SC: Recoveries U/S 27 of Evidence Act Alone Cannot Sustain Conviction; 1988 Murder Acquittal Restored  ||  SC: Successive Impleadment Applications are Barred by Res Judicata under Different CPC Provisions  ||  Supreme Court Halts Coercive Measures in CJP Protest Cases, Directs Release of Minors  ||  Supreme Court: National Commission for Scheduled Castes Lacks Power to Pass Binding Orders  ||  Bombay HC: Alleged Illegal Arrest Alone Cannot Trigger Contempt Action Against Police  ||  Bombay HC Quashes Order against Taiwan National, Says Online Study Didn't Breach Visa Rules  ||  P&H High Court Issues Directions on LADC Scheme After Reviewing Lawyers' Objections  ||  Allahabad HC: Suspension of Sentence Plea Need Not Take Priority if Appeal is Ready  ||  Allahabad High Court: Surcharge Recovery From Pradhan Must Follow Panchayat Raj Act Procedure  ||  Allahabad HC Directs IB Probe into 4 Lucknow Lawyers, Raises Concern over Lawyer-Police Nexus    

Madras HC Quashes FIR against Ex-State Transport Minister - (21 Sep 2016)

Madras HC has quashed an FIR against Ex-State Transport Minister V. Senthil Balaji and Rengarajan, Managing Director, Tamil Nadu State Transport Corporation, Kumbakonam, on charges of obtaining Rs.61 lakh from 38 people by promising them jobs in the transport corporation in 2014 and cheating them.

Tags : MADRAS HC   V. SENTHIL BALAJI  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved