Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Supreme Court Refuses to Stop ASI Survey of Gyanvapi Mosque - (07 Aug 2023)

CIVIL

Supreme Court has refused to grant stay against the survey of Gyanvapi Mosque by Archaeological Survey of India (ASI) after assurance from SG Mr. Tushar Mehta that the entire survey will be completed without any excavation at the site and without causing any destruction to the structure.

Tags : SUPREME COURT   GYANVAPI MOSQUE   SURVEY   ASI  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved