SC: Confirmation of an Auction Sale Does Not Bar Judicial Scrutiny of Reserve Price Valuation  ||  Supreme Court Sets Aside Conviction of Four Men in a 1998 Gang Rape Case  ||  Supreme Court: Privy Purse Privileges of Princely Rulers are Not Enforceable Legal Rights  ||  Delhi HC: Repeated Court Summons May Distress and Re-Traumatize Child Sexual Assault Victims  ||  Jammu and Kashmir High Court: Labeling Someone as a Terrorist Associate Amounts to Defamation  ||  Delhi HC: Setting Aside or Altering a Judge’s Order by a Higher Court Doesn’t Affect Their Integrity  ||  Delhi High Court: Accused Cannot be Faulted For Smart Replies; Interrogator Must be Sharper  ||  Supreme Court: Belated Jurisdictional Challenge Impermissible After Participation in Arbitration  ||  Supreme Court: Failure to Prove Specific Overt Acts of Each Unlawful Assembly Member Not Fatal  ||  Supreme Court: Parental Salary Alone Cannot Determine OBC Creamy Layer Status    

Bombay HC Seeks Report on Medical Treatment of Accused in Bhima-Koregaon Case - (28 May 2021)

CRIMINAL

Bombay High Court has sought a report from the private hospital regarding the medical treatment of Delhi University Associate Professor Hany Babu, an accused in the Bhima Koregaon-Elgaar Parishad case.

Tags : BOMBAY HIGH COURT   DELHI UNIVERSITY ASSOCIATE PROFESSOR HANY BABU   ACCUSED IN BHIMA-KOREGAON CASE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved