Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

SC Asks Delhi HC to Decide Plea Challenging Rakesh Asthana's Appointment as Police Commissioner - (26 Aug 2021)

CRIMINAL

Supreme Court has requested the Delhi High Court to decide within two weeks the petition filed before it challenging the appointment of Rakesh Asthana IPS as the Delhi Police Commissioner. The Court has issued this order while considering a writ petition filed by Centre for Public Interest Litigation under Article 32 of the Constitution of India, 1949 challenging the appointment of Asthana.

Tags : SUPREME COURT   RAKESH ASTHANA  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved