SC: Bribe Recovery Alone Cannot Prove Guilt without Proof of Demand under PC Act  ||  SC: Cut Power, Water to Bulk Waste Generators Violating Solid Waste Rules  ||  SC: RPF Employee Who Conceals Criminal Case Can be Discharged at Any Stage  ||  SC: Police can Register FIR Despite Magistrate Rejecting S.156(3) CrPC Application  ||  SC: Criminal Acquittal Alone Cannot Prove Absence of Negligence in Accident Claims  ||  SC: Referral Fees Earned By Auto Dealers for Bank, Insurance Promotion Taxable as Service Tax  ||  Supreme Court Revisits the definition of “Industry”: 9-Judge Bench Reformulates the 1978 Triple Test  ||  Delhi HC: Exam Integrity is a Shared Duty of Candidates and Authorities  ||  Delhi High Court: POCSO Allows Child Witness Cross-Examination but Bars Aggressive Questioning  ||  Kerala HC: Christian Women May File Divorce Pleas Where They Reside    

SC Asks Jiah Khan’s Mother to Move Bombay HC for SIT Probe - (18 May 2016)

SC has denied to stay trial court proceedings against Bollywood actor Sooraj Pancholi in Jiah Khan suicide case and asked her mother to approach the Bombay High Court with her fresh plea seeking relief including an SIT probe into the incident.

Tags : SC   JIAH KHAN  

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