Supreme Court Stays Kerala FIR Probe Against Ex-CM Pinarayi Vijayan, Kin for 10 Days  ||  Supreme Court: Courts Can Intervene When Free and Fair Elections are Tainted by Illegal Means  ||  Delhi HC: CJP Leaders Saurav Das, Ashutosh Ranka Withdraw Plea Against Judicial Custody  ||  Bombay HC Fines Junior Advocate Rs. 25K, Clerk Rs. 10K for Unauthorised Court Video Recording  ||  Bombay HC Expresses Concern as Mumbai Surpasses Delhi in Pollution Levels  ||  Supreme Court: Section 17A PC Act Does Not Cover Bribe Demands Unrelated to Official Duty  ||  Supreme Court Directs Centre to Promote Interim Compensation Scheme for Road Accident Victims  ||  Karnataka High Court Upholds Homicide Charge Against Father for Letting Minor Son Drive  ||  Karnataka High Court Grants Bail to Pan Masala Maker in Rs. 42 Crore Cess Evasion Case  ||  Karnataka High Court: Advocates Practising Without Clearing AIBE May Face Criminal Action    

SC Upholds Decision Holding RSS Member Has Locus Standi to Maintain Defamation Complaint - (28 Mar 2022)

CRIMINAL

Supreme Court has upheld the Kerala high court decision wherein it was held that any member of Rashtriya Swayamsevak Sangh (RSS) has the locus standi to maintain a complaint against organization’s defamation.

Tags : SUPREME COURT   DEFAMATION COMPLAINT   RSS MEMBER  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved