Supreme Court Upholds the Constitutionality of Life Sentences Without Remission Until Natural Death  ||  Supreme Court: Service Benefits Can't be Refused Due to Missing ACRs Not Attributable to Employees  ||  Supreme Court: Courts May Grant Lesser Relief under Order VII Rule 7 CPC, But Not a Different Claim  ||  Supreme Court Dismisses Lokpal's Plea Against Delhi HC Order Quashing Probe into Defence Secretary  ||  SC Grants Bail to Two UAPA Accused, Citing 12-Year Incarceration and Violation of Article 21  ||  Madras High Court: Seeking Divorce over Wife's Accidental Hip Injury is Inhumane  ||  Kerala High Court Directs Stronger Audit and Financial Oversight in Guruvayur Devaswom  ||  Madras High Court Directs State and Judiciary to Expedite Rape and POCSO Trials  ||  Karnataka HC Upholds RTO's Power to Cancel Registration Secured by False Documents  ||  Karnataka HC: Bengaluru-Mysuru Corridor Could be Biggest Scam, Farmers Deprived of Land    

Madras HC Refuses to IPS Officer Plea to Reject MS Dhoni’s Plaint in Civil Suit Seeking Damages - (10 Dec 2021)

CRIMINAL

Madras High Court has refused to entertain an application filed by IPS officer G. Sampath Kumar to reject the plaint in a civil suit, preferred by cricketer Mahendra Singh Dhoni in 2014, seeking Rs. 100 crore in damages for having linked his name with allegations of betting and match fixing in the Indian Premier League.

Tags : MADRAS HIGH COURT   CIVIL SUIT SEEKING DAMAGES  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved