Supreme Court Urged Railways to Drop the Term Second-Class Passengers  ||  Supreme Court: Employers Cannot Deny Compassionate Appointments Through Delays  ||  Supreme Court Explains How Testimony of a Dead Witness Can be Used Against an Absconding Accused  ||  SC Recommended Amending IBC to Ensure Fair Repayment Protection for MSME Operational Creditors  ||  Supreme Court: High Courts Cannot Reappreciate Evidence in Certiorari Jurisdiction  ||  SC: Railways are Not Liable Unless Owner-Risk Goods Were Counted or Weighed  ||  SC: Courts and Prosecutors Must Expedite Trials For Jailed Accused  ||  Supreme Court Clarifies that Swear Words and Vulgar Expletives Alone do Not Constitute Obscenity  ||  Supreme Court: Nominated Town Panchayat Members Have No Voting Rights in Council Polls  ||  Delhi High Court Declines Interim Relief to Sonam Wangchuk, Upholds His Hospitalization    

Supreme Court Asks If AAP Govt Diverted 900 Crore From Workers’ Fund - (16 Jan 2017)

Supreme Court has sought answers on a PIL which has accused Arvind Kejriwal-headed AAP Government in Capital of illegally diverting Rs 900 crore from Building Construction Workers' Welfare Fund for other purposes.

Tags : SUPREME COURT   AAP GOVERNMENT   BUILDING CONSTRUCTION WORKERS' WELFARE FUND  

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