Supreme Court Stays Kerala FIR Probe Against Ex-CM Pinarayi Vijayan, Kin for 10 Days  ||  Supreme Court: Courts Can Intervene When Free and Fair Elections are Tainted by Illegal Means  ||  Delhi HC: CJP Leaders Saurav Das, Ashutosh Ranka Withdraw Plea Against Judicial Custody  ||  Bombay HC Fines Junior Advocate Rs. 25K, Clerk Rs. 10K for Unauthorised Court Video Recording  ||  Bombay HC Expresses Concern as Mumbai Surpasses Delhi in Pollution Levels  ||  Supreme Court: Section 17A PC Act Does Not Cover Bribe Demands Unrelated to Official Duty  ||  Supreme Court Directs Centre to Promote Interim Compensation Scheme for Road Accident Victims  ||  Karnataka High Court Upholds Homicide Charge Against Father for Letting Minor Son Drive  ||  Karnataka High Court Grants Bail to Pan Masala Maker in Rs. 42 Crore Cess Evasion Case  ||  Karnataka High Court: Advocates Practising Without Clearing AIBE May Face Criminal Action    

Bombay HC Seeks NIA’s Response over Discharge of Eight Accused in Malegaon Blast Case - (29 Nov 2016)

Bombay High Court has directed NIA to file its affidavit in response to an appeal filed by Maharashtra's Anti-Terrorism Squad (ATS) challenging discharge of eight accused in the 2006 Malegaon blasts case.

Tags : BOMBAY HIGH COURT   MALEGAON BLASTS   ANTI-TERRORISM SQUAD  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved