Supreme Court Upholds the Constitutionality of Life Sentences Without Remission Until Natural Death  ||  Supreme Court: Service Benefits Can't be Refused Due to Missing ACRs Not Attributable to Employees  ||  Supreme Court: Courts May Grant Lesser Relief under Order VII Rule 7 CPC, But Not a Different Claim  ||  Supreme Court Dismisses Lokpal's Plea Against Delhi HC Order Quashing Probe into Defence Secretary  ||  SC Grants Bail to Two UAPA Accused, Citing 12-Year Incarceration and Violation of Article 21  ||  Madras High Court: Seeking Divorce over Wife's Accidental Hip Injury is Inhumane  ||  Kerala High Court Directs Stronger Audit and Financial Oversight in Guruvayur Devaswom  ||  Madras High Court Directs State and Judiciary to Expedite Rape and POCSO Trials  ||  Karnataka HC Upholds RTO's Power to Cancel Registration Secured by False Documents  ||  Karnataka HC: Bengaluru-Mysuru Corridor Could be Biggest Scam, Farmers Deprived of Land    

MP High Court Notices State’s Chief Minister & His Wife over Defamation Case - (21 Oct 2016)

MP High Court has served notices to Chief Minister Shivraj Singh Chouhan and his wife Sadhna Singh on a petition filed by Congress Leader Ajay Singh demanding to quash proceedings of a complaint case registered against him in a Lower Court in Bhopal.

Tags : MP HIGH COURT   SHIVRAJ SINGH CHOUHAN   DEFAMATION CASE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved