SC: Lessee Cannot Challenge Eviction After Landowner Withdraws Plea  ||  SC: Appointment Contrary to Recruitment Advertisement Constitutes Fraud on Public  ||  SC: Bribe Given to Intermediary Alone Insufficient to Establish Public Servant's Guilt under PC Act  ||  SC: AO Cannot Revive Assessment Concluded by Settlement Commission under Income Tax Act  ||  SC: Insurer's Office Location Alone can't Confer Jurisdiction for Claim under MV Act  ||  Calcutta HC: Mutual Consent Divorce Justifies Quashing S.498A IPC Cruelty Case under HMA  ||  Delhi HC: Mere 2-Year Delay in Arbitral Award does not Warrant Setting Aside  ||  Kerala HC: Courts can't Insist on Identifying Unknown Parties in John Doe Suits  ||  Supreme Court: Army Must Prove Disability Was Unrelated to Service to Deny Pension  ||  SC: Grant of Fishing Rights by Deed is a Transfer of Immovable Property, Qualifies as Lease    

SC: CBI Investigation Can't be Ordered on Mere Asking by Defacto Complainant - (15 Jul 2022)

CRIMINAL

Supreme Court has held that when a de facto complainant approaches the Court seeking direction to the Central Bureau of Investigation (CBI) to investigate allegations of commission of cognizable offence by Government officials or influential persons, the same ought not to be granted on mere asking.

Tags : SUPREME COURT   CBI   INVESTIGATION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved