SC: CBDT Circulars do not Bind Courts in Income Tax Matters  ||  SC: Gujarat Saw Several Hooch Tragedies despite Prohibition on Liquor  ||  SC: Interest Continues if Award-Holder Cannot Freely Withdraw Conditional Deposit  ||  SC Urges Law Commission to Examine Law Governing Deposits Made in Courts  ||  SC: Civil Court Cannot Grant Interim Relief While Leave Application Against Public Trust is Pending  ||  Calcutta HC Upholds ITC Injunction, Says ‘Gold’ Has Acquired Secondary Meaning  ||  MP High Court Denies Compensation as Pregnancy Pre-Dated Sterilization Surgery  ||  Delhi HC: MACT Must Assess Claimant’s Need Before Denying Release of FDR Compensation  ||  Delhi HC Orders Interpol Red Corner Notice Against Man Facing Contempt Over Remarks Against Judges  ||  Gujarat HC Allows Seven-Day Parole to Convict in Bilkis Bano Case    

Calcutta HC Stays Three Cases Registered Against BJP MLA Suvendu Adhikari, Orders No Coercive Action - (07 Sep 2021)

CRIMINAL

Calcutta High Court has extended interim relief to BJP MLA and Leader of the Opposition in West Bengal Assembly Suvendu Adhikari in the context of Crime Investigation Department (CID) summons in connection with the probe into the death of his bodyguard Subhobrata Chakraborty.

Tags : CALCUTTA HIGH COURT   BJP MLA SUVENDU ADHIKARI  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved