Manipur HC: State Establishments Must Record Transgender Person’s New Name & Gender in Documents  ||  Delhi HC: Failure to Frame Counter Claim Despite Pleadings is Patently Illegal  ||  Mumbai Commission Holds Reliance Retail Liable for Defective AC Replacement Failure  ||  SC Orders ASI to Supervise Repair of Mehrauli’s Ancient Dargahs  ||  SC Reprimands Bihar IPS Officer for Affidavit Supporting Murder Convict  ||  SC Rejects Review Plea on WB SSC Jobs, Upholds Quashing of 25k Appointments  ||  SC Rejects Review Plea on WB SSC Jobs, Upholds Quashing of 25k Appointments  ||  Supreme Court Orders Haridwar Collector Inquiry into Maa Chandi Devi Trust  ||  SC Recommends Statutory Appeal Against DJ’s Compensation Orders  ||  SC Dismisses Petition Challenging 2024 Maharashtra Assembly Elections Over Bogus Voting    

Supreme Court Dismisses SLP Filed by Orissa Govt. Against Senior IPS Officer in Graft Case - (18 Aug 2015)

Supreme Court has dismissed Special Leave Petition (SLP) filed by Orissa Government challenging judgment of the Orissa High Court of quashing the graft case against senior IPS officer Prakash Mishra.

Tags : SUPREME COURT  ODISHA GOVT.  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved