Supreme Court: Rape Conviction Possible Without S.376 Charge if POCSO Case Fails on Age Proof  ||  SC: Mere Long Possession Can't Establish Adverse Possession; Hostile Intent is Required  ||  Supreme Court Finds Gaps in FSSAI’s Proposed Warning Labels for Foods High in Fat, Sugar and Salt  ||  Supreme Court Quashes ITS Officer's 'Deadwood' Retirement, Orders Rs. 15 Lakh Payment  ||  Uttarakhand HC: District Magistrate to Establish Public Helpline within 24 Hrs amid Water Pollution  ||  Allahabad HC: Custodial Violence and Molestation Are Crimes, Not Police Duty  ||  Gujarat High Court: Bombay Public Trust Registration is Covered by Section 43 of the Waqf Act  ||  J&K&L HC: Advocates not Above Law, No Immunity from Lawful Police Inquiry  ||  Gauhati HC: Talaq-e-Hasan Valid, Requires Registration under Assam Marriage Act  ||  NCLAT: NCLT President Empowered to Transfer Cases from One Bench to Another    

Mad. HC: Nominate Nodal Officer to Deal With Requests of Department for Engaging AG or AAG in Courts - (20 Jul 2023)

CIVIL

Madras High Court has directed State to nominate a Nodal officer to deal with requests made on behalf of various departments for nomination of Advocate General (AG) and Additional Advocate General (AAG) for appearance in cases by or against State Government and its Departments.

Tags : MADRAS HIGH COURT   NODAL OFFICER   ADVOCATE GENERAL  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved