Bombay HC: National Security Justifies Denial of Police Clearance Certificate  ||  Bombay HC: Comic Remarks Without Malicious Intent Not Religious Insult  ||  J&K&L High Court: Scandalous Allegations Against Judicial Officers in Pleadings Impermissible  ||  P&H HC: Writ Petition Against Private Trust's Contractual Employment Dismissed  ||  Gujarat HC: Customary Divorce Entitles Daughter to Family Pension  ||  Calcutta HC: ECI's Prerogative to Deploy Central Employees as Counting Supervisors Upheld  ||  Calling the Situation Grim, the Supreme Court Takes Suo Motu Cognizance of Delays in NCLT Approvals  ||  Supreme Court: Admission of a Claim by a Resolution Professional is Not Debt Acknowledgment  ||  Supreme Court: Public Figures Must Exercise Caution as Their Words Have Consequences in Society  ||  SC: State Must Act as a Model Employer, Criticising the Union For Not Regularising ISRO Workers    

SC Transfers All FIRs Against Times Now Anchor Navika Kumar to Delhi Police - (23 Sep 2022)

CRIMINAL

Supreme Court has directed that FIRs registered against Times Now anchor, Navika Kumar, over the remarks made by Nupur Sharma about Prophet Muhammed on a channel debate, be transferred to the IFSO unit of the Delhi Police.

Tags : SUPREME COURT   FIR   DELHI POLICE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved