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    

SC Upholds Manik Bhattacharya's Arrest in Bengal Teacher Recruitment Scam Case - (20 Oct 2022)

CRIMINAL

Supreme Court has declined to interfere with the arrest of Trinamool Congress leader and former chairman of West Bengal Board of Primary Education Manik Bhattacharya by Enforcement Directorate (ED) in connection with the money laundering matter regarding the teachers' appointment scam.

Tags : SUPREME COURT   MONEY LAUNDERING   APPOINTMENT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved