Raj. HC: No Jurisdiction on DRT to Modify Settlement Terms in Appli. Filed after Disposal of Matter  ||  Kar. HC: Second Petition u/s 482 of CrPC Not Maintainable Unless Founded Upon Change in Circumstance  ||  Centre to Delhi HC: In Process of Framing Rules Under New Online Gaming Act  ||  Karnataka HC: Compelling DNA Tests without Imminent Need becomes Violative of Article 21  ||  SC: TET Qualification Mandatory for Teachers in Minority Institutions  ||  SC: Agreement to Sell Does Not Confer a Valid Title on a Party as it is Not a Deed of Conveyance  ||  SC Criticizes NGT for Outsourcing its Responsibilities to External Committees  ||  SC: No Culprit Should Manage an Acquittal on the Basis of Unreasonable Doubts  ||  Delhi High Court Dismisses Bail Pleas of Umar Khalid and Other Accused in 2020 Delhi Riots Case  ||  Supreme Court Judges Launch Schemes for Human -Wildlife Conflict    

Allahabad High Court: Ensure Free & Fair Election in Kairana - (07 Feb 2017)

Allahabad High Court has directed Uttar Pradesh DGP and other authorities to ensure law and order and facilitate free and fair polling in Kairana town, from where thousands of Hindus have fled in recent past under threat from local gangsters, and other such communally-sensitive areas in State.

Tags : ALLAHABAD HIGH COURT   KAIRANA   ELECTION  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved