Supreme Court Rejects Plea Seeking Vehicle Star-Rating System to Curb Air Pollution  ||  SC Declines to Order Disclosure of CIC Shortlisted Candidates, Sees No Reason to Doubt Union  ||  Kerala HC: “Debt Due” under Section 18(1) SARFAESI Act Includes Future Interest until Appeal Filing  ||  Kerala HC: Interim Bail Period Not Counted as ‘Detention’ for Statutory Bail under S.187 BNSS  ||  Madras HC: Cryptocurrency is Property and Can be Held in Trust  ||  NCLAT Chennai: Guarantors Cannot Deny Demand Notice After Admitting its Receipt  ||  Kerala HC: Ex-CISF Personnel can Buy Liquor from CAPF Canteens  ||  Kerala HC: Accused Can Respond Virtually or in Writing  ||  Kerala HC: No Caste or Lineage Required for Temple Priests  ||  Kerala HC Orders SIT Probe into Sabarimala Gold Loss    

Calcutta HC Seeks Response on Printing of Subhash Chandra Bose's Picture on Currency Notes - (14 Dec 2021)

Calcutta High Court has sought the Union government's response in a Public Interest Litigation (PIL) seeking directions to print images of Netaji Subhash Chandra Bose on Indian currency notes.

Tags : CALCUTTA HIGH COURT   PRINTING OF SUBHASH CHANDRA BOSE'S PICTURE ON CURRENCY NOTES  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved