Madras High Court: Guidelines Issued to Eradicate Manual Scavenging  ||  Ker. HC: Payment of Interest Can’t be Reviewed or Added While Enforcing Foreign Award  ||  Del. HC: ED Cannot Invoke Section 50 of PMLA Against Citizens Who Aren’t Suspects  ||  SC: Without Examining Lawfulness of 'Minutes of Order' Filed by Advocates, Orders Cannot be Passed  ||  Meg. HC: POCSO Conviction Upheld, Accused and Victim had Lust and Infatuation  ||  Del. HC: Police Protection Granted to Transgender Person for Filing Nominations for Lok Sabha Polls  ||  Bom. HC: Bail Denied to Man Accused of Sexually Abusing a Child for Nine Years  ||  SC: Appropriate Rites and Ceremonies Need to be Performed to Make a Hindu Marriage Valid  ||  Del. HC: Litigation Related to Tenancy Unfortunately Takes More Than a Decade to Fructify  ||  Jh. HC: Process of Constituting Transgender Welfare Board Must be Expedited    

SC Junks Plea to Stop Central Funds for Kashmiri 'Separatists' - (15 Sep 2016)

SC has dismissed a PIL that sought to stop Central funds and security being given to 'separatists' in Kashmir and slammed a lawyer for calling Hurriyat leaders 'separatists' and refused to use that term in its order.

Tags : SC   KASHMIRI 'SEPARATISTS'  

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