Supreme Court: Ad Valorem Court Fees Apply to Appeals Seeking Statutory Land Acquisition Benefits  ||  Supreme Court: Cruise Voyages Remain Shipping Business under Section 44B Despite Onboard Services  ||  Supreme Court: People Abandon Cattle on Roads But Object to Their Use For Food  ||  Supreme Court Stays CIC Decision Declaring NSE Subject to the RTI Act  ||  SC: Wife May Be Denied Interim Maintenance if Husband Ex Facie Establishes Adultery  ||  SC: Prior Testimony is Inadmissible without Section 299 CrPC Order against Absconder  ||  Supreme Court: Administrative Action Can't Be Invalidated Solely for Lacking Formal Order  ||  Calcutta High Court: Section 141 NI Act Does Not Apply to Sole Proprietorships  ||  Orissa High Court Criticizes Magistrate for Defying Direction in Cheque Bounce Case  ||  Delhi High Court Safeguards Yuvraj Singh's Personality Rights, Orders Deepfake Takedown    

Delhi HC to Selection Committee: Consider High Jumper Tejaswin Shankar's Case - (23 Jun 2022)

CIVIL

Delhi High Court has directed the selection committee of Athletics Federation of India to consider the case of High Jumper Tejaswin Shankar on merits for 2022 Commonwealth Games as non-participation in the interstate championship shall not be the sole criteria for rejecting candidature.

Tags : DELHI HIGH COURT   COMMONWEALTH GAMES   HIGH JUMP  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved