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 Directs Forwarding of Report in ISRO Espionage Case to CBI - (15 Apr 2021)

CRIMINAL

Supreme Court has directed that the report submitted by Justice DK Jain Committee regarding the erring officials who implicated scientist Dr Nambi Narayanan in the ISRO Espionage case be forwarded to the Central Bureau of Investigation for further action. The Court has directed the CBI to report to the Supreme Court the decision taken on the enquiry report within three months.

Tags : SUPREME COURT   ISRO ESPIONAGE CASE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved