Supreme Court: Ad Valorem Court Fees Apply to Appeals Seeking Statutory Land Acquisition Benefits  ||  Supreme Court: Cruise Voyages Remain Shipping Business under Section 44B Despite Onboard Services  ||  Supreme Court: People Abandon Cattle on Roads But Object to Their Use For Food  ||  Supreme Court Stays CIC Decision Declaring NSE Subject to the RTI Act  ||  SC: Wife May Be Denied Interim Maintenance if Husband Ex Facie Establishes Adultery  ||  SC: Prior Testimony is Inadmissible without Section 299 CrPC Order against Absconder  ||  Supreme Court: Administrative Action Can't Be Invalidated Solely for Lacking Formal Order  ||  Calcutta High Court: Section 141 NI Act Does Not Apply to Sole Proprietorships  ||  Orissa High Court Criticizes Magistrate for Defying Direction in Cheque Bounce Case  ||  Delhi High Court Safeguards Yuvraj Singh's Personality Rights, Orders Deepfake Takedown    

Madras HC Stays Arrest of O Panneerselvam's Son, Brother in Rioting, Criminal Intimidation Case - (12 Apr 2017)

Madras High Court has restrained Tamil Nadu police from arresting Ex-Chief Minister O Panneerselvam's son O P Ravindranath Kumar and brother O Raja till April 14 in connection with a rioting and criminal intimidation case registered against them by R K Nagar police.

Tags : MADRAS HIGH COURT   O PANNEERSELVAM   CRIMINAL INTIMIDATION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved