Supreme Court: Rape Conviction Possible Without S.376 Charge if POCSO Case Fails on Age Proof  ||  SC: Mere Long Possession Can't Establish Adverse Possession; Hostile Intent is Required  ||  Supreme Court Finds Gaps in FSSAI’s Proposed Warning Labels for Foods High in Fat, Sugar and Salt  ||  Supreme Court Quashes ITS Officer's 'Deadwood' Retirement, Orders Rs. 15 Lakh Payment  ||  Uttarakhand HC: District Magistrate to Establish Public Helpline within 24 Hrs amid Water Pollution  ||  Allahabad HC: Custodial Violence and Molestation Are Crimes, Not Police Duty  ||  Gujarat High Court: Bombay Public Trust Registration is Covered by Section 43 of the Waqf Act  ||  J&K&L HC: Advocates not Above Law, No Immunity from Lawful Police Inquiry  ||  Gauhati HC: Talaq-e-Hasan Valid, Requires Registration under Assam Marriage Act  ||  NCLAT: NCLT President Empowered to Transfer Cases from One Bench to Another    

Kiren Rijiju: Making IB, RAW Reports Public a Matter Of Grave Concern - (25 Jan 2023)

CONSTITUTION

Union Law Minister Kiren Rijiju has said that it was a “matter of grave concern” that certain portions of sensitive reports of the Intelligence Bureau and the Research and Analysis Wing were put in public domain by the Supreme Court collegium.

Tags : UNION LAW MINISTER   KIREN RIJIJU   INTELLIGENCE BUREAU   SUPREME COURT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved