Calcutta HC Disqualifies Politician Mukul Roy from Assembly under Anti-Defection Law  ||  Supreme Court Bans Mining in and Around National Parks and Wildlife Sanctuaries  ||  Supreme Court Terms Delay in Framing Charges for 4 Years in Maharashtra Case ‘Shocking’  ||  Kerala High Court: Widow’s Remarriage No Bar to Compassionate Appointment  ||  Delhi HC: Child Care Leave Not Absolute but Cannot Be Denied Arbitrarily  ||  Bombay HC: Furnace Oil Not Part of ‘Plant & Machinery’, No Complete Sales Tax Set-Off  ||  MP HC: Injury Not Required to Prove Attempt to Murder  ||  Supreme Court: Tenant Must Pay Rent Despite Appeal Against Fixation Order Without Stay  ||  Supreme Court: Counterclaim under Order 8 Rule 6A CPC Allowed Only Against Plaintiff  ||  SC: Externally Procured Parts Given For Assembly, Not Used in Manufacture, Not Liable to Excise Duty    

SC: Specific Role of Accused Not Required in Order Granting Prior Approval U/s 24(1)(a) KCOCA - (22 Oct 2021)

CRIMINAL

Supreme Court has observed that the specific role of the accused is not required to be stated in the order granting prior approval under Section 24(1)(a of the Karnataka Control of Organised Crimes Act, 2000.

Tags : SUPREME COURT   ORDER GRANTING PRIOR APPROVAL U/S 24(1)(A) KCOCA  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved