Supreme Court Issues Directions to Speed Up MACT Claims Amid Six-Year Average Pendency  ||  Supreme Court: Sex Selection Practices Continues Due to Preference For Male Children  ||  Supreme Court: Injury From a Fallen Tree is Not a Motor Accident for MACT Claims  ||  Madras HC: Recent Tamil Nadu Elections Reflect Voting Beyond Caste and Community Considerations  ||  Supreme Court: Children Should Not Undergo Psychological Tests in Custody Cases Unless Necessary  ||  Jharkhand HC: Lokayukta Cannot Delegate Core Adjudicatory Powers Even in Case Against Brother  ||  Ker HC: Complainant Can Invoke Presumptions After Proving Transaction, Cheque Execution Convincingly  ||  Supreme Court Cancels SARFAESI Auction Sale After 16 Years Due to a 5-Day Payment Delay  ||  Jhar HC Orders 2-Month Probe Deadline, DGP Monitoring to Overhaul Sexual Violence Response in State  ||  Delhi HC: Social Media Cannot Undermine Judiciary; Intermediaries Must Act Without Court Orders    

Uttarakhand HC Directs Floor Test, Allows Disqualified MLAs to Take Part - (30 Mar 2016)

Uttarakhand HC, while granting Ex- Uttarakhand CM, Harish Rawat, a chance to prove his majority in Assembly, has ruled that fresh voting must take place on March 31 when the vote of confidence will be put to floor test.

Tags : UTTARAKHAND HC   MLAS   ASSEMBLY  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved