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    

Skill Development Scam Case: Split Verdict by SC On Quashing FIR Against Chandrababu Naidu - (16 Jan 2024)

CRIMINAL

Supreme Court has given split verdict on a plea by Chandrababu Naidu for quashing of first information report against him in skill development scam case. In view of the split in the bench's interpretation of Section 17A of Prevention of Corruption Act, the matter has now referred to a larger bench.

Tags : SUPREME COURT   SPLIT VERDICT   CHANDRABABU NAIDU   SKILL DEVELOPMENT SCAM  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved