SC: Confirmation of an Auction Sale Does Not Bar Judicial Scrutiny of Reserve Price Valuation  ||  Supreme Court Sets Aside Conviction of Four Men in a 1998 Gang Rape Case  ||  Supreme Court: Privy Purse Privileges of Princely Rulers are Not Enforceable Legal Rights  ||  Delhi HC: Repeated Court Summons May Distress and Re-Traumatize Child Sexual Assault Victims  ||  Jammu and Kashmir High Court: Labeling Someone as a Terrorist Associate Amounts to Defamation  ||  Delhi HC: Setting Aside or Altering a Judge’s Order by a Higher Court Doesn’t Affect Their Integrity  ||  Delhi High Court: Accused Cannot be Faulted For Smart Replies; Interrogator Must be Sharper  ||  Supreme Court: Belated Jurisdictional Challenge Impermissible After Participation in Arbitration  ||  Supreme Court: Failure to Prove Specific Overt Acts of Each Unlawful Assembly Member Not Fatal  ||  Supreme Court: Parental Salary Alone Cannot Determine OBC Creamy Layer Status    

SC Refuses to Entertain Plea Filed to Stop 'Mahapanchayat' in Uttarakhand - (14 Jun 2023)

CIVIL

Supreme Court has refused to entertain petition seeking to stop ‘mahapanchayat' proposed to be held by Hindutva groups in Uttarakhand's Purola town amid communal tension. The Court has asked the petitioner to approach the High Court.

Tags : SUPREME COURT   MAHAPANCHAYAT   COMMUNAL TENSION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved