in Pleadings Impermissible  ||  P&H HC: Writ Petition Against Private Trust's Contractual Employment Dismissed  ||  Gujarat HC: Customary Divorce Entitles Daughter to Family Pension  ||  Calcutta HC: ECI's Prerogative to Deploy Central Employees as Counting Supervisors Upheld  ||  Calling the Situation Grim, the Supreme Court Takes Suo Motu Cognizance of Delays in NCLT Approvals  ||  Supreme Court: Admission of a Claim by a Resolution Professional is Not Debt Acknowledgment  ||  Supreme Court: Public Figures Must Exercise Caution as Their Words Have Consequences in Society  ||  SC: State Must Act as a Model Employer, Criticising the Union For Not Regularising ISRO Workers    

Calcutta HC Sets Aside Single Judge's Order Reviving Criminal Proceedings Against Anisur Rehman - (15 Apr 2021)

CRIMINAL

Calcutta High Court has set aside an order of a Single Judge reviving criminal proceedings against erstwhile West Bengal BJP leader Anisur Rehman without granting him an opportunity of being heard and remanded the matter back for being considered afresh.

Tags : CALCUTTA HIGH COURT   ANISUR REHMAN  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved