Supreme Court Rebukes RBI for Remaining a Bystander as YES Bank Operated Clandestinely  ||  Supreme Court: Lower Fresh Bids Alone Cannot Justify Cancellation of an Auction  ||  Supreme Court Directs Delhi Police to Produce Section 163 BNSS Orders and Preserve CCTV Footage  ||  Supreme Court Affirms Menstrual Hygiene as a Fundamental Right, Warns States of Contempt  ||  Supreme Court Flags AI-Generated Fake Judgments Submitted in a Party’s Case Compilation  ||  Karnataka High Court: Vijay Mallya’s Flamboyant Lifestyle Hinders Settlement of Bank Claims  ||  Delhi High Court: Women can be Booked for Gang Rape without Physically Committing it  ||  Delhi High Court: Litigants Must Track Their Cases and Cannot Blame Lawyers for Their Own Inaction  ||  Allahabad High Court: Contract Workers Must Prove Work Parity With Regular Staff for Equal Pay  ||  Allahabad High Court Directs UP Trial Courts to Decide Maintenance Execution Cases Within Six Months    

SC Quashes Criminal Proceedings Against DMK Rajya Sabha Member, R.S. Bharathi - (21 Jul 2021)

CRIMINAL

Supreme Court has quashed the criminal proceedings against DMK Rajya Sabha member R.S. Bharathi under the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 for a speech he made in 2020.

Tags : SUPREME COURT   DMK RAJYA SABHA MEMBER   R.S. BHARATHI  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved