Supreme Court: Drug Users are Victims and Focus Must Be on Breaking the Supply Chain  ||  Supreme Court: Non-Signatories May Join Arbitration When the Dispute Affects Their Rights  ||  Delhi HC: Homemaker’s Services Cannot Be Ignored in Compensation Due to Age  ||  Kerala High Court Directs Photos and Videos of Illegal Vehicle Modifications in Accident Reports  ||  Madras HC: Property Acquired by Catholic Priests Belongs to the Religious Society  ||  Delhi HC: Pre-Marital Disability Cannot Be Used to Avoid Maintenance to Wife and Child  ||  Allahabad HC: Religious Freedom Does Not Confer a Right to a Specific Plot for Cemetery  ||  Allahabad HC: Dissatisfaction With Police Probe Alone Cannot Prove Wilful Neglect under SC/ST Act  ||  Kerala HC: Teachers Cannot Face Criminal Action for Trivial Classroom Discipline Measures  ||  Supreme Court: Past Ad Hoc Service Counts for Pension, Not Seniority Against Direct Recruits    

Delhi HC to JNU: Don't Take Action against Umar, Anirban for A Week - (06 Sep 2016)

Delhi HC has directed JNU to not to implement for a week order passed by its appellate authority holding some students including Umar Khalid and Anirban Bhattacharya guilty of indiscipline in connection with the controversial February 9 event.

Tags : DELHI HC   JNU   UMAR KHALID   ANIRBAN BHATTACHARYA  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved