Allahabad High Court : Deceased Farmer’s Odd Jobs Don’t Bar Family from Scheme Benefits  ||  Secured Creditors' Dues Take Priority Over Govt Claims: Allahabad HC on SARFAESI & RDB Acts  ||  Daughter Can’t Claim Mitakshara Father’s Property if He Died Pre-1956 & Son Survives: HC  ||  Gujarat High Court: Sessions Court Can’t Suspend Sentence Just to Allow Revision Filing  ||  Delhi High Court: Non-Combat Security Roles Crucial; Minor Lapse Risks National Safety  ||  Punjab & Haryana HC: Allegation of Harassment Alone Insufficient to Prove Abetment to Suicide  ||  Orissa HC: Directors Liable under S.138 NI Act Despite Company’s Insolvency  ||  Bombay HC: GST Return Details of Company Exempt from Disclosure under RTI Act  ||  Chhattisgarh HC: Timely Appointment of Electronic Evidence Examiners Vital in Cyber Crime Probes  ||  Bombay HC: GST Return Details of Company Exempt from Disclosure under RTI Act    

SC Refuses Interim Bail to Shabir Ahmed Shah; Issues Notice on His Bail Petition - (05 Sep 2025)

CRIMINAL

Supreme Court issued notice on Kashmiri Separatist Shabir Ahmed Shah’s bail plea in a terror funding case but denied interim bail, despite his lawyer citing his ill health. The bench heard arguments but declined immediate relief, stating shah’s release isn’t warranted at this stage.

Tags : INTERIM BAIL   BAIL PETITION   TERROR FUNDING  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved