Supreme Court Disposes of Contempt Petition against Chhattisgarh Tax Authorities  ||  NCLAT Partially Upholds CCI’s Decision that Google Leveraged its Dominance in Play Store Ecosystem  ||  SC: No Absolute Rule that When Investigation is at Nascent Stage, High Court Cannot Quash an Offence  ||  Delhi HC: CESTAT’s Order Interdicting GST Dept. from Invoking Extended Period of Limitation Upheld  ||  AP HC: Posting Matters to Longer Dates Defeats Purpose of Urgent Notice under O.39 R.1 CPC  ||  Delhi HC: Initiation / Expansion of Live Streaming Must be Preceded by Adequate Preparation  ||  MP HC: Centre to File Response Over Compliance of Public Awareness of POCSO Act in 2 Weeks  ||  Rajasthan HC: Decision to Close Hostel Mess Due to Covid Won’t Amount to Abolition of Post  ||  Allahabad HC: Conversion to Islam Bonafide if Individual Embraces by Own Freewill  ||  Telangana HC: Cohabitation on Pretext of False Divorce from First Wife Amounts to Rape    

Bombay HC Extends Varavara Rao’s Time to Surrender Before Prison Authorities - (21 Dec 2021)

Bombay High Court has extended Telugu poet Varavara Rao's time to surrender before prison authorities till January 7, while posting his application for extension of medical bail for further consideration on January 4.

Tags : BOMBAY HIGH COURT   VARAVARA RAO  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved