Delhi HC: Maintenance is Intended to Safeguard Dependent Spouse & Child’s Right to Live With Dignity  ||  Delhi HC: Any Person in India Has the Right to Legally Import Goods from Abroad  ||  Bombay HC: Can’t Quash Rape Cases on the Basis of Compromise  ||  Madras HC: Can’t Tap Individual’s Phone to Uncover Suspected Crime  ||  Karnataka HC: Women Commuters Oppose Ban on Bike Taxis in Karnataka  ||  Delhi HC: Inclusive Education is About Recognising That Every Child Has a Place in Classroom  ||  Delhi HC: Patanjali to Not Run Ads that are Disparaging to Dabur Products  ||  Delhi HC Upholds Rule Restricting Retention of GPRA by Central Armed Police Forces  ||  Delhi HC: Disability Pension Ensures that a Soldier is Not Left Without Support  ||  SC Declines Petition by Lalit Modi against BCCI Seeking Indemnification    

Bom. HC: Sanatan Sanstha Not Declared Banned Organization Under UAPA - (27 Mar 2023)

CRIMINAL

Bombay High Court while granting bail to two members of Sanatan Sanstha in Sunburn Terror Attack Conspiracy 2017 and Nallasopara Arms Haul Case 2018 has observed that ‘Sanatan Sanstha’ is has not been declared to be a banned/terrorist organization under UAPA.

Tags : BOMBAY HIGH COURT   SANATAN SANSTHA   BAIL   UAPA  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved