Supreme Court: Section 17A PC Act Does Not Cover Bribe Demands Unrelated to Official Duty  ||  Supreme Court Directs Centre to Promote Interim Compensation Scheme for Road Accident Victims  ||  Karnataka High Court Upholds Homicide Charge Against Father for Letting Minor Son Drive  ||  Karnataka High Court Grants Bail to Pan Masala Maker in Rs. 42 Crore Cess Evasion Case  ||  Karnataka High Court: Advocates Practising Without Clearing AIBE May Face Criminal Action  ||  Allahabad HC Orders Scrutiny of UP Basic School Teachers’ Educational and Appointment Records  ||  AP HC: Fabricated Sale Agreements and Breach of Property Undertaking Constitute Perjury  ||  Supreme Court: State Cannot Acquire Temple Property Through Gift Deed  ||  Supreme Court: HC Registry Should Exclude Court Vacations When Listing Cases After Fixed Days  ||  Supreme Court Flags Stark Non-Compliance With Directions on CAPF Cadre Review    

Madras HC Dismisses Plea Against Appointment of Retd. Justice S. Baskaran - (30 Apr 2021)

SERVICE

Madras High Court has dismissed a petition challenging appointment of retired High Court Judge, Justice S Baskaran, as the Chairperson of the Tamil Nadu State Human Rights Commission.

Tags : MADRAS HIGH COURT   RETD. JUSTICE S. BASKARAN  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved