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    

Delhi High Court Declines Relief to Chief Minister Arvind Kejriwal in Liquor Policy Scam Case - (28 Mar 2024)

CRIMINAL

Delhi High Court while issuing notice to the Enforcement Directorate on plea by Delhi Chief Minister Arvind Kejriwal in Liquor Policy Scam case, has refused any relief to the Chief Minister for now.

Tags : DELHI HIGH COURT   LIQUOR POLICY SCAM   ENFORCEMENT DIRECTORATE   CHIEF MINISTER  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved