Madras High Court: Important to Send Out Message That Courts Shouldn’t be Taken for Granted

MP HC Sets Aside Order Recognising Saif Ali Khan & Family as Heirs of Nawab of Bhopal's Properties || Supreme Court Agrees to Hear Petitions Challenging Bihar Electoral Roll Revision on July 10 || NCLT: Dissolution under IBC Can’t Be Used to Frustrate Ongoing Criminal Prosecution under PMLA || Union Government Notifies Waqf Rules 2025 || Supreme Court Dismisses Plea Challenging Results & Answer Key of NEET-UG 2025 Exam || SC Introduces Reservations for Other Backward Classes (OBCs) in Staff Recruitments || NCLAT: Restoration Application Can't Be Dismissed if Filed Within 30 Days of Dismissal of OA || NCLAT: Single WhatsApp Message Sent Long Ago Can't Become Foundation to Reject Petition U/S 9 of IBC || CJI Launches Live Streaming Of Bombay HC Proceedings || AP HC Directs Magistrates to follow SC Guidelines Before Remanding a Person Booked For Posts

Madras High Court: Important to Send Out Message That Courts Shouldn’t be Taken for Granted - (12 Jun 2024)