Kerala HC: Ex-CISF Personnel can Buy Liquor from CAPF Canteens  ||  Kerala HC: Accused Can Respond Virtually or in Writing  ||  Kerala HC: No Caste or Lineage Required for Temple Priests  ||  Kerala HC Orders SIT Probe into Sabarimala Gold Loss  ||  Kerala HC Cancels Mohanlal’s Ivory Ownership Certificates  ||  Allahabad High Court : Deceased Farmer’s Odd Jobs Don’t Bar Family from Scheme Benefits  ||  Secured Creditors' Dues Take Priority Over Govt Claims: Allahabad HC on SARFAESI & RDB Acts  ||  Daughter Can’t Claim Mitakshara Father’s Property if He Died Pre-1956 & Son Survives: HC  ||  Gujarat High Court: Sessions Court Can’t Suspend Sentence Just to Allow Revision Filing  ||  Delhi High Court: Non-Combat Security Roles Crucial; Minor Lapse Risks National Safety    

Supreme Court Says 'No' to Pleas Seeking Stay on Conviction of IPS Officer in 2002 Bilkis Case - (31 May 2017)

Supreme Court has refused to stay conviction of an IPS officer in sensational 2002 Bilkis Bano case.

Tags : SUPREME COURT   BILKIS BANO  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved