Supreme Court Flags Excess Records as Cause of Delays in Corruption Case Prosecutions  ||  Supreme Court: Outgoing Partner’s Share Valued on Assessment Date, Not Dissolution Date  ||  Supreme Court Acquits Two Murder Convicts, Finds Prosecution Story Suspicious  ||  SC Restores SEBI Fraud Proceedings against Vedanta over 2014 Share Buyback  ||  CCI Rejects Kerala Private Bus Operators’ Challenge to Free KSRTC Travel for Women  ||  Chhattisgarh HC: Sharia Body can't Decide Muslim Woman's Marital Status or End Marriage  ||  MP High Court: Adult Woman Can Become Jain Saadhvi Despite Parents’ Opposition  ||  MP High Court Quashes 70%-80%-90% Pay Rule for Class III, IV Staff during Probation  ||  SC: Pre-2015 NH Act Awards Must Follow 1894 Act for Solatium and Interest  ||  SC: Service Rendered Before Regularization Must Be Counted for Pension Benefits    

2G Spectrum Case: Supreme Court Rejects Government Move to Remove Venugopal as CBI, ED Counsel - (10 Sep 2015)

SC has rejected government's move to remove senior advocate K K Venugopal as a counsel for CBI and Enforcement Directorate (ED) in the 2G spectrum allocation scam matter and appointed him as amicus curiae to assist the Court in the case.

Tags : 2G SPECTRUM CASE   : SUPREME COURT   K K VENUGOPAL  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved