J&K&L HC: Repeat Narcotics Offences After Release Can Justify Preventive Detention  ||  SC: Departmental Enquiry Required for Police Arrests Without Written Grounds  ||  SC: Preliminary Issue Cannot Be Tried Separately Once Trial on All Issues Has Begun  ||  SC: Police Claim of Sufficient Material for Chargesheet Does Not Entitle Accused to Default Bail  ||  Telangana HC: Father’s Role Beyond Financial Support Cannot Be Overlooked in Custody Matters  ||  Allahabad HC: Hindu Marriage Requires Essential Ceremonies, Arya Samaj Certificate Not Enough  ||  Delhi HC: Narco Test Cannot Be Forced on an Accused Without Consent  ||  Gujarat HC: Brothel Customer Not Liable for Operating Premises or Procuring Women  ||  MP HC: Civil Suits May Be Consolidated Where Issues and Evidence Are Common  ||  J&K&L HC: Personal-Enmity Assaults Concern Law and Order, Not Preventive Detention    

SC: LG Can Effectively Destabilize Elected Delhi Municipal Corporation by Nominating Members - (18 May 2023)

CONSTITUTION

Supreme Court while its reserving verdict on issue if Lieutenant Governor (LG) of Delhi can nominate district representatives of Delhi Municipal Corporation without consent of Delhi Government, has stated that LG can effectively destabilize the democratically elected Municipal Corporation of Delhi.

Tags : SUPREME COURT   LIEUTENANT GOVERNOR   MUNICIPAL CORPORATION OF DELHI   DELHI GOVERNMENT  

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