Supreme Court: Marking a Document as an Exhibit Does Not Prove its Contents  ||  Supreme Court: Unpaid Consideration Alone Does Not Invalidate a Sale Deed  ||  Bombay HC: Questioning Other Varsities' Degrees Could Cause 'Anarchy and Chaos' in Education System  ||  Allahabad High Court: Regularization Claim Survives Employee’s Death Through Legal Heirs  ||  Allahabad HC: Advocates Failing AIBE Within 2 Years of Provisional Enrolment Can’t Continue Practice  ||  Bombay High Court Directs BCI to Scrutinise and Clear Pending Law College Affiliation Approvals  ||  J&K HC: Circulating WhatsApp Message on Local COVID Cases Does Not Attract Section 505 IPC  ||  Supreme Court: Non-Signatory Can Be Bound By an Agreement if Involved in Performing the Contract  ||  Supreme Court: 'Washed-Off Theory' Inapplicable in Assessing Employee Retention Suitability  ||  SC Directs States/UTs to Grant Ex-Servicemen Quota to Cadets Disabled 40% or More in Training    

SC Asks SIT to Look into BoB Scam - (27 Apr 2016)

Supreme Court has directed Special Investigation Team (SIT) on black money to look into a fresh plea seeking a probe into the recent Bank of Baroda (BoB) scam case.

Tags : SUPREME COURT   BANK OF BARODA  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved