SC: Daily-Wage Status Cannot Deny Annual Increment After Regularisation  ||  SC: Exam Marks Cannot Substitute Mandatory Qualification under Recruitment Rules  ||  SC: Converting Civil Disputes Into Criminal Cases is a Widespread Practice  ||  Kerala High Court Sets Aside KAAPA Preventive Detention Order Against BJP Councillor R Suguthan  ||  Bombay High Court Punishes Two Lawyers for Contempt over Threats to Trial Judge  ||  MP HC Plea Challenges Municipal Law Over Simhastha Kumbh Road Widening and Compensation  ||  Calcutta High Court Orders DNA Tests to Ascertain Biological Identity in Alleged Baby-Swap Case  ||  Bombay HC Confiscates Man's Phone for Filming Proceedings, Levies Rs. 10,000 Costs  ||  Bombay HC: Accused Must Be Produced Before Court on Plea to Extend Investigation Period  ||  Delhi High Court Directs Criminal Complaint Against Six CBI Officers for False Statement in Court    

Supreme Court Rejects PIL Seeking Guidelines To Regulate Cryptocurrencies - (16 Nov 2023)

CIVIL

SC has rejected to consider a PIL seeking guidelines for trading and mining of cryptocurrency and observed that even though the petitioner had filed the plea under Article 32 of the Constitution in the format of a PIL, but the primary aim appears to secure bail for the petitioner in a related case.

Tags : PIL   CRYPTOCURRENCIES   SUPREME COURT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved