Supreme Court: Rape Conviction Possible Without S.376 Charge if POCSO Case Fails on Age Proof  ||  SC: Mere Long Possession Can't Establish Adverse Possession; Hostile Intent is Required  ||  Supreme Court Finds Gaps in FSSAI’s Proposed Warning Labels for Foods High in Fat, Sugar and Salt  ||  Supreme Court Quashes ITS Officer's 'Deadwood' Retirement, Orders Rs. 15 Lakh Payment  ||  Uttarakhand HC: District Magistrate to Establish Public Helpline within 24 Hrs amid Water Pollution  ||  Allahabad HC: Custodial Violence and Molestation Are Crimes, Not Police Duty  ||  Gujarat High Court: Bombay Public Trust Registration is Covered by Section 43 of the Waqf Act  ||  J&K&L HC: Advocates not Above Law, No Immunity from Lawful Police Inquiry  ||  Gauhati HC: Talaq-e-Hasan Valid, Requires Registration under Assam Marriage Act  ||  NCLAT: NCLT President Empowered to Transfer Cases from One Bench to Another    

Delhi HC Dismisses CBI Plea Challenging Order Allowing Inspection of Documents By Accused - (10 Nov 2021)

CRIMINAL

Delhi High Court has dismissed the Central Bureau of Investigation's plea challenging a Special Judge's order directing it to allow the accused persons, including former Minister P. Chidambaram, to inspect the documents kept in Malkhana room collected by the agency while investigating the INX Media Case.

Tags : DELHI HIGH COURT   INSPECTION OF DOCUMENTS BY ACCUSED  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved