Supreme Court Refuses to Stay Election Commissioners' Act

Bom HC: Every Prisoner Has to Follow Rules & Can’t Be Allowed to Bring Prohibited Articles in Prison || Delhi HC: Cannot Use Freedom of Speech to Instigate Public to Commit Unlawful Act || Bom HC: No Consent Required for Additional Construction if Full Project Disclosed at Agreement Stage || Calcutta High Court Commutes Death Sentence of Convict Who Stabbed Ex-Girlfriend 45 Times || Kerala HC: Centre Can’t take Stand that it is Powerless to Waive Loans of Wayanad Landslide Victims || P&H HC Grants Interim Bail to Accused to Marry the Victim || Madras HC: Theatre Owners Cannot Fleece Movie Goers by Collecting Excess Amount || Bombay HC: Practice of Placing Matters High on Board Creates a Class Within Litigants || Delhi HC Directs Government to Consider Premature Release of Life Convict || SC: Woman ADJ Objects to Remarks in ACR after Petition for Child Care Leave

Supreme Court Refuses to Stay Election Commissioners' Act - (26 Mar 2024)