Allahabad HC: Divorce on Desertion Ground Does Not Bar Wife’s Maintenance Claim U/S 125 CrPC  ||  Allahabad HC: Divorce on Desertion Ground Does Not Bar Wife’s Maintenance Claim U/S 125 CrPC  ||  Bombay HC on Nicotine Pouch Ban: Duty-Free Shops Must Comply with Domestic Laws  ||  SEBI Settles Hindenburg-linked Disclosure Cases Involving Five Adani Firms for Rs. 1.5 Crore  ||  Kerala High Court: Navy Court-Martial Proceedings Can Be Prosecuted by Investigating Officer  ||  Bombay HC: Arrest is Drastic; ED Cannot Halt Section 50 Questioning and Arrest on Same Material  ||  Supreme Court Proposes Unified Platform for Investment of Funds Deposited by Litigants  ||  Supreme Court: Courts Can Interfere When Tender Acceptance Violates NIT Conditions  ||  SC: Recovery of Tainted Money Without Proof of Bribe Demand Insufficient for Conviction  ||  Supreme Court: Non-Production of Original Deed Not a Ground to Discharge Accused    

Allahabad HC Grants Bail to Samajwadi Party MLA in Enemy Property Case - (11 May 2022)

CRIMINAL

Allahabad High Court has granted bail to Samajwadi Party Leader and UP MLA Azam Khan in an alleged case of stealing enemy property and exploiting it for the development of the Mohammed Ali Jauhar University.

Tags : ALLAHABAD HIGH COURT   SAMAJWADI PARTY   AZAM KHAN   MOHAMMED ALI JAUHAR UNIVERSITY  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved