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    

Allahabad High Court Seeks UP Govt's Response in 1987 Maliana Massacre Case - (26 Apr 2021)

CRIMINAL

Allahabad High Court has sought response from the Uttar Pradesh Government on a petition seeking expeditious trial in the 1987 Maliana village massacre case. The Court has called upon the State Government to file its counter affidavit in the matter, in approximately four weeks.

Tags : ALLAHABAD HIGH COURT   1987 MALIANA MASSACRE CASE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved