SC : Del HC can be Approached by CAPF Personnel for Service Disputes  ||  Delhi HC: Khurram Parvez Granted Bail in UAPA Case  ||  Allahabad HC: Magistrates, Police Personally Liable for Illegal Detention  ||  Bombay HC: No Case for Prior Restraint Against HDFC  ||  &K : Stalling Registration of Sale Deed over Pending Clarification from Higher Auth. Not Acceptable  ||  GujHC : Without Proving Acc. Holder’s Hand in Criminal Case Freezing Acc against Fundamental Right  ||  Mad HC :Waqf Board Can’t Take Control over Every Grave of Dargah Automatically  ||  Del HC : Remove Posts Calling Sitting Judge “Murderer”  ||  Mad HC :Waqf Board Can’t Take Control over Every Grave of Dargah Automatically  ||  Supreme Court: Seeks CBSE Reply on Gulf Students’ Plea    

Kerala HC Issues Contempt Notice Over Delay in Appointment of KAT Chairman - (10 Aug 2021)

CONTEMPT OF COURT

Kerala High Court has issued contempt notice to the Secretaries of the Central Government for its failure to appoint a Chairman for the Kerala Administrative Tribunal within the stipulated time as directed by the Court.

Tags : KERALA HIGH COURT   DELAY IN APPOINTMENT OF KAT CHAIRMAN  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved