SC: Daily-Wage Status Cannot Deny Annual Increment After Regularisation  ||  SC: Exam Marks Cannot Substitute Mandatory Qualification under Recruitment Rules  ||  SC: Converting Civil Disputes Into Criminal Cases is a Widespread Practice  ||  Kerala High Court Sets Aside KAAPA Preventive Detention Order Against BJP Councillor R Suguthan  ||  Bombay High Court Punishes Two Lawyers for Contempt over Threats to Trial Judge  ||  MP HC Plea Challenges Municipal Law Over Simhastha Kumbh Road Widening and Compensation  ||  Calcutta High Court Orders DNA Tests to Ascertain Biological Identity in Alleged Baby-Swap Case  ||  Bombay HC Confiscates Man's Phone for Filming Proceedings, Levies Rs. 10,000 Costs  ||  Bombay HC: Accused Must Be Produced Before Court on Plea to Extend Investigation Period  ||  Delhi High Court Directs Criminal Complaint Against Six CBI Officers for False Statement in Court    

Kerala HC Stays Functioning of Justice V.K. Mohan Commission Investigation into CM - (12 Aug 2021)

CIVIL

Kerala High Court has stayed the functioning of the Justice V.K. Mohan Commission appointed by the State government to investigate whether there was any conspiracy or deliberate attempts to implicate Chief Minister Pinarayi Vijayan and other senior functionaries in the diplomatic channel gold smuggling case.

Tags : KERALA HIGH COURT   JUSTICE V.K. MOHAN COMMISSION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved