SC: CBDT Circulars do not Bind Courts in Income Tax Matters  ||  SC: Gujarat Saw Several Hooch Tragedies despite Prohibition on Liquor  ||  SC: Interest Continues if Award-Holder Cannot Freely Withdraw Conditional Deposit  ||  SC Urges Law Commission to Examine Law Governing Deposits Made in Courts  ||  SC: Civil Court Cannot Grant Interim Relief While Leave Application Against Public Trust is Pending  ||  Calcutta HC Upholds ITC Injunction, Says ‘Gold’ Has Acquired Secondary Meaning  ||  MP High Court Denies Compensation as Pregnancy Pre-Dated Sterilization Surgery  ||  Delhi HC: MACT Must Assess Claimant’s Need Before Denying Release of FDR Compensation  ||  Delhi HC Orders Interpol Red Corner Notice Against Man Facing Contempt Over Remarks Against Judges  ||  Gujarat HC Allows Seven-Day Parole to Convict in Bilkis Bano Case    

SC Denies Relief to 9 Disqualified Rebels - (21 Jul 2016)

SC has refused to stay disqualification of nine rebel Congress MLAs from Uttarakhand but clarified that the notice, given by them and the BJP members, for removal of the Assembly Speaker would remain alive.

Tags : SC   REBEL CONGRESS MLAS   UTTARAKHAND  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved