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 Dismisses Ex CBI Boss Plea to Recall SIT Probe in Coal Scam Case - (27 Mar 2017)

Supreme Court has dismissed Former CBI Director Ranjit Sinha plea seeking recall of its earlier order constituting an SIT to probe allegations of prima facie scuttling investigation in coal scam cases.

Tags : SUPREME COURT   COAL SCAM   RANJIT SINHA  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved