Del HC: Can’t Exclude Govt. Servants from Protection of Fundamental Rights  ||  Ker. HC: Out-of-Turn Disposals Can Cause Injustice to Other Litigants  ||  Ker. HC Lays Down Principles for Compounding Sexual offences Upon Compromise With Accused  ||  SC Grants Interim Bail to Satyender Jain on Medical Grounds in PMLA Case  ||  Del HC: No Indefeasible Right of Daughter-in-Law in Shared Household  ||  Del. HC to State: Hold Stakeholder Consultation on Draft Advocates Protection Bill  ||  JKL HC: All Water Sources are Property of Government  ||  Delhi HC: Injunctions Must Not be Granted in Public Work Projects  ||  JKL HC: Authority Must Inform Detenue Time in Which he Can Make Representation Against Detention  ||  JKL HC: Rejection Of Plaint Under Order 7 Rule 11 CPC Can’t be Challenged    

SC in Disproportionate Assets Case: Acquiring Assets not Crime Unless Source Illegal - (02 Jun 2016)

Supreme Court while hearing DA case has observed that acquiring assets "per se" is not a crime unless the sources are found to be illegal.

Tags : SUPREME COURT   DISPROPORTIONATE ASSETS CASE  

Share :        

Disclaimer | Copyright 2023 - All Rights Reserved