Supreme Court: Breach of Contract is Not Cheating Unless Fraud Existed From the Outset  ||  Supreme Court: Specific Performance of an Agreement to Sell May be Denied After a Long Delay  ||  Supreme Court: Section 498A IPC Applies to Live-In Relationships in Nature of Marriage  ||  Supreme Court Awards Rs.83.38 Lakh to Child Left Paralysed, Stressing Impact on the Victim’s Future  ||  J&K and Ladakh High Court: Private Trust Cannot Oppose Wakf Takeover Without Legal Authority  ||  P&H HC: Courts Cannot Grant Protection to a Minor’s Live-In Relationship Prohibited By Law  ||  Chhattisgarh High Court: NEET OMR Tampering Allegations Cannot Rest on Mere Suspicion  ||  Allahabad High Court Upholds Conviction, Says a Reliable Dying Declaration Alone Can Sustain Guilt  ||  Bombay HC Criticises ITAT for Delays in Pronouncing Orders Beyond 90-Day Limit  ||  P&H High Court Criticises Punjab For Spending on Freebies and Ads While Delaying Employee Dues    

Delhi Liquor Policy Case: Delhi HC Rejects Manish Sisodia's Bail Plea - (30 May 2023)

CRIMINAL

Delhi High Court has rejected the bail plea of former Deputy Chief Minister, Manish Sisodia in a case alleging corruption in implementation of excise policy for 2021-2022 on ground that allegations are very serious in nature.

Tags : DELHI HIGH COURT   DELHI LIQUOR POLICY CASE   MANISH SISODIA  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved