Bombay HC: National Security Justifies Denial of Police Clearance Certificate  ||  Bombay HC: Comic Remarks Without Malicious Intent Not Religious Insult  ||  J&K&L High Court: Scandalous Allegations Against Judicial Officers in Pleadings Impermissible  ||  P&H HC: Writ Petition Against Private Trust's Contractual Employment Dismissed  ||  Gujarat HC: Customary Divorce Entitles Daughter to Family Pension  ||  Calcutta HC: ECI's Prerogative to Deploy Central Employees as Counting Supervisors Upheld  ||  Calling the Situation Grim, the Supreme Court Takes Suo Motu Cognizance of Delays in NCLT Approvals  ||  Supreme Court: Admission of a Claim by a Resolution Professional is Not Debt Acknowledgment  ||  Supreme Court: Public Figures Must Exercise Caution as Their Words Have Consequences in Society  ||  SC: State Must Act as a Model Employer, Criticising the Union For Not Regularising ISRO Workers    

Supreme Court Issues Bailable Warrant Against Sitting Calcutta HC Judge - (14 Mar 2017)

Supreme Court has issued a bailable warrant against sitting Calcutta HC Judge C.S. Karnan to secure his presence in Supreme Court on March 31 in a suo motu contempt case against him for denigrating Judicial Institution.

Tags : SUPREME COURT   CALCUTTA HC JUDGE   J. C.S. KARNAN  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved