NCLAT: Cannot Withhold Income Tax Refund Received by Bank During CIRP In CD's Account  ||  All. HC: With S. 111 of BNS Covering 'Organised Crime' It Appears Gangsters Act has become Redundant  ||  P&H HC: Cannot Allow Changes in Admission Form after Submission  ||  Bom. HC: Findings in Criminal Proceedings Cannot Be Relied Upon While Adjudicating Civil Proceedings  ||  P&H HC Directs Jail Authorities to Decide Parole Applications within Four Months  ||  Allahabad HC: Merely Supporting Pakistan Will Not Prima Facie Attract Section 152 of BNS  ||  HP HC Upholds Wife’s Claim of Adverse Possession after Husband’s Death  ||  Patna HC: Maintenance may be Allowed in Disputed Marriages if Relationship Was Socially Accepted  ||  Karnataka HC: State to Respond in 3 Weeks regarding Mandatory Teaching of Kannada  ||  Delhi HC: Husband Unhappy in Marriage is No Proof of Abetment of Suicide    

Guj. HC: TOI, Indian Express to Publish Public Apology for Wrong Reporting of Court Proceedings - (23 Aug 2024)

CIVIL

Guj. HC has directed the newspapers, Times of India and Indian Express to publish apology in their respective newspapers with regard to publishing a wrong version of the Court proceedings, making sensational news by giving a distorted narration of Court's observation during the course of hearing.

Tags : GUJARAT HIGH COURT   TIMES OF INDIA   INDIAN EXPRESS  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved